SARVEPALLI RADHAKRISHNAN UNIVERSITY Vs. UNION OF INDIA

JUDGEMENT

(1.) On 14.08.2017, this Court observed that the High Court had permitted admission of the students before the result of the inspection. This Court was thus, constrained to observe that the admissions that may have been given by the respondent-college will be completely provisional in nature and shall be dependent on the result of the inspection.

(2.) The Medical Council of India (MCI) carried out an inspection on 25/26.09.2017. The result of the inspection is that the college has been found to be deficient. It is contended on behalf of the college that the deficiencies are not serious and are only in one area, the other areas being complaint.

(3.) We are, however, not inclined to go into this aspect of the matter since the college has been found to be deficient. In fact, we may observe that there are some features of the inspection report which suggests a clear deficiency in the functioning; such as a report regarding the blood bank shows that a number of units dispensed in a day is zero unit on the day of the inspection in a hospital which has 410 beds. It further appears that the absence of faculty in the medical college was sought to be explained by the college by presenting to the MCI a document that 5 faculty members and 1 Resident were summoned to the police station in some case strangely where they were complainants in regard to a motor accident. The deficiencies have been found in regard to occupancy to a significant extent. In any case this Court hereby accepts the inspection since we are not inclined to go into the disputes on facts raised on behalf of the petitioner-college.