TAMILARASI G. Vs. HEALTH SECRETARY MINISTRY

JUDGEMENT

(1.) Mr. H. Rajasekar, learned counsel appearing for the petitioners would submit that the Special Leave Petition filed as against the orders of this Court dated 12.10.2017 and 25.10.2017 is to be listed before the Honourable Supreme Court of India on 11.12.2017.

(2.) Mr. V.P. Raman, learned Standing Counsel for the Medical Council of India, on telephonic instructions, would submit that inspection report of the Medical Council of India, along with its recommendations, has been sent to the Oversight Committee for taking appropriate decision with regard to Annai Medical College and he would assure that a decision would be taken at the earliest.

(3.) Taking into consideration the fact that the Special Leave Petition is coming up on Monday before the Honourable Apex Court, it is appropriate to post these matters on 112.2017.