NABINA NAZEEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are Foreign Medical Graduates, who completed their medical education at Bukovinian State Medical University, Ukraine during 2016- 2020. The petitioners passed National Medical Commission screening test.

(2.) The 1st petitioner completed one year Compulsory Rotational Medical Internship (CRMI) and petitioners 2 to 24 are undergoing their internships. Due to Covid-19 pandemic and the Ukraine War, the National Medical Commission required the Foreign Medical Graduates, who attended online classes, to complete a two year CRMI. The National Medical Commission later reduced the internship period to one year for those students who have sufficiently compensated classes in physical onsite in lieu of the online classes and subsequently passed examination equivalent to MBBS in India.

(3.) The petitioners state that they attended physical classes throughout their course and did not face significant academic challenges due to the Covid-19 pandemic or the Ukraine War. The petitioners completed theoretical and practical training through offline mode.