Madhya Pradesh High Court
Dr Alok Gupta vs Union Of India on 12 November, 2021
Author: Rohit Arya
Bench: Rohit Arya
1 WP-8679-2021
The High Court Of Madhya Pradesh
WP No. 8679 of 2021
(DR ALOK GUPTA Vs UNION OF INDIA AND OTHERS)
15
Gwalior, Dated : 12-11-2021
Shri D.P.Singh, counsel for the petitioner.
Shri Praveen Newaskar, Assistant Solicitor General for the respondent
No.1 Union of India.
Shri C.R.Roman, counsel for the respondent No.2. The sole controversy involved in these two writ petitions revolves around the following question :
"Whether, in the facts and circumstances of the case, the petitioner can be said to be eligible for consideration of his candidature for the course of Diploma in National Board (DNB) in the teeth of Clause 4.8 on the premises that the diploma in Medical Radiology and Electrology (DMRE) is completed by the petitioner in the year 2009 from the college of Physician and Surgeon (CPS) Mumbai (not recognized), but recognized by MCI on 17th September, 2017 and derecognized by subsequent notification dated 22nd January, 2018?".
Learned counsel for the petitioner prays for time to seek instructions and address this court about the claim of eligibility in the backdrop of the aforesaid question.
List this case in the 1st week of December, 2021.
(ROHIT ARYA) (ANAND PATHAK)
JUDGE JUDGE
Rks
RAM KUMAR SHARMA
2021.11.12 17:29:18
+05'30'