NATIONAL BOARD OF EXAMINATIONS MINISTRY OF HEALTH AND FAMILY WELFARE GOVERNMENT OF INDIA Vs. VINAYAKA MISSION UNIVERSITY

JUDGEMENT

(1.) A novel method adopted by a Deemed University located in the State of Tamil Nadu to open their overseas campus at Thailand on the basis of a memorandum of understanding with an overseas private University, without the No Objection Certificate from the Government of Thailand or recognition from their Medical Council and their attempt to project as if the degree granted from their foreign campus would enable the students to register their names before the Medical Council of Thailand and to practise medicine in the said country and their claim that their students satisfies the eligibility criteria to appear for the Screening Test and to practise medicine in India, knowing very well that the Deemed University has no recognition in Thailand which is a mandatory condition for appearing in the Screening Test, is the subject matter of this writ appeal.

(2.) The first respondent filed a writ petition in W.P.No.19658 of 2009 with the following prayer.

(3.) In the affidavit filed in support of the writ petition, the first respondent contended thus: