Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common  ||  Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted  ||  Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels    

Madras HC Refuses to Interfere with Decision Not to Allow Student to Write Screening Test - (26 Oct 2021)

EDUCATION

Madras High Court has refused to interfere with a decision taken by the National Medical Commission (NMC) not to allow a student who had pursued medical education in China to write the screening test, Foreign Medical Graduate Examination (FMGE) required to be cleared before commencing practice here, because she had not studied English as a separate subject during her higher secondary classes.

Tags : MADRAS HIGH COURT   DECISION NOT TO ALLOW STUDENT TO WRITE SCREENING TEST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved