PRAKHAR SHARMA Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) These petitions involve a common question of law and as such with the consent of counsel for the parties, same are decided by this common order.

(2.) The petitioners have obtained the qualification of UnderGraduate Medical Course i.e. MBBS from Foreign University and known as Foreign Medical Graduates (in short 'FMG') and their grievance is against the impugned order dtd. 8/9/2022 issued by the Director, National Medical Commission (Undergraduate Medical Education Board) to Registrar, Rajasthan Medical Council, the impugned notice dtd. 21/9/2022 issued by the Director, National Commission (Undergraduate Medical Education Board) and the impugned action of the respondent No.2 - Rajasthan Medical Council (in short 'RMC') and respondent No.3 Santokba Durlabhji Memorial Hospital-cum-Research Centre (in short 'SDMH') to stop the petitioners from doing their internship. This Court, however, deems it proper to take the facts of S.B.Civil Writ Petition No.14560/2022 (Prakhar Sharma & Ors. Vs.National Medical Commission & Ors.) as a lead case and the prayers made in the aforesaid writ petition are quoted hereunder:-

(3.) The facts, in the nutshell, are that the petitioners are Indian Citizens and they went abroad for acquiring qualification of under graduate degree in medicine i.e. MBBS from different Hospitals and details of petitioners show that they were admitted in the Sessions 2010-2015, 2014-2020, 2015-2021, 2016-2021 & 2017- 2021 in different foreign countries.