MULANI AKASH JAYSUKHBHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) As common questions of facts and law are involved in the above captioned three writ petitions, the same were taken up for hearing together and are being disposed of by this common judgment and order.

(2.) In all three writ petitions, the petitioners are students pursuing their 2nd Year M.B.B.S. Degree course at respondent no.8 College viz. K.J.Mehta General Hospital and College of Medical Sciences, Bhavnagar (hereinafter referred to as, 'the College').

(3.) These petitions depict a very sorry state of affairs at the end of respondent no.8 College. There cannot be a better example than the present petition to demonstrate greed of a private organization, a medical college to amass wealth by commercializing medical education. In spite of the fact that the Medical Council of India decided not to continue the college (respondent no.8) as medical college and thereby refused permission for admission from 2010-2011 onwards and respondent no.8 - College thereby cannot admit any student for the academic session 2010-2011 onwards, respondent no.8 is still insisting that the students who were earlier admitted should not be transferred to any other recognized medical college and respondent no.8 - College may be allowed to impart teaching.