ROYAL MEDICAL TRUST (REGD) Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE petitions (except SLP(C) Nos.22785 of 2014 and 27034 of 2014) arise out of communications issued by the Central Government recommending disapproval of applications preferred in respect of Medical Colleges of the applicants for the academic year 2014 -2015. In these petitions, after conducting inspection of the respective Medical Colleges the Medical Council of India (MCI for short) had found infirmities or inadequacies in the infrastructure, facilities and faculty. The respective applicants then claimed that they had rectified the shortcomings and asked for compliance verification. But the Central Government and/or the MCI refused to undertake any fresh inspection for verification, for want of adequate time. This being the common feature in all these petitions, they were heard together and are being disposed by this common judgment.

(2.) BROADLY the categories of Medical Colleges presently before the Court are: -

(3.) REDUCTION in seats in a Dental College is challenged in Special Leave Petition (C) No.22785 of 2014. This being a completely distinct matter, is de -tagged and it be listed before an appropriate Bench. Further SLP(C) No.27034 of 2014 is filed in public interest by an individual claiming that as on 23.09.2014 about 76 seats were lying vacant in different colleges in Jharkhand. No separate orders are called for in this petition and it be taken to be disposed of in the light of our discussion hereinafter.