DR. RAMESH GOSWAMI S/O SHRI HANUMAN GIRI Vs. STATE OF RAJASTHAN THROUGH PRINCIPAL SECRETARY, MEDICAL EDUCATION DEPARTMENT

JUDGEMENT

(1.) By this writ petition, a challenge is made to the orders dated 7.10.2014 and 18.11.2014, whereby, applications were invited from the Medical Officers for one year certificate course in different disciplines like Gynaecology and Obstetric, Anaesthesia, Orthopaedics, Radio Diagnosis and Emergency Medicine. The required eligibility for it was also provided. The order dated 18.11.2014 was passed for the same purpose but with detailed description of the specialised courses and, therein, the two disciplines of Paediatrics and General Surgery were also added. It was issued in super-session of the earlier order.

(2.) The writ petition has been filed by those who are doing post graduation in the speciality and mainly in Radiology in different Medical Colleges. One Year Certificate Course has been provided for the Medical officers. The bond of Rs. 5 lakh was also sought for pursuing the course. The course was started without approval of the Medical Council of India (for short 'MCI') thus shown to be in violation of the Medical Council Act, 1956 (in short "the Act of 1956") and Regulation for post graduation.

(3.) It is submitted that petitioners are those who appeared in Post Graduate Examination2013. They remained successful thus could get admission in PG course. The respondents No. 5 to 12 did not appear in the PG Examination or if appeared then remained unsuccessful and, now, permitted to undertake certificate course in subjects of PG.