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Patna High Court - Orders

Dr. Abhishek Kumar vs The State Of Bihar And Ors on 10 April, 2019

Author: Chakradhari Sharan Singh

Bench: Chakradhari Sharan Singh

    IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No.4759 of 2013
======================================================
Dr. Madhukar and Anr

                                                ... ... Petitioner/s
                             Versus
The State Of Bihar and Ors

                                          ... ... Respondent/s
======================================================
                              with
             Civil Writ Jurisdiction Case No. 18748 of 2013
======================================================
Dr. Abhishek Kumar

                                                ... ... Petitioner/s
                             Versus
The State Of Bihar and Ors

                                          ... ... Respondent/s
======================================================
                              with
              Civil Writ Jurisdiction Case No. 10956 of 2013
======================================================
Dr. Ashish Dinendra Singh and Ors

                                                ... ... Petitioner/s
                             Versus
The State Of Bihar and Ors

                                          ... ... Respondent/s
======================================================
                              with
             Civil Writ Jurisdiction Case No. 16346 of 2016
======================================================
Dr. Om Prakash and Anr

                                                ... ... Petitioner/s
                             Versus
The State Of Bihar and Ors

                                          ... ... Respondent/s
======================================================
                              with
             Civil Writ Jurisdiction Case No. 18739 of 2013
======================================================
Dr. Rajeev Chandra

                                                ... ... Petitioner/s
                             Versus
The State Of Bihar and Ors
           Patna High Court CWJC No.4759 of 2013(48) dt.10-04-2019
                                                     2/4




                                                            ... ... Respondent/s
                  ======================================================
                                                           with
                              Civil Writ Jurisdiction Case No. 22723 of 2013
                  ======================================================
                  Dr. Amit Kumar and Ors

                                                                                ... ... Petitioner/s
                                                        Versus
                  The Union Of India and Ors

                                                            ... ... Respondent/s
                  ======================================================
                                                           with
                               Civil Writ Jurisdiction Case No. 17906 of 2015
                  ======================================================
                  Dr. Anil Kumar Singh and Ors

                                                                                ... ... Petitioner/s
                                                        Versus
                  The State Of Bihar and Ors

                                                            ... ... Respondent/s
                  ======================================================
                  Appearance :
                  (In Civil Writ Jurisdiction Case No. 4759 of 2013)
                  For the Petitioner/s      :       Mr.Om Prakash Singh
                  For the Respondent/s      :       Mr.Parth Sharthi
                  (In Civil Writ Jurisdiction Case No. 18748 of 2013)
                  For the Petitioner/s      :       Mr.Om Prakash Singh
                  For the Respondent/s      :       Mr.Kumar Brijnandan
                  (In Civil Writ Jurisdiction Case No. 10956 of 2013)
                  For the Petitioner/s      :       Mr.Om Prakash Singh
                  For the Respondent/s      :       Mr.Namrta Mishra
                  (In Civil Writ Jurisdiction Case No. 16346 of 2016)
                  For the Petitioner/s      :       Mr.Jagjit Roshan
                  For the Respondent/s      :       Mr.Birju Prasad-Gp13
                  (In Civil Writ Jurisdiction Case No. 18739 of 2013)
                  For the Petitioner/s      :       Mr.Om Prakash Singh
                  For the Respondent/s      :       Mr.Nawal Kishor Singh Sc2
                  (In Civil Writ Jurisdiction Case No. 22723 of 2013)
                  For the Petitioner/s      :       Mr.Harish Kumar
                  For the Respondent/s      :       Mr.Sanjay Pandey Gp21
                  (In Civil Writ Jurisdiction Case No. 17906 of 2015)
                  For the Petitioner/s      :       Mr.Jagjit Roshan
                  For the Respondent/s      :       Mr.Gp6- Prashant Pratap
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
                  SINGH
                                        ORAL ORDER

48   10-04-2019

In the light of this Court's order, dated 13.03.2019, Patna High Court CWJC No.4759 of 2013(48) dt.10-04-2019 3/4 further affidavits have been filed on behalf of Additional Chief Secretary-cum-Principal Secretary, Health Department, Government of Bihar, Principal, Patna Medical College and Hospital, Patna (PMCH) and Principal, Darbhanga Medical College and Hospital, Darbhanga (DMCH).

It transpires from the said affidavits that in respect of grant of recognition of Diploma Course in Anesthesiology (D.A.) in DMCH, response has already been sent to the Medical Council of India (MCI) responding to the deficiencies earlier pointed out by the MCI.

In respect of Diploma Course in Otorhinolaryngology (DLO) in PMCH, it has been stated in the aforesaid affidavit filed on behalf of the Additional Chief Secretary-cum-Principal Secretary, Health, that the Under Secretary, Health Department, Government of Bihar, in order to ensure installation of BERA (Brain Stem Evoked Response Audiometry) machine, Nerve Conduction Machine and EMG, the BMSICL has been consulted and the BMSICL has furnished a detailed action plan in time bound manner. As per the said action plan, said equipments shall be procured and installed by 30.06.2019.

This Court will consider this aspect of the matter on 01.07.2019.

Patna High Court CWJC No.4759 of 2013(48) dt.10-04-2019 4/4 In respect of grant of recognition for Diploma in Tuberculosis & Chest Disease (DTCD), learned counsel appearing on behalf of the MCI informs that final decision is likely to be taken soon in the next meeting of the Board of Governors.

List this matter on 15.05.2019 for the MCI to inform the development, in the meanwhile, in respect of DTCD course in PMCH and DA course DMCH.

(Chakradhari Sharan Singh, J) Pawan/-

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