F.H. MEDICAL COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners by means of this writ petition have prayed for quashing of the order dated 15.6.2015 passed by the Secretary, Department of Medical Education, Ministry of Heath and Family Welfare, New Delhi (respondent No.1) refusing to grant permission to the petitioners to admit 150 students in the 2nd Batch of MBBS Course for the academic year 2015-16 and the decision of the Executive Committee of the Medical Council of India, New Delhi (in short MCI) taken in its meeting held on 29.4.2015 refusing to recommend the name of the petitioner Medical College for grant of permission for admission for the aforesaid batch. The petitioners have also prayed for a direction upon the respondents to renew permission for admission of the 150 students of the 2nd Batch of the MBBS Course for the academic session 2015-16.

(2.) The petitioner No.1 is a Medical College established by the Muslim Educational Welfare Society, Nidhauli Kalan, Etah and is affiliated to Dr. B.R. Ambedkar University, Agra.

(3.) The aforesaid Society was granted permission in accordance with Section 10-A of the Indian Medical Council Act, 1956 (hereinafter referred to as "the Act") to establish a medical college at Firozabad for imparting education in MBBS Course with the initial intake capacity of 150 students for the academic year 1014-15.