KAMLJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Anchit Khokhar, learned counsel for the petitioner, Mr. BPS Mer, learned Brief Holder for the State-respondent no.1, Mr. Sagar Kothari, learned Counsel holding brief of Mr. Ramji Srivastava, learned Counsel for respondent nos.2 and 3, and Mr. Hemant Pant, learned Counsel holding brief of Mr. K.P. Upadhyaya, learned Sr. Counsel for respondent no.4; and, with their consent, the writ petition is disposed of at the stage of admission.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of mandamus commanding respondent nos.2 and 3 to permit him to participate in the recruitment process, and to re-appear in the interview/verification of documents.

(3.) Facts, to the limited extent necessary, are that petitioner, a graduate in Medicine from Kathmandu, Nepal, appeared and qualified in the Screening Test for Indian Nationals with Foreign Medical Qualification conducted by the National Board of Examinations on 30.09.2007. He was awarded the MBBS Degree from Kathmandu (Nepal) in the year 2008. He was registered with the Medical Council of India vide certificate dated 5.8.2008. He initially worked in the Loknayak Hospital at Delhi from 12.11.2008 to 11.11.2009, and thereafter got himself registered in the year 2010 with the Uttarakhand Medical Council. He worked, thereafter, on a contractual basis at the L.D. Bhatt Government Hospital, Kashipur.