K.SUMATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a classic example of students undergoing an unrecognized course and even after completing the course successfully had to linger around the Court at the cost of their time, money and risk, for which they are not responsible.

(2.) The right of every Indian citizen to health and the right to receive proper medical care by qualified medical personnel is violated not only by the existence of quacks, but also by the practitioners with unrecognized medical degree/diploma. Eventually, the life of the patient is at risk. The people, especially, patients worship a Doctor as the second God, who lives on earth. But the faith reposed on the second God is tarnished, when they happened to be quacks. The quality / faith in the medical education would come down significantly, if the existence of these unrecognized medical certificates are permitted to be issued or granted. This is not only the concern/problem of a common man, who gets affected, but the talented Doctors also are put to jeopardy.

(3.) The most important feature of any educational institution is the recognition of degree/diploma it provides, as only a recognized degree would facilitate a person trained in the institution to pursue either higher studies or qualify for a job / practice. Especially, when a medial diploma remains unrecognized by a statutory body, the functioning of the system itself is likely to be erroneous. This problem is prevalent not only in Tamil Nadu, but in many States across the country.