CHANDRAMOHAN Vs. REGIONAL CANCER CENTRE

JUDGEMENT

(1.) The petitioner claims to be fully qualified to be appointed as a Professor (Surgical Oncology), in the services of the Regional Cancer Centre (RCC); but when it issued Ext.P1 notification calling for candidates who were already working in its services " " for being selected and appointed in the said post " " he found that it contained qualifications which were in variance with that prescribed by the Regulations of the erstwhile Medical Council of India (MCI) [now the National Medical Commission (NMC)].

(2.) The petitioner thus approached this Court through W.P(C)No.19248 of 2017, which culminated in Ext.P5 judgment, whereby, the MCI was directed to consider the validity of the qualifications in Ext.P1 notification viz-a-viz their Regulations and to take a decision as to whether selection can be permitted on its basis. This led to Ext.P6 order being issued by the erstwhile MCI, affirming that the qualifications shown in Ext.P1 were contrary to their Regulations.

(3.) It transpires that the RCC, in compliance with Ext.P6, issued Exts.P7 and P8 fresh notifications calling for candidates from the open market, as well as from among Doctors within their services, prescribing qualifications as are stipulated under the 'Minimum Qualifications for Teachers in Medical Institutions Regulations, 1998' ('Regulations 1998' for short) of the MCI.