INDIAN MEDICAL ASSOCIATION Vs. MEDICAL COUNCIL OF INDIA,

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally by consent of the learned counsels appearing for the parties.

(2.) This petition is filed by the petitionerIndian Medical Association, Nagpur, in public interest, challenging the communication dated 28122012 issued by the Board of Governors in supersession of the respondent No.1Medical Council of India (for short, 'MCI'), returning the applications submitted by the respondent No.4the Dean, Government Medical College and Hospital, Nagpur, for increase of seats in various Post Graduate Courses on the ground that the applications were deficient in Consent of Affiliation, which was required to be submitted along with the said applications on 3152012. The petition further claims a direction to the respondent No.1MCI to process the said applications further in accordance with law.

(3.) The facts necessary giving rise to the controversy involved in this petition, are stated below :