MUTHUKUMARAN EDUCATIONAL TRUST Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition challenging an order of the Central Government refusing to grant 4th renewal of permission (admission of 5th batch) to their medical college.

(2.) HEARD Mr.G.Masilamani, learned Senior Counsel appearing for the petitioner, Mr.Haja Mohideen Gisthi, learned Central Government Standing Counsel for the first respondent, Mr.V.P.Raman, learned counsel for the second respondent and Mr.Karthik Ganesh, learned counsel for the proposed party.

(3.) FOR the academic year 2014 -15, the Medical Council of India (hereinafter referred to as the MCI) issued a circular on 9.10.2013 inviting applications. The petitioner submitted their application on 23.10.2013.