M.SUJATHA Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) The petitioner is aggrieved by a communication dtd. 1/2/2024 sent by the National Medical Commission (NMC)/R1 rejecting her application for enrolling for the Foreign Medical Graduate Examination (FMGE) examination along with consequential relief to direct the NMC to publish the result of the FMGE examination written on 20/1/2024.

(2.) As far as the second prayer is concerned, Mr.K.Seshasayee, learned counsel for R2 has circulated a copy of e-mail dtd. 27/6/2024 sent by Additional Director (Medical), National Board of Examinations in Medical Sciences/R2, in compliance of a direction issued on 24/6/2024, confirming that the petitioner has not been successful in the examination written by her on 20/1/2024. With this, the second limb of the prayer in the Writ Petition stands achieved.

(3.) The submissions of Mr.N.Subramaniayan, learned counsel for the petitioner are set out below: