V MANOJ PRABHAKAR Vs. SECRETARY, GOVERNMENT HEALTH AND FAMILY WELFARE DEPARTMENT; TAMIL NADU MEDICAL COUNCIL; MEDICAL COUNCIL OF INDIA; TAMIL NADU DR M G R MEDICAL UNIVERSITY; DEAN, SRI MUTHUKUMARAN MEDICAL COLLEGE HOSPITAL AND RESEARCH INSTITUTE

JUDGEMENT

(1.) In this batch of writ petitions, the petitioners seek for identical relief. The learned counsel appearing for the respective petitioners as well as the respondents have advanced common arguments. Therefore, the writ petitions are disposed of by this common order.

(2.) In all these writ petitions, almost identical prayers have been sought for. The petitioners, in unison, have prayed for issuing a direction to the respondents to recognise their M.B.B.S. degree certificate issued by the respective institution in which they have completed the course as recognised Medical qualification and register them in the State Medical Register by issuing permanent registration certificate so as to enable them to pursue Higher Post Graduate studies in India or abroad or to engage themselves in practice as Medical Professional.

(3.) Pending writ petitions, the petitioners have prayed for an interim direction directing the respondents, particularly the Tamil Nadu Medical Council, Chennai - 600 106 to grant necessary provisional registration to them so as to enable them to continue or undergo Compulsory Rotatory Resident Internship (CRRI) Training forthwith. By an order dated 09th April 2015, this Court issued an interim direction to the following effect:-