KAIFUR RAHMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) By way of the present Public Interest Litigation, the petitioner has prayed for the following reliefs:

(2.) At the outset, it is required to be noted that so far as the proposed Medical Colleges at Purnia, Samastipur and Chapra is concerned, a detailed order has been passed earlier in which it is observed that due to lack of infrastructure facilities and other facilities it is not possible even by the M.C.I. to grant recognition to the new Medical Colleges at Purnia, Samastipur and Chapra. Now so far as the proposed Medical College at Madhepura is concerned, it appears that the application for recognition/affiliation has been made to the Medical Council of India within the prescribed time. The Medical Council of India is required to process the application within a time frame as mentioned in the counter which reads as under:- Patna High Court CWJC No.1839 of 2015 dt.17/9/2018 S. Stage of Processing Last Date No.

(3.) Shri P.K. Verma, learned Additional Advocate General has stated at the Bar under the written instruction from the Joint Secretary, Health Department, Government of Bihar Patna High Court CWJC No.1839 of 2015 dt.17/9/2018 that all the necessary required infrastructure/facilities to start the Medical College at Madhepura, from the Academic Year 2019- 2020 shall be provided on or before 31/12/2018.