P C KESAVAN KUTTUNAYAR Vs. HARISH BHALLA

JUDGEMENT

(1.) Heard the learned Amicus Curiae and the counsel for the parties.

(2.) In pending Appeals learned Amicus curiae is required to approach this Court for appropriate directions including the manner of working of the Ad-hoc Committee in the matter of recognition, renewal including grant of permission in respect of medical colleges.

(3.) Reasons for seeking this relief is, as contended by the senior counsel Mr. Salve and mr. Venugopalan, that for some reason Central government granted permission to increase the strength of students in medical colleges in violation of Section 10a of the Indian Medical council Act, 1956 (hereinafter referred to as the "act") and the Regulations framed by Medical Council of India.