FAYEEZAH JAHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, the petitioner has, inter alia, prayed for a writ of Certiorari for quashing the Communication No. MCI-201 (EC13-10340) 2015 -Ecgi/57506 dated 28.12.2015 and Communication No. MCI-201 (EC13-10340) 2015-Eligi/207515 dated 06.05.2016 issued by the Medical Council of India (for short "MCI"), by virtue of which the application submitted by the petitioner for issuance of eligibility certificate for getting admission to Graduate Medical Course in the Foreign Medical Institute in terms of Section 12 and 13(4B) of Indian Medical Council Act 1956 ( for short " Act of 1956"), has been rejected.

(2.) Facts giving rise to the filing of this writ petition briefly stated are that:-

(3.) The petitioner is aggrieved of the aforesaid communication of the respondent no. 4 and has assailed the same, inter alia, on the ground that she has qualified the requisite subjects including the subject of Biology both in 11th Class and 12th Class and, therefore, was eligible in terms of MCI Regulations to obtain eligibility certificate for seeking admission in Foreign Medical Institute.