MOHAMMAD OBAID Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners after completing MBBS course have applied to the Medical Council of India for their registration. Petitioner No. 1 has undergone the course in Chittagong Medical College Hospital, Chittagong, Bangladesh while as petitioner No. 2 has Undergone the course in Rangpur Medical College Hospital, Rangpur, Bangladesh. Council has not so far granted any registration to them. They seek the following reliefs.

(2.) Respondents have not filed their objections. Heard.

(3.) Relevant provisions of the Indian Medical Council Act, 1956 cited by the Mr. Jan, learned Counsel for the petitioners are as under : - 2(e) "Medical institution" means any institution without or without India, which grants degrees, diplomas or licences in medicine; 2(h) "recognised medical qualification" means any of the medical qualifications included in the Schedules :