DR. SHUBASH SINGH Vs. MAHARASHTRA MEDICAL COUNCIL

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the learned Counsel appearing for the parties.

(2.) By this Writ Petition filed under Article 226 of the Constitution of India, the petitioner who is a Medical Practitioner challenges the order passed by the respondent Maharashtra Medical Council, dated 9th July,2014 which was received by the petitioner on 17th July,2014, suspending the petitioner's registration.

(3.) It is the petitioner's case that he is a qualified and experienced orthopedic surgeon practising at Panvel since the year 1992. The petitioner claims to be a Director of Panvel Medical Research Centre, a company registered under Section 25 of the Companies Act,1956 and managing Peneacea Hospital (for short 'the hospital'). It is the petitioner's case that in December,2002, the hospital had purchased a sonography machine when the said hospital had full fledged Gynecologist. The Gynecologist was working in the said hospital till the year 2005 and after the Gynecologist left the hospital, the hospital only had an orthopedic department. On account of this, since 2006 the sonography machine had become non functional and also has become non repairable.