SIKKIM MANIPAL UNIVERSITY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is to consider an application for interim order seeking for a direction upon respondents No. 1 and 2, not to give further effect upon the letter No. MCI-34(41)/ 2011-Med./7976 dated 5-5-2011 and letters No. MCI-37(l)/2011-Med./21152 & 21157 dated 30-6-2011 of respondent No.2. filed as Annexure P-1 collectively to the writ petition, on the facts and circumstances indicated in the application for stay.

(2.) SHORN of all the details the present writ petition has arisen on account of the Medical Council of India ('MCI' in short') having failed to grant renewal of permission to the petitioners for intake of 100 students for the 2nd batch and for increase of such intake from 100 to 150 for the academic year 2011- 2012.

(3.) INSOFAR as the deficiency at (a) is concerned, it is stated that the State of Sikkim had permitted the petitioner No.2 to utilise the facilities of STNM Hospital and other peripheral hospitals in the East District for providing clinical materials for teaching with total administrative control of beds and patients, which have been accepted by the MCI vide its letter dated 3-8-2001. Therefore, taking into account the clinical materials and patient load of STNM Hospital, there was no shortage, a fact which was acknowledged even by the assessors in their report.