MAHARISHI MARKANDESHWAR INSTITUTE OF MEDICAL SCIENCE AND RESEARCH MULLANA-AMBALA AND ANOTHER Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Maharishi Markandeshwar Institute of Medical Science and Research, Mullana-Ambala (Haryana), (for short, "Institute") has filed two Writ Petition Nos.Nos.20656 of 2011 and 7595 of 2012 (Maharishi Markandeshwar Institute of Medical Science and Research Mullana-Ambala and another Versus Union of India and others) to challenge the order passed by respondent No.2, declining permission to increase number of seats in Post Graduate courses in various disciplines.

(2.) Another Writ Petition No.20659 of 2011 (Harjot Singh & others Versus Union of India & others) is filed by some of the students studying at the Institute for quashing the order whereby permission to enhance the number of seats in the P.G. Courses run by the Institute is declined.

(3.) The challenge made in the writ petition No.7595 of 2012 is to an order whereby prayer of the Institute for increase of three seats from 3 to 6 in Post Graduate Course of M.D. (Radio-Diagnosis) is declined. The Institute had also applied for sanction for increasing the seats in M.D (D.V.L.) and M.S. (Ophthalmology) from 1 to 2 seats and had also applied for doubling the strength of seats in M.S. (Orthopedic) M.D. (Obst. & Gynecologist) from existing three seats in each discipline. Similarly prayer was for increasing the strength by double in M.S. (General Medicine) and M.S. (General Surgery) from existing 6 seats in each discipline. The respondents, after due consideration, have allowed increase of 1 seat each in M.D. (D.V.L.), M.S. (Ophthalmology) and M.S. (Orthopedic). However, no increase is allowed in M.D. (Obst. & Gynecologist), M.S. (General Medicine) and M.S. (General Surgery). Since the challenge is raised on the common grounds in both the writ petitions and incidentally is based on the same grounds in the writ petition filed by the students, all these writ petitions are being disposed of through this common order.