NARESH BENIWAL Vs. NATIONAL MEDICAL COMMISSION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been preferred under Article 226 of the Constitution of India with the following prayers:-

(2.) Brief facts of the case are that the Date of Birth of the petitioner is 2/5/1999. He aspired to become a Doctor and thus, after passing his Secondary and Senior Secondary Examination in the year 2013 and 2015, took admission in 'V.N. Karazin Kharkiv National University, Ukraine' through an agent in the year 2015. The Board of Secondary Education, Rajasthan, declared the petitioner as passed in Secondary Examination when the petitioner was 14 years of age and had also declared the petitioner as passed in Senior Secondary, when he was 16 years of age.

(3.) The requirement of obtaining Eligibility Certificate was dispensed with by the Indian Medical Council (Amendment) First and Second Ordinance, 2013. The Executive of the Council decided to restart issuance of Eligibility Certificate w.e.f. the Academic Year i.e. 2016-2017 for which, a public notice dtd. 7/10/2013 was issued.