Kerala High Court
Daleel Ahmmed vs National Medical Commission on 23 July, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:54865
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 23RD DAY OF JULY 2025 / 1ST SRAVANA, 1947
WP(C) NO. 42885 OF 2024
PETITIONERS:
1 DALEEL AHMMED,
AGED 27 YEARS,
S/O. MUHAMMED HANEEFA K.,
KAPPIL,
ALANALLUR-II, PALAKKAD,
KERALA, PIN - 678601
2 ASLAH S.,
AGED 26 YEARS,
S/O MUHAMMED SHERIFF S.,
SANKETHETHIL,
PULASSERY, KOPPAM, PALAKKAD,
KERALA, PIN - 679307
3 VISHNU AJITH KUMAR,
AGED 24 YEARS,
S/O. AJITH KUMAR, SOPANAM, VALIYANNUR,
VARAM, KANNUR, KERALA, PIN - 670594
4 MOHAMMED SHAKIR,
AGED 25 YEARS,
S/O. ALASSAN KUTTY P, PARAKKUNDIL HOUSE,
CHEENIKKAL, VALLUVAMBRAM, POOKKOTTUR,
VALLUVAMBRAM, MALAPPURAM,
KERALA, PIN - 673642
5 RISHAD ALI P.,
AGED 25 YEARS,
S/O MOHAMMED ALI PARAASSERI,
PARASSERI HOUSE, KONDOTTY, THURAKKAL,
MALAPPURAM, KERALA, PIN - 673638
2025:KER:54865
W.P.(C) No.42885/2024
:2:
6 ASHIKA CS,
AGED 25 YEARS,
D/O C.P SUBRAMANIAN, CHAYAMPURATH,
VALLATHAIPARA, ALLY, VALLATHAIPARA,
KUMARANALLUR, KOZHIKODE,
KERALA, PIN - 673602
7 ANOOJ SUHAIL,
AGED 26 YEARS,
S/O ABDUL RAHMAN, KIZHAKKETHIL HOUSE,
PAYYANADAM, PALAKKAD,
KERALA, PIN - 678583
8 AHMED RIZWAN,
AGED 26 YEARS,
S/O MUHAMMAD IQBAL V, VAZHAPPAROL,
CHELANNUR, PALATH, KOZHIKODE,
KERALA, PIN - 673611
BY ADVS.
SHRI.SHINTO MATHEW ABRAHAM
SHRI.SANTHOSH MATHEW (SR.)
SRI.ARUN THOMAS
SMT.VEENA RAVEENDRAN
SMT.KARTHIKA MARIA
SRI.ANIL SEBASTIAN PULICKEL
SHRI.MATHEW NEVIN THOMAS
SMT.LEAH RACHEL NINAN
SHRI.KARTHIK RAJAGOPAL
SHRI.JOE S. ADHIKARAM
SHRI.KURIAN ANTONY MATHEW
SMT.MANASA BENNY GEORGE
SMT.APARNNA S.
SHRI.ARUN JOSEPH MATHEW
SHRI.NOEL NINAN NINAN
SHRI.ADEEN NAZAR
RESPONDENTS:
1 NATIONAL MEDICAL COMMISSION,
POCKET- 14 , SECTOR - 8, DWARKA PHASE -1,
NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110077
2025:KER:54865
W.P.(C) No.42885/2024
:3:
2 KERALA STATE MEDICAL COUNCILS,
COMBINED COUNCIL BUILDING,
RED CROSS RD, JAI VIHAR, KUNNUKUZHY,
THIRUVANANTHAPURAM, KERALA,
REPRESENTED BY ITS REGISTRAR, PIN - 695035
3 DIRECTOR OF MEDICAL EDUCATION,
MEDICAL COLLEGE,
MEDICAL COLLEGE KUMARAPURAM RD,
CHALAKKUZHI, THIRUVANANTHAPURAM,
KERALA, PIN - 695011
BY ADVS.
SRI.K.S.PRENJITH KUMAR, SC, NATIONAL MEDICAL
COMMISSION
SRI.VIVEK MENON, SC
SRI.RAJEEV JYOTHISH GEORGE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.06.2025, THE COURT ON 23.07.2025 DELIVERED THE
FOLLOWING:
2025:KER:54865
W.P.(C) No.42885/2024
:4:
N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) No.42885 of 2024
`````````````````````````````````````````````````````````````
Dated this the 23rd day of July, 2025
JUDGMENT
~~~~~~~~~
The petitioners are Foreign Medical Graduates
(FMG), who have completed their medical course in China.
They have cleared NEET Examination and had completed all
classes as per course structure in the parent institution. They
have also completed compensatory physical classes in parent
institution online due to Covid-19. The petitioners have also
passed Foreign Medical Graduate Examination (FMGE).
2. The petitioners state that they joined the
medical course during 2017-2018 period. Due to Covid-19
pandemic, their classes happened to be in online mode. The
2025:KER:54865
National Medical Commission (NMC) allowed online classes
during Covid pandemic period on condition that online classes
shall be compensated by physical and practical training in
parent institutes. The petitioners therefore travelled back to
China and completed their compensatory classes also.
Respondents 2 and 3 are now denying registration to the
petitioners by mandating a compulsory "Clinical Clerkship
Program" in lieu of online classes.
3. The petitioners state that the action of the 2nd
respondent-Kerala State Medical Council in delaying the
issuance of provisional registration to the petitioners is illegal.
The imposition of Clinical Clerkship before issuing provisional
registration in Kerala is arbitrary. The NMC does not mandate
Clinical Clerkship for FMGs who have compensated for their
online classes with physical classes in their parent institutions.
Respondents 2 and 3 cannot act against the guidelines issued
by the 1st respondent-NMC.
2025:KER:54865
4. The petitioners are bound to complete their
internship as per CMRI Regulations within ten years of joining
the institute. The refusal of respondents 2 and 3 to allow the
petitioners to join internship will render them ineligible.
5. According to the petitioners, this Court in the
judgment in Leeba Mary Eapen and others v. The Travancore
Cochin Council of Modern Medicine and others (W.P.(C)
No.2344/2020) has directed the then Medical Council to issue
provisional registration to the petitioner therein since all
adequate qualifications were met. This Court held that the
resolutions of the State Medical Councils cannot be in
contradiction to the existing rules and regulations of the NMC
regarding FMGs.
6. In Travancore Cochin Council of Modern
Medicine v. Leeba Mary Eapen and others (W.A.
No.1667/2020), a Division Bench of this Court held that the
fundamental right of medical graduate to practice medical
profession cannot be violated by issuing Circulars or
2025:KER:54865
Notifications by the State Medical Councils. By Ext.P37
judgment, the Hon'ble High Court of Himachal Pradesh has
recorded that the Himachal Pradesh State Council did not insist
on Clerkship. The petitioners prayed to command respondents
2 and 3 to process the provisional registration application of the
petitioners within a reasonable time.
7. The 2nd respondent-Kerala State Medical
Council filed a statement. The 2nd respondent submitted that
the claim of the petitioners that they had compensated the
online classes undergone by them by attending compensatory
physical classes cannot be accepted as genuine. The Council
of Modern Medicine has constituted a Scrutiny Committee and
every application of FMGs for registration are considered on its
merits with the aid of supporting documents.
8. The 2nd respondent-Council has taken a
decision on 19.09.2024 holding that medical students, who had
a course break during Covid-19 period and who had to undergo
online classes due to it, will have to undergo one year Clinical
2025:KER:54865
Clerkship before joining for the one year CRMI.
9. A large number of FMGs from India like the
petitioners had a course break for nearly three years out of their
five year course due to Covid-19. They were deprived of the
on-hand clinical / practical training during the period. Permitting
them to practice medicine in the society without equipping them
with sufficient compensatory practical / clinical training will not
be in public interest. It is in such circumstances that Annexure-
R2(a) resolution was passed holding that medical students, who
had a course break during Covid-19 period and for the reason
had to undergo online classes, have to undergo one year
Clinical Clerkship and thereafter to undergo one year CRMI,
subject to the decision of the 1st respondent-Commission.
10. I have heard the learned counsel for the
petitioner, the respective learned Standing Counsel appearing
for respondents 1 and 2 and the learned Government Pleader
representing the 3rd respondent.
2025:KER:54865
11. The petitioners are FMGs, who have joined
their medical course in China during the 2017-2018 period. The
Foreign Medical Graduates were governed by Screening Test
Regulations, 2002 and the Eligibility Certificate Regulations,
2002 during that time. At present, the FMGs are regulated by
the Foreign Medical Graduate Licentiate Regulations, 2021.
Due to Covid-19 pandemic, the petitioners had to return back to
India. But, their classes continued in online mode. The 1st
respondent-NMC mandated that the online classes should be
compensated with adequate physical classes.
12. Ext.P6 FAQ published by the NMC states that
Foreign Medical Graduates are allowed to undergo online
classes of theory subjects only and supplemented by offline
practical and clinical training done in the Medical University and
its affiliated hospitals during the course of MBBS. Ext.P7
Circular issued by the NMC states that the FMGI Regulations,
2021 shall not be applicable to candidates who have joined their
undergraduate medical education in foreign institutions prior to
2025:KER:54865
18.11.2021.
13. As per Ext.P7 Guidelines issued by the NMC,
Indian citizens, who are Foreign Medical Graduates, shall be
required to complete CRMI in India if they have not undergone
such practical training after obtaining such qualifications as may
be required by the Rules and Regulations in force in the country
granting such qualifications or has not undergone any practical
training in the country.
14. On 28.07.2022, the NMC had issued a public
notice allowing the students, who were in final year during
Covid-19 / War etc. and who obtained course completion
certificate before 30.06.2022, to appear for FMG Examinations
and subsequently undergo two years CRMI so that the classes
attended online can be compensated with physical training.
Evidently, the petitioners do not fall under the ambit of Ext.P9.
This is evident from Ext.P10 FAQ also.
15. The 2nd respondent has, however, declined to
grant provisional registration to the petitioners based on
2025:KER:54865
Ext.R2(a) resolution. In Ext.R2(a) resolution, the Kerala State
Medical Councils decided that students of those Batches, who
have returned to their foreign institutions after the break and
rejoined the course and have completed offline internship, such
students should be given one year Clinical Clerkship in order to
make good, compensation / clinical training / practical training
before permitting them to do the one year CRMI. Ext.R2(a)
resolution would show that the said resolution has been passed
subject to the decision of the NMC.
16. The 1st respondent-NMC, in their statement
dated 17.01.2025, has stated that the crucial aspect to be
considered is whether the petitioners have undergone any
portion of their studies through online mode. The physical
presence of the petitioners at foreign state is immaterial. If the
classes were conducted through online mode, they need to
undergo CRMI for a period of two years. A student may be
exempted from two year internship and instead complete a one
year CRMI if he has adequately compensated by the online
2025:KER:54865
classes by subsequently attending them in an offline mode. The
NMC has also taken a stand that State Medical Councils are
supposed to assess the eligibility of the applicants
independently.
17. It is the specific case of the petitioners herein
that they had travelled back to China and completed their
compensatory classes. If they have completed the
compensatory classes, then the 2nd respondent cannot take a
stand that the petitioners have to undergo a two year Clinical
Clerkship. Going by the statement made by the 1st respondent-
NMC, the petitioners are entitled to exemption from two year
internship and they need to complete only one year CRMI since
they have adequately compensated for the online classes by
subsequently attending in an offline mode. The 2nd respondent
in such circumstances will not be justified in imposing a two year
Clinical Clerkship upon the petitioners even though the State
Medical Councils are competent to assess the eligibility of the
petitioners independently.
2025:KER:54865
18. The petitioners are therefore entitled to relief.
It is declared that "Clinical Clerkship" is not required for the
petitioners as they have compensated their online classes with
physical classes in their parent institutions as directed by the 1st
respondent. Respondents 2 and 3 are directed to process the
registration application of the petitioners and pass appropriate
orders / take appropriate decision within a period of six weeks.
The writ petition is disposed of as above.
Sd/-
N. NAGARESH, JUDGE
aks/21.07.2025
2025:KER:54865
APPENDIX OF WP(C) 42885/2024
PETITIONERS' EXHIBITS:
Exhibit P1 A TRUE COPY OF THE SCREENING TEST
REGULATIONS, 2002
Exhibit P2 A TRUE COPY OF THE ELIGIBILITY
CERTIFICATE REGULATIONS, 2002
Exhibit P3 A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 1ST
PETITIONER.
Exhibit P3(A) A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 2ND
PETITIONER.
Exhibit P3(B) A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 3RD
PETITIONER.
Exhibit P3(C) A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 4TH
PETITIONER.
Exhibit P3(D) A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 5TH
PETITIONER.
Exhibit P3(E) A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 6TH
PETITIONER.
Exhibit P3(F) A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 7TH
PETITIONER.
Exhibit P3(G) A TRUE COPY OF THE ELIGIBILITY
CERTIFICATES/NEET EXAM RESULT OF 8TH
PETITIONER.
Exhibit P4 A TRUE COPY OF THE CIRCULAR DATED 30-09-
2020 ISSUED BY 1ST RESPONDENT.
Exhibit P5 A TRUE COPY OF THE REPLY DATED 10-08-
2021 PROVIDED BY ADDITIONAL SECRETARY,
EAST ASIA, MINISTRY OF EXTERNAL AFFAIRS,
GOVERNMENT OF INDIA, TO MR. ANDREWS
MATHEW, THE PRESIDENT OF FOREIGN MEDICAL
GRADUATE PARENTS ASSOCIATION
Exhibit P6 A TRUE COPY OF THE FAQ RELATING TO
2025:KER:54865
SCREENING TEST PUBLISHED ON THE 1ST
RESPONDENT'S WEBSITE ON 22-02-2022
Exhibit P7 A TRUE COPY OF THE GUIDELINES, NO.
U.15024/4/2022-UGMEB, ISSUED BY 1ST
RESPONDENT, DATED 04-03-2022.
Exhibit P8 A TRUE COPY OF THE LETTER F.NO.U-
15024/6/2022-UGMEB SENT BY 1ST
RESPONDENT TO ALL STATE MEDICAL COUNCILS
INCLUDING THE 2ND RESPONDENT, DATED 26-
04-2022
Exhibit P9 A TRUE COPY OF THE PUBLIC NOTICE ISSUED
BY THE 1ST RESPONDENT DATED 28-07-2022.
Exhibit P10 A TRUE COPY OF THE FAQ PUBLISHED IN 2022
ON THE WEBSITE OF 1ST RESPONDENT ON THE
BASIS OF QUERIES FROM FMGS FROM CHINA
AND UKRAINE.
Exhibit P11 A TRUE COPY OF THE PUBLIC NOTICE DATED
21-09-2022 ISSUED BY THE 1ST RESPONDENT
Exhibit P12 A TRUE COPY OF THE CLARIFICATION, DATED
19-10-2022, ABOUT NOTICE DATED 28-07-
2022, ISSUED BY 1ST RESPONDENT
Exhibit P13 A TRUE COPY OF THE DECISIONS OF THE
MEETING OF THE MODERN MEDICAL COUNCIL,
KSMC, DATED 28-10-2022, IN MALAYALAM.
Exhibit P14 A TRUE COPY OF THE PUBLIC NOTICE ISSUED
BY THE 1ST RESPONDENT DATED 04-01-2023.
Exhibit P15 A TRUE COPY OF THE GOVERNMENT ORDER,
G.O.(RT)NO.305/2023/H&FWD, DATED 08-02-
2023.
Exhibit P16 A TRUE COPY OF THE CIRCULAR,
NO.U.15024/01/2022-UGMEB, DATED 09-05-
2023, ISSUED BY 1ST RESPONDENT.
Exhibit P17 A TRUE COPY OF THE PUBLIC NOTICE DATED
22-11-2023 ISSUED BY THE 1ST RESPONDENT.
Exhibit P18 A TRUE COPY OF THE PUBLIC NOTICE NO.U-
15024/9/2023-UGMEB ISSUED BY 1ST
RESPONDENT DATED 07-12-2023
Exhibit P19 A TRUE COPY OF THE PUBLIC NOTICE ISSUED
BY THE 1ST RESPONDENT DATE 15-05-2024.
Exhibit P20 A TRUE COPY OF THE PUBLIC NOTICE ISSUED
BY THE 1ST RESPONDENT DATED 07-06-2024
2025:KER:54865
Exhibit P21 A TRUE COPY OF THE PUBLIC NOTICE DATED
19-06-2024 ISSUED BY THE 1ST RESPONDENT
Exhibit P22 A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 1ST
PETITIONER.
Exhibit P22(A) A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 2ND
PETITIONER.
Exhibit P22(B) A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 3RD
PETITIONER.
Exhibit P22(C) A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 4TH
PETITIONER.
Exhibit P22(D) A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 5TH
PETITIONER.
Exhibit P22(E) A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 6TH
PETITIONER.
Exhibit P22(F) A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 7TH
PETITIONER.
Exhibit P22(G) A TRUE COPY OF THE CERTIFICATES ISSUED
FOR COMPENSATORY CLASSES OF THE 8TH
PETITIONER.
Exhibit P23 A TRUE COPY OF THE GRADUATION
CERTIFICATE OF THE 1ST PETITIONER.
Exhibit P23(A) A TRUE COPY OF THE GRADUATION
CERTIFICATE OF THE 2ND PETITIONER.
Exhibit P23(B) A TRUE COPY OF THE GRADUATION
CERTIFICATE OF THE 3RD PETITIONER.
Exhibit P23(C) A TRUE COPY OF THE GRADUATION
CERTIFICATE OF THE 4TH PETITIONER.
Exhibit P23(D) A TRUE COPY OF THE GRADUATION
CERTIFICATE OF THE 5TH PETITIONER.
Exhibit P23(E) A TRUE COPY OF THE GRADUATION
CERTIFICATE OF THE 6TH PETITIONER.
Exhibit P23(F) A TRUE COPY OF THE GRADUATION
CERTIFICATE OF THE 7TH PETITIONER.
Exhibit P23(G) A TRUE COPY OF THE GRADUATION
2025:KER:54865
CERTIFICATE OF THE 8TH PETITIONER.
Exhibit P24 A TRUE COPY OF THE RESULTS OF FMGE OF
THE 1ST PETITIONER.
Exhibit P24(A) A TRUE COPY OF THE RESULTS OF FMGE OF
THE 2ND PETITIONER.
Exhibit P24(B) A TRUE COPY OF THE RESULTS OF FMGE OF
THE 3RD PETITIONER.
Exhibit P24(C) A TRUE COPY OF THE RESULTS OF FMGE OF
THE 4TH PETITIONER.
Exhibit P24(D) A TRUE COPY OF THE RESULTS OF FMGE OF
THE 5TH PETITIONER.
Exhibit P24(E) A TRUE COPY OF THE RESULTS OF FMGE OF
THE 6TH PETITIONER.
Exhibit P24(F) A TRUE COPY OF THE RESULTS OF FMGE OF
THE 7TH PETITIONER.
Exhibit P24(G) A TRUE COPY OF THE RESULTS OF FMGE OF
THE 8TH PETITIONER.
Exhibit P25 A TRUE COPY OF THE SCREENSHOT OF THE 2ND
RESPONDENT WEBSITE SHOWING THE FEE
STRUCTURE FOR REGISTRATION OF FOREIGN
MEDICAL GRADUATES.
Exhibit P26 A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 1ST PETITIONER TO THE 2ND
RESPONDENT FOR REGISTRATION.
Exhibit P26(A) A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 2ND PETITIONER TO THE 2ND
RESPONDENT FOR REGISTRATION.
Exhibit P26(B) A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 3RD PETITIONER TO THE 2ND
RESPONDENT FOR REGISTRATION.
Exhibit P26(C) A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 4TH PETITIONER TO THE 2ND
RESPONDENT FOR REGISTRATION.
Exhibit P26(D) A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 5TH PETITIONER TO THE 2ND
RESPONDENT FOR REGISTRATION.
Exhibit P26(E) A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 6TH PETITIONER TO THE 2ND
RESPONDENT FOR REGISTRATION.
Exhibit P26(F) A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 7TH PETITIONER TO THE 2ND
2025:KER:54865
RESPONDENT FOR REGISTRATION.
Exhibit P26(G) A TRUE COPY OF THE AFFIDAVIT SUBMITTED
BY THE 8TH PETITIONER TO THE 2ND
RESPONDENT FOR REGISTRATION.
Exhibit P27 A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 1ST PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P27(A) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 2ND PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P27(B) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 3RD PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P27(C) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 4TH PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P27(D) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 5TH PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P27(E) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 6TH PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P27(F) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 7TH PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P27(G) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED TO THE 8TH PETITIONER BY
THE 2ND RESPONDENT FOR HIS PROVISIONAL
REGISTRATION APPLICATION.
Exhibit P28 A TRUE COPY OF THE LATEST PUBLIC NOTICE
DATED 14-08-2024 ISSUED BY THE 3RD
RESPONDENT INVITING FMGS FOR CRMI
INTERNSHIP.
Exhibit P29 A TRUE COPY OF THE NOTIFICATION, DATED
06-09-2024, ISSUED BY THE 3RD
2025:KER:54865
RESPONDENT, INVITING APPLICANTS IN
EXHIBIT P26 FOR CENTRALISED COUNSELLING
PROCESS ON 12-09-2024
Exhibit P30 A TRUE COPY OF THE PUBLIC NOTICE ISSUED
BY 2ND RESPONDENT, DATED 25-09-2024,
LIMITING WINDOW OF QUERIES THAT CAN BE
RAISED BY FMGS.
Exhibit P31 A TRUE COPY OF THE ORDER ISSUED BY THE
3RD RESPONDENT, ORDER NO.
B1/07/2024/DME, DATED: 07-10-2024
Exhibit P31(A) A TRUE COPY OF THE ORDER ISSUED BY THE
3RD RESPONDENT, ORDER NO.
B1/07(1)/2024/DME DATED: 07-10-2024
Exhibit P32 A TRUE COPY OF THE CRMI REGULATION, 2021
(ENGLISH VERSION), PUBLISHED IN OFFICIAL
GAZETTE ON 18-11-2021
Exhibit P33 A TRUE COPY OF THE ‘CLERKSHIP'
FORM/CERTIFICATE AS SENT BY KERALA
UNIVERSITY OF HEALTH SCIENCES TO 3RD
RESPONDENT, DATED 15-03-2024
Exhibit P34 A TRUE COPY OF THE NATIONAL MEDICAL
COMMISSION ACT, 2019
Exhibit P35 A TRUE COPY OF THE JUDGMENT DATED 30-10-
2022 IN LEEBA MARY EAPEN AND OTHERS V
THE TRAVANCORE COCHIN COUNCIL OF MODERN
MEDICINE AND OTHERS, WP(C).NO.2344 OF
2020, BY THIS HON'BLE COURT.
Exhibit P36 A TRUE COPY OF THE JUDGEMENT DATED 16-
03-2021 IN TRAVANCORE COCHIN MEDICAL
COUNVIL V. LEEBA MARY EAPEN, W.A. 1667
OF 2020, BY THIS HON'BLE COURT.
Exhibit P37 A TRUE COPY OF THE HON'BLE HIGH COURT OF
HIMACHAL PRADESH'S JUDGEMENT DATED 28-
06-2024 IN SHRUTI CHOUDHARY V. STATE OF
H.P. & OTHERS
Exhibit P38 A TRUE COPY OF THE ORDER OF THE HON'BLE
HIGH COURT OF DELHI IN KORAKKANDAN
ARSHAD ALI & OTHERS V. UNION OF INDIA &
OTHERS DATED 27-10-2022
Exhibit P39 A TRUE COPY OF THE REPLY DATED 08-11-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
2025:KER:54865
AUTHENTICITY OF THE 1ST PETITIONER'S
DOCUMENTS.
Exhibit P39A A TRUE COPY OF THE REPLY DATED 11-11-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
AUTHENTICITY OF THE 2ND PETITIONER'S
DOCUMENTS.
Exhibit P39B A TRUE COPY OF THE REPLY DATED 08-11-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
AUTHENTICITY OF THE 3RD PETITIONER'S
DOCUMENTS.
Exhibit P39C A TRUE COPY OF THE REPLY DATED 08-11-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
AUTHENTICITY OF THE 4TH PETITIONER'S
DOCUMENTS.
Exhibit P39D A TRUE COPY OF THE REPLY DATED 29-08-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
AUTHENTICITY OF THE 5TH PETITIONER'S
DOCUMENTS.
Exhibit P39E A TRUE COPY OF THE REPLY DATED 02-09-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
AUTHENTICITY OF THE 6TH PETITIONER'S
DOCUMENTS.
Exhibit P39F A TRUE COPY OF THE REPLY DATED 08-11-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
AUTHENTICITY OF THE 7TH PETITIONER'S
DOCUMENTS.
Exhibit P39G A TRUE COPY OF THE REPLY DATED 29-08-
2024 PROVIDED TO THE 2ND RESPONDENT BY
EMBASSY OF INDIA IN CHINA CONFIRMING THE
AUTHENTICITY OF THE 8TH PETITIONER'S
DOCUMENTS.
Exhibit P40 A TRUE COPY OF THE TABLE SHOWING THE
COMPILATION OF EXHIBIT P39 TO EXHIBIT
P39(G)
Exhibit P41 A TRUE COPY OF ALLOTMENT LETTER ISSUED
BY MAHARASHTRA STATE COUNCIL, DATED 12-
2025:KER:54865
12-2024 TO 3RD PETITIONER
Exhibit P42 A TRUE COPY OF ALLOTMENT LETTER ISSUED
BY MAHARASHTRA STATE COUNCIL, DATED 12-
12-2024 TO 4TH PETITIONER
Exhibit P43 A TRUE COPY OF ALLOTMENT LETTER ISSUED
BY MAHARASHTRA STATE COUNCIL, DATED 12-
12-2024 TO 5TH PETITIONER
Exhibit P44 A TRUE COPY OF THE ALLOTMENT LETTER
ISSUED BY MAHARASHTRA STATE COUNCIL,
DATED 12-12-2024 TO 6TH PETITIONER
Exhibit P45 A TRUE COPY OF THE ALLOTMENT LETTER
ISSUED BY MAHARASHTRA STATE COUNCIL,
DATED 12-12-2024 TO 7TH PETITIONER
Exhibit P46 TRUE COPY OF THE EMAIL RECEIVED BY 1ST
PETITIONER ON 20-12-2024 FROM KSMC
Exhibit P47 A TRUE COPY OF THE EMAIL DATED 01-08-
2024 SENT BY DR. HARIKUMAR, WHO IS THE
DEAN, FACULTY OF MEDICINE, KUHS, AND
PRESIDENT OF MODERN MEDICINE, KSMC, TO
DME
RESPONDENTS' ANNEXURES:
Annexure R1(a) A true copy of Circular No. U-
15024/01/2022-UGMEB dated 09.05.2023
issued by the 5th respondent
Annexure R1(b) A true copy of Public Notice No. U-
15024/9/2023-UGMEB dated 07.12.2023
issued by the 5th respondent
Annexure R1(c) A true copy of Public Notice No. U-
15024/15/2024-UGMEB dated 07.06.2024
issued by the 5th respondent
Annexure R1(d) A true copy of Public Notice No. U-
15024/15/2024-UGMEB dated 19.06.2024
issued by the 5th respondent
PETITIONERS' EXHIBITS:
Exhibit P48 A TRUE COPY OF THE PUBLIC NOTIFICATION
DATED 10-01-2025, NO: DME/1366/2022-B1,
ISSUED BY 3RD RESPONDENT INVITING FMGS
FOR CRMI INTERNSHIP IN GOVERNMENT
2025:KER:54865
COLLEGE
Exhibit P49 A TRUE COPY OF THE GOOGLE FORM AS GIVEN
IN EXHIBIT P48 NOTIFICATION
RESPONDENTS' ANNEXURES:
ANNEXURE R2[a] True copy of the Resolution No.9/24 of
the 2ndRespondent dated.19.9.2024
PETITIONER'S EXHIBITS:
Exhibit P50 A true copy of the email sent by KSMC to
Jilin University, dated 23-01-2025, in
relation to 3rd Petitioner
Exhibit P51 A true copy of the email sent by KSMC to
Jilin University, dated 23-01-2025, in
relation to 4th Petitioner
Exhibit P52 A true copy of the reply email sent by
the University to KSM, dated 26-08-2024,
in relation to 5th Petitioner
Exhibit P52A A true copy of the certificate issued by
the Jilin University directly to the 2nd
Respondent KSMC, dated 26-08-2024,
verifying the validity of the
compensatory certificate submitted by
5th Petitioner, attached as part of
Exhibit P52 email
Exhibit P53 A true copy of the reply email sent by
the University to KSMC, dated 15-11-
2024, in relation to 6th Petitioner
Exhibit P53A A true copy of the certificate issued by
the Jilin University directly to the 2nd
Respondent KSMC, verifying the validity
of the compensatory certificate
submitted by 6th Petitioner, dated 15-
11-2024
Exhibit P54 A true copy of the reply email sent by
the University to KSMC, dated 02-12-
2024, in relation to 6th Petitioner
Exhibit P54A A true copy of the certificate issued by
the Jilin University directly to the 2nd
2025:KER:54865
Respondent KSMC, verifying the validity
of the compensatory certificate
submitted by 7th Petitioner, attached as
part of Exhibit P54 email, dated 02-12-
Exhibit P55 A true copy of the reply email sent by
the University to KSMC in relation to
8th Petitioner, dated 20-11-2024
Exhibit P55A A true copy of the certificate issued by
the Jilin University directly to the 2nd
Respondent KSMC, verifying the validity
of compensatory certificate submitted by
8th Petitioner, attached as part of
Exhibit P55 email, dated 26-08-2024
Exhibit P56 eny the Petitioners their provisional
registration and 1 year CRMI. A true
copy of the timetable for Compensatory
Practical Classes for Petitioners 3 to 8
by their University
Exhibit P57 A true copy of the internship
certificate of the 8th Petitioner
showing that he has completed 1 year (52
weeks) of internship in his parent
University
Exhibit P58 A true copy of the public notice dated
24-05-2023 issued by NMC directing for
provisional registration to all students
who completed their final year
examination till 2022-2023 Academic
year, i.e., during COVID
Exhibit P59 r. A true copy of the RTI application,
NMCND/R/E/24/02709, preferred by the 1st
petitioner before the 1st Respondent
Exhibit P60 A true copy of the RTI reply provided by
the 1st Respondent dated 26-11-2024 to
the 1st Petitioner informing that 'No
such format is being prescribed by NMC
for compensatory certificate for Foreign
Medical Graduates'
Exhibit P61 A TRUE COPY OF THE PROVISIONAL
REGISTRATION ISSUED TO MR MUHAMMED
SHAROOK SHAKKEER, DATED 31-01-2025, BY
2025:KER:54865
THE 2ND RESPONDENT KSMC, ALLOWING HIM TO
APPLY FOR 1 YEAR CRMI
Exhibit P62 A TRUE COPY OF THE COMPENSATORY
CERTIFICATE OF MR. MUHAMMED SHAROOK
SHAKKEER, SHOWING THAT HE COMPENSATED
FOR HIS CLASSES FROM MARCH 2023 TO JUNE
Exhibit P63 A TRUE COPY OF THE GRADUATION
CERTIFICATE OF MR. MUHAMMED SHAROOK
SHAKKEER
Exhibit P64 A TRUE COPY OF THE NOTIFICATION DATED
04-02-2025 ISSUED BY THE 3RD RESPONDENT
INFORMING ABOUT CENTRALISED COUNSELLING
FOR 1 YEAR CRMI ON 12-02-2025, AVAILABLE
SEATS, AND ALLOCATION PROCEDURE
INCLUDING SPOT MOP-UP COUNSELLING,
Exhibit P65 A TRUE COPY OF THE NOTIFICATION, DATED
21-01-2025, ISSUED BY 3RD RESPONDENT
DME, IN RELATION TO CLINICAL CLERKSHIP
Exhibit P66 A TRUE COPY OF THE NOTIFICATION ISSUED
BY 3RD RESPONDENT, DATED 05-02-2025,
INFORMING ABOUT CENTRALISED COUNSELLING
FOR CLINICAL CLERKSHIP ON 12-02-2025,
AVAILABLE SEATS, AND ALLOCATION
PROCEDURE INCLUDING SPOT MOP-UP
COUNSELLING
RESPONDENTS' EXHIBITS:
Exhibit R2[b] True copy of the email dated.19.11.2024
