MUJEEB UR REHMAN Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioner was admitted in Tashkent State Medical Institute in the year 1989 for undergoing Doctorate of Medicine (MD) Course, which course is equallent to MBBS Course. The Doctor of Philosophy Course (Ph.d) of the Tashkent State Medical Institute for which degrees are awarded by the Supreme Attestation Commission of Moscow is equallent to the Post Graduate Courses. The petitioner after completing the Course was awarded Doctor of Medicine degree. He was issued certificate under section

(2.) After degree of Doctor of Philosophy (Ph.D) was awarded to the petitioner, he approached to Medical Council of India with the request that the aforementioned degree be entered in the relevant Register maintained by the said Authority. The MCI did not accept the request of the petitioner, which constrained him to file this writ petition with the prayer that the respondents be directed to make additional entry in the relevant Register for additional qualification of post-graduate course obtained by the petitioner. Prayer was made in the writ petition for issuance of writ of certiorari to quash the decision of the MCI refusing to register the additional qualification of the petitioner. Prayer was also made to direct the respondent no. 2 to treat the petitioner as a postgraduate and consider his case for appointment as Senior Resident in the discipline of Ophthalmology.

(3.) On notice issued, MCI has filed the reply affidavit. Respondent no 2 has also filed reply affidavit.