SYED BILAL AHMED RAZVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner sought admission in Kazakh State Medical University, in erstwhile USSR, in the year 1996 for undergoing Post Graduate Medical Course, which, in India is called Under Graduate Medical Course. After successfully undergoing the said course, the petitioner was awarded Degree of Medicine on 04th of July, 2002. The petitioner subjected himself to screening test in which he was declared to have qualified in the year 2004. The petitioner applied to the Medical Council of India (MCI) for provisional registration u/s

(2.) On notice issued, respondents have filed reply affidavit, wherein it is reiterated that as the petitioner did not satisfy the minimum norms for undergoing undergraduate medical course, the provisional registration certificate, was, accordingly, refused.

(3.) Heard learned counsel for the parties. Considered the matter.