PEDAMALLU BABU SRINIVAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr. Pedamallu Babu Srinivas, Party-in-Person (Writ Petitioner) and Sri S.Vivek Chandrasekhar, learned Standing Counsel for Respondent Nos.2 & 3.

(2.) The Prayer sought in the present Writ Petition is as under:

(3.) Although, the extract of the above ,,prayer would indicate that the Writ Petitioner has sought registration of all the qualifications/certificates mentioned in the prayer, during the course of the submissions, the Party-in- Person (Writ Petitioner) has confined his prayer only with respect to the one qualification i.e., FRCS General Surgery qualification acquired by him at the Royal College of Surgeons of England.