AMAN SHAIKH AND OTHERS Vs. UOI AND OTHERS

JUDGEMENT

(1.) This order shall govern the final disposal of WP.7852.18, WP.7855.18, WP.7856.18, WP.7857.18, WP.7858.18, WP.7859.18, WP.7861.18 and WP.12531.18.

(2.) These petitions are directed against the order dated 14.09.2017 passed by the Medical Council of India discharging 25 students.

(3.) At the outset, it is contended by learned counsel for the Medical Council of India that the impugned order dated 14.09.2017 was the subject matter of challenge in WP.No.17806/17 and WP.20675/17 filed by Muskan Samajik Evam Shiksha Prasar Evam Prachar Samiti and one Sakshi Sharma and others; whereby, the said order of discharging 25 students which included eight students who did not figure in the list sent by the Director, Medical Education, Government of Madhya Pradesh and 17 students claimed to have been admitted under the NRI (Non-Resident Indian) category has been upheld. The copy of the order is brought on record. The said fact is not disputed by the learned counsel for the petitioners. It is also not in dispute that the order has been allowed to attain finality.