MEDICAL MISSION OF THE SOUTH KERALA DIOCESE OF THE CHURCH OF SOUTH INDIA OF THE SOUTH INDIA UNITED CHURCH Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking a writ of quo warranto against the 4th respondent on the ground that he does not have the necessary qualification under the Minimum Qualifications for Teachers in Medical Institutions Regulations, 1998 framed by the Medical Council of India to hold the post of Director of a Medical College.

(2.) It is submitted by the learned counsel appearing for the petitioner in the impleading petition (I.A.No.4 of 2020) that the writ petition has been filed on behalf of the Medical Mission of the South Kerala Diocese of the Church of South India by the petitioner in his capacity as the Secretary. It is submitted that the petitioner is no longer the Secretary of the Medical Mission. It is stated that the petitioner in the impleading petition, Dr.Stanley Jones was appointed as Secretary of the petitioner Medical Mission by the 5 th respondent on 1.2.2020. The 5th respondent has withdrawn the nomination of Sri.M.S.Alex and the said person has therefore ceased to hold the Office of the Secretary. It is stated that the petitioner Medical Mission does not intend to prosecute this writ petition. The learned counsel submits that another writ petition has been filed as W.P.(C) No.17339/2020 by Sri.M.S.Alex and Dr.Ranjith R.P. in their personal capacity and that as such, the contentions, if any, can be considered in that writ petition.