J. M. Panchal, J. - (1.) Leave granted in all the Special Leave Petitions.
(2.) The appellants in appeal arising out Special Leave Petition (C) No. 26777 of 2008 have challenged validity of common Judgment dated September 26, 2008 rendered by the High Court of Delhi in W.P.(C) No. 8056 of 2007 and other cognate petitions by which the prayer made by them to direct the Medical Council of India to grant forthwith the provisional as well as permanent registration to them, as they have acquired medical qualifications granted by the Manipal College of Medical Science, Pokhara, Nepal which are recognized by Medical Council of India, without insisting that they should qualify the screening test, is rejected.
(3.) In order to appreciate the controversy raised before this Court, it would be advantageous to notice certain facts, which are as under :- Earlier the medical education in India was governed by the provisions of Indian Medical Council Act, 1933. Thereunder also the Medical Council of India (MCI for short) was constituted on which certain powers were conferred and duties were imposed. However, with the passage of time, it was noticed that there was no representation to licentiate members of the medical profession nor there was provision :- a) to provide for registration of the names of citizens of India who had obtained foreign medical qualifications which were not recognized by the Indian Medical Council Act, 1933; b) to provide for temporary recognition of medical qualifications granted by medical institutions in countries outside India with which scheme of reciprocity exists; c) to provide for the formation of a committee of post-graduate medical education for the purpose of assisting the MCI to prescribe standards of post-graduate medical education for the guidance of Universities and; d) to provide for the maintenance of an All-India register by the MCI. Thus it became necessary to bring a legislation to provide for the reconstitution of MCI and the maintenance of a medical register for India and for matters connected therewith. That is how, the Indian Medical Council Act, 1956 (the Act for short) came to be enacted by Parliament repealing the Act of 1933.;