VIVEK K THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. In light of the view that the Court is adopting learned advocates for respective respondents are directed to waive service, and the petitions are taken up for final hearing and disposal today.

(2.) Each of the petitioners is a student, who is admitted to M.B.B.S.Course run by respondent No.5- Swami Vivekanand Institute of Medical Science, Valia, District : Bharuch in the year 2002-2003 through Centralized Admission Committee. No renewal of permission was granted for the Academic Year 2003-2004 by the Central Government. Later on, on 20.7.2004, permission for the Academic Year 2004-2005 was granted for an additional intake of 50 students as recommended by respondent No.3-Medical Council of India ["M.C.I." for short]. It is an admitted position that no renewal of permission has since been granted to respondent No.5-Institute for the Academic Years 2005-06, 2006-07 and 2007-08.

(3.) It appears that, sometime in November, 2005, the petitioners, under an apprehension, filed a group of petitions being Special Civil Application Nos. 19458 to 19934 of 2005, whereunder a prayer was made to direct the M.C.I. not to withdraw or cancel the recognition as far as the Batch of the present petitioners-students is concerned, and seeking a further direction to consider the petitioners-students at par with all other students, who are studying in the College on the basis of recognition granted by Central Government of India/M.C.I. On 5.10.2005, this Court passed the following order :