Dr. Sanjeev Kumar vs Medical Council Of India And Anr.
2017 Latest Caselaw 7333 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of Order: December 19, 2017

+     W.P.(C) 11353/2017 & C.M. 46387-88/2017
      DR. SANJEEV KUMAR                       ..... Petitioner
                    Through: Mr. Kumar Rajesh Singh and Mr.
                    Punam Singh, Advocates

                         Versus

      MEDICAL COUNCIL OF INDIA AND ANR. ..... Respondents
                  Through: Mr. T. Singh & Ms. Puja Sarkar,
                  Advocates for respondent No.1

                         Mr. Arpit Shukla, CGSC for respondent No.2

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

ORAL

1. Aggrieved by Notification of 5th June, 2017 (Annexure P-8), petitioner made a Representation (Annexure P-11) to respondent-Medical Council of India on 23rd September, 2017, which, according to petitioner, has not been responded to. Copy of Representation (Annexure P-10) is said to have been sent on 25th September, 2017 to Oversight Committee mandated by Supreme Court of India.

2. Upon notice, learned counsel for respondent-MCI submits that if Representation (Annexure P-11) has not been already responded to, then it would be decided within a period of four weeks from today and the decision so taken on the Representation (Annexure P-11) would be got

approved by the Oversight Committee mandated by Supreme Court of India within four weeks thereafter and the fate of Representation (Annexure P-11) would be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedies, as available in law, if need be. Till it is so done, status quo as of today in respect of petitioner's service be maintained.

3. With aforesaid directions, this petition and the applications are disposed of.

4. Copy of this order be given dasti to counsel for the parties.

SUNIL GAUR (JUDGE)

DECEMBER 19, 2017 r