STATE OF BIHAR Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) Writ Petition (C) No.634 of 2018 is filed at the instance of State of Bihar against refusal of grant of permission to 3 medical Colleges run by the State. We had issued notice on 12/6/2018 and requested Mr. Maninder Singh, ASG to appear on behalf of Union of India. Similar petitions have been filed in respect of the Medical Colleges run by respective State Government in Uttar Pradesh (W.P.No.683/2018) and Jharkhand (W.P. (C)No.682/2018).

(2.) We issue notice in matters coming from Uttar Pradesh and Jharkhand.

(3.) The letters of permission in respect of Medical Colleges run by the concerned State Government have special significance inasmuch as seats in Government Medical Colleges go purely on merit and at nominal fees. Any refusal of letter of permission is bound to reflect in reduction of seats available to meritorious candidates. However, at the same time, the adherence to the requirement of having requisite faculty, facility and infrastructure as laid down by the MCI from time to time must be scrupulously observed.