MADHA MEDICAL COLLEGE AND HOSPITAL Vs. UNION OF INDIA THROUGH MINISTRY OF HEALTH AND FAMILY WELFARE NIRMAN BHAWAN

JUDGEMENT

(1.) The petitioner has come forward with this writ petition praying to issue a Writ of Certiorarified Mandamus, calling for the records of the 2nd respondent, relating to the Order dated 28.05.2018 bearing Reference No.MCI-34 (41) (RG-14) /2016-Med./111702 which is the recommendation of the 2nd respondent, and confirmed by Order dated 31.05.2018 bearing Reference No.U.12012/737/2014-ME-I [FTS.94178] passed by the 1st respondent continuing clause 8(3) (1) (d) and quash the said Orders and direct the respondents to renew permission to the petitioner college for the academic year 2018-19 and 2019-20. aforesaid prayer.

(2.) The very same petitioner, in an earlier round of litigation, approached the Supreme Court with regard to an order passed debarring institution/not granting recognition for the academic years 2017-2018 and 2018-2019 and the relevant portion of the order passed by the Supreme Court in W.P.(Civil) No.674 of 2017, reads as under:

(3.) The Apex Court, at the stage when the order was passed, held that there is no reason to interfere with the orders dated 31.05.2017 and 31.08.2017 and further held that an opportunity should be given and that whether the petitioner should be granted recognition for the academic year 2018-19 onwards have to be considered. The authority concerned, after considering the plea of the petitioner, had rejected the request of the petitioner and debarred the College for making fresh admission for the academic years 2018-19 and 2019-20.