(1.) RULE. Respondents waive service. Rule returnable forthwith.
(2.) THE petitioner is a citizen of India. Having acquired certain qualifications in the field of Medicine from the University of Southern California, she wishes to have herself registered under the Indian Medical Council Act, 1956. The second respondent is the Registrar of the Maharashtra Medical Council. The third respondent is the Union of India.
(3.) THERE are two aspects to this petition. The first relates to the alleged failure of respondent No. 1 in discharging its statutory obligations under the Indian Medical Council Act, 1956 (hereafter referred to as the I. M. C. Act), in not processing the proposal for recognition of the M. D. degree made by the University of Southern California from which the petitioner graduated. The second aspect pertains to the entitlement of the petitioner to be registered under the I. M. C. Act in view of her having acquired a qualification included in Part II of the Third Schedule to the I. M. C. Act and also having undergone the training as required under section 12 (2) of the I. M. C. Act.