SAPTHAGIRI INSTITUTE OF MEDICAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.D.R.Ravishankar, learned Senior counsel along with Mr.Sarvana S., learned counsel for the petitioner.

(2.) Facts giving rise to filing of this writ petition briefly stated are that the petitioner was accorded recognition by erstwhile Medical Council of India and affiliation by Rajeev Gandhi University of Health Sciences for conducting MBBS course initially with an intake capacity of 150 seats on 08.09.2016. The Rajeev Gandhi University of Health Sciences after considering the application submitted by the petitioner recommended grant of affiliation and for increase in intake of students from 150 to 250 seats for the MBBS course for the academic year 2020-21. The Principal Secretary, Department of Health and Family Welfare by a communication dated 21.08.2020 issued Essentiality Certificate and Feasibility Certificate for increase in intake of MBBS course from 150 to 250 seats. The Central Government forwarded the proposal for increased intake capacity for the academic session 2021-22 on 09.12.2020 to National Medical Council.

(3.) The National Medical Commission, however, by a communication dated 16.11.2021 issued a Letter Of Intent for approving increase of only 50 seats from 150 to 200. In the aforesaid factual background, this petition has been filed.