AMITA GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present review petition seeking review of order dated 29.4.2019 whereby this Court has dismissed W.P. No.29018/2018.

(2.) Facts of the case are as under :

(3.) Respondent No.2 issued an advertisement on 13.4.2018 for recruitment to the post of Assistant Professor, Bio-Chemistry. As per Minimum Qualifications for Teachers in Medical Institutions Regulation 1998, the minimum qualification is prescribed in Schedule-I and according to which, the candidate must possess MD/MS Degree from MCI recognized Medical College. The present petitioner completed the MD Course in the year 2017 from MGM Medical College, Indore and at that time, the MGM Medical College, Indore was not recognized by the MCI. The petitioner herself submitted a representation dated 5.4.2019 to the Secretary, Board of Governors of Medical Council of India, New Delhi (at Page 32 of the review petition) mentioning that the MCI inspection was done on 21.5.2018 during the practical examination of her next junior batch and the notification for recognition of the course was released from the Ministry of Health dated 1.4.2019 granting recognition for the batch passed on or after 2018 and requested that let her degree obtained in 2017 be also recognized by the Board of Governors, hence the petitioner was recognized.