ANNAPOORANA MEDICAL COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has come up with the writ petition challenging the order of the Central Government passed under Section 10A of Indian Medical Council Act, 1956, rejecting the request for renewal of permission for the 4th batch of 150 students of MBBS course for the academic year 2014 -2015.

(2.) HEARD Mr. Satish Parasaran, learned counsel for the petitioner.

(3.) SINCE I have already dealt with three writ petitions from Colleges, which are identically placed as the writ petitioner and rejected their writ petitions challenging identical orders, by a judgment passed today in W.P. Nos. 19131, 19253 and 19453 of 2014, I am confining myself only to the factual details, apart from the additional arguments advanced.