RAJIV MEMORIAL ACADEMIC WELFARE SOCIETY K.D. MEDICAL COLLEGE, HOSPITAL & RESEARCH CENTRE AND ORS. Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THIS petition is filed aggrieved by the order passed by the Government of India, Ministry of Health and Family Welfare dated 15.06.2015 disapproving the scheme submitted by the petitioner under Section 10 -A of the Medical Council of India Act, (for short 'the MCI Act') for establishment of a new Medical College in Mathura for the Academic Year 2015 -16.

(2.) WE have heard Shri B. Adinarayan Rao, the learned senior counsel appearing for the petitioner and Shri Vikas Singh, the learned Senior Counsel appearing for the MCI as well as Ms. Monica Arora, learned Standing Counsel appearing for the first respondent / Union of India. We have also perused the material available on record including the counter affidavit filed on behalf of MCI.

(3.) THE writ petition, therefore, is filed with the following prayers: