SIKKIM MANIPAL UNIVERSITY Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Central Government Counsel submits that the Government of India, Ministry of Health (Department of Health and Family Welfare), has in continuation of the Ministry's Notification No.U.12012/01/2017-ME.1, dated 25-04-2017 and Corrigendum Nos. U.12012/01/2017-ME.l & Z.20015/07/2019-ME-1/FTS-3194591, dated 06-06-2017 and 25-06-2019 respectively, issued Corrigendum dated 02-08-2019 making further amendments in the First Schedule to the Indian Medical Council Act, 1956.

(2.) Vide this Corrigendum the qualifications mentioned against the Sikkim Manipal Institute of Medical Sciences, Gangtok being Courses in "Doctor of Medicine (General Medicine)" *MD (General Medicine)+, "Doctor of Medicine (Paediatrics)" *MD (Paediatrics)+ and "Master of Surgery (Otorhinolaryngology)" *MS (ENT)+ are granted recognition as medical qualification on or after 2014. For "Doctor of Medicine (Psychiatry)" [MD (Psychiatry)] the recognition is granted from on or after 2015.

(3.) Vide a Note therein it is stated that the recognition so granted shall be for a maximum period of five years from the date of Notification upon which the Institute shall have to apply renewal of recognition, failure thereof would result in stoppage of admission to the qualifications stated therein.