SARASWATI MEDICAL COLLEGE THRU PRESIDENT RAJAT MATHUR Vs. UNION OF INDIA THRU SECY MINISTRY OF HEALTH & FAMILY & ORS

JUDGEMENT

(1.) Heard Mr.Jaideep Narayan Mathur, learned Senior Counsel assisted by Mrs.Komal Jaiswal & Mr.Ambrish Singh Yadav, learned counsels for the petitioners, Mr.Asit Kumar Chaturvedi, learned Senor Counsel assisted by Mr.Anand Dwivedi, learned counsel for the respondent No.1, Mr.Gyanendra Kumar Srivastava, learned counsel for the respondent No.2, Mr.Savitra Vardhan Singh, learned counsel for the respondents No.6 and Mr.Anurag Verma, learned Advocate as well as Mr.Sanjay Bhasin, learned Additional Chief Standing Counsel for respondents 3 and 4.

(2.) Since all the writ petitions are based on common facts and circumstances of the case, these writ petitions are being decided by following common order.

(3.) The petitioners have assailed the order dated 27 January 2017, issued by the Joint Secretary, Medical Council of India, whereby the students admitted by the petitioners have been discharged, since their names do not find place in the list provided by the Director General of Medical Education i.e. respondent No.4.