Mr. Maninder Singh, counsel for Respondent 1 has drawn our attention to some of the salient provisions of the Indian Medical Council Act, 1956
It may be desirable that there should be, like the Advocates Act, a comprehensive provision made in the Medical Council Act relating not only to the Medical Council of India but also to the State Medical Councils. As this would involve Central legislation, we think it appropriate to implead the Union of India as one of the respondents in this case and we direct notice to be issued to the Union of India returnable after four weeks. Dasti service in addition is permitted. On the next date of hearing, counsel representing the different Medical Councils should place on record the respective State Acts. List after four weeks.
Malay Ganguly v. Medical Council Of India And Others
Malay Ganguly v. Medical Council Of India And Others
(Supreme Court Of India)
Writ Petition (Civil) No. 317 Of 2000 | 10-10-2001
Advocate List
- For
Bench
- HON'BLE JUSTICE ASHOK BHAN
- HON'BLE JUSTICE B. N. KIRPAL
- HON'BLE JUSTICE N. SANTOSH HEGDE
Eq Citations
- (2002) 10 SCC 93
- LQ/SC/2001/2329
Head Note
Constitution of India — Arts. 32 and 136 — Impugned legislations — Advocates Act, 1961 and Indian Medical Council Act, 1956 — Held, it may be desirable that there should be like the Advocates Act, a comprehensive provision made in the Medical Council Act relating not only to the Medical Council of India but also to the State Medical Councils — As this would involve Central legislation, it is appropriate to implead Union of India as one of the respondents in this case — Notice to be issued to Union of India returnable after four weeks — Dasti service in addition is permitted — On the next date of hearing, counsel representing the different Medical Councils should place on record the respective State Acts List after four weeks
