MEHRE AFSHAN MEHDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) The petitioner is a citizen of India, who, after passing her 12th examination held by the Central Board of Secondary Education, pursued her MBBS course in Bangladesh Medical College under Dhaka University in 2013, as pleaded in the writ application. The name of the said medical institution figures in the Second Schedule of the Indian Medical Council Act, 1956 (hereinafter referred to as 'the Act'), which contains list of recognized medication qualifications granted by the medical institutions outside India. It is accordingly, the petitioner's case that her MBBS qualification is a recognized qualification for the purposes of the said Act.

(3.) It is the petitioner's further case that as stipulated in Sec. 13(4-A) of the Act, she had appeared in the screening test conducted by the National Board of Examination, prescribed for enrollment on the medical register maintained by the State Medical Council and had cleared the same in 2013. She possesses provisional registration certificate issued by the Medical Council of India and certificate of registration issued by the Bihar Council of Medical Registration.