SRINIVASA EDUCATIONAL ACADEMY Vs. STATE OF A.P.

JUDGEMENT

(1.) W.P. No.4484 of 2019 has been filed challenging the action of the Government in cancelling the Essentiality Certificate, which was issued on 30/9/2013, in favour of the petitioner for establishment of a medical college in the name and style of "RVS Institute of Medical Sciences" in Chittoor District, by its order, dtd. 27/3/2019.

(2.) The regulation of medical education in the country was earlier governed by the Indian Medical Council Act, 1956 (hereinafter referred to as "the Act"). However, with effect from 26/9/2018, the Board of Governors was appointed in supersession of the MCI. Subsequently, after coming into effect of the NMC Act, 2019, on 25/9/2020, the NMC replaced the Board of Governors as the Apex regulatory body.

(3.) The Indian Medical Council Act, 1956, inter alia deals with the issue of establishment of a new medical college. Regulations have been framed in terms of Sec. 10A r/w Sec. 33 of the Indian Medical Council Act, 1956, and are called "the Establishment of Medical College Regulations, 1999".