SHIFA NASER Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioner is the holder of degree in Medicine from the University of Seychelles, American Institute of Medicine.

(2.) The petitioner had passed the Screening Test and the eligibility test conducted by the National Board of Examinations, MCI. The petitioner has not been given registration by the 3rd respondent, the Travancore Cochin Council of Modern Medicine, stating that the MCI has directed them not to grant registration to the candidates based on R3(e) communication. It appears that this decision was taken by the Medical Council of India on receipt of the Note Verbale received from the Government of Seychelles. It is noted that the Seychelles Medical and Dental Council has not so far not recognised the qualifications obtained from the University of Seychelles American Institute of Medicine.

(3.) The petitioner was awarded the Degree of Doctor of Medicine on 15.01.2010. There is no dispute regarding the qualification obtained by the petitioner from the University of Seychelles, American Institute of Medicine (USAIM). There is also no dispute to the fact that the recognition granted to the above institute has been withdrawn on 14.01.2010. The Government of Seychelles, it appears that by a charter was granted permission to the above institute through an agreement dated 23.06.2000 to establish a private medical university in the Republic of Seychelles. Thereafter, the charter as above was terminated on 14.01.2010.