RAJEEV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE refusal on the part of Medical Council of India to recognize a degree given by the University of Tashkant (an erstwhile member of the Union of Soviet Social Republic) is the subject mater of challenge in this petition.

(2.) THE petitioner had got admission in State Medical Institute Tashkant, Uzbekistan. Previously this institute was having course of study which had a duration of six years. Lateron this period of study was reduced to 5.1/2 years. At the same time, it was mentioned that even though the duration of course is being reduced so far as the number of days is concerned but so far as the number of hours which a student had to undergo would remain same. This becomes apparent when annexure D  is perused. This reads as under:

(3.) THE basic argument raised by the learned counsel for the petitioners is that the petitioners having completed their course of study, are entitled to registration and the Medical Council of India is not competent to refuse registration.