Supreme Court - Daily Orders
The Chairman Al Azhar Medical College ... vs Union Of India on 19 September, 2018
Bench: S.A. Bobde, L. Nageswara Rao
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ITEM NO.4 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).825/2017
THE CHAIRMAN AL AZHAR MEDICAL COLLEGE AND
SUPER SPECIALITY HOSPITAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for impleadment/intervention and for stay)
WITH W.P.(C) No. 838/2017 (X)
(FOR FOR STAY APPLICATION ON IA 87623/2017 FOR impleading party ON
IA 94493/2017 FOR INTERVENTION/IMPLEADMENT ON IA 94493/2017)
W.P.(C) No.839/2017 (X)
(FOR EX-PARTE STAY ON IA 87692/2017 FOR impleading party ON IA
94496/2017 FOR INTERVENTION/IMPLEADMENT ON IA 94496/2017)
W.P.(C) No. 948/2018 (X)
(With appln.(s) for clarification/direction)
Date : 19-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv. (A.C.)
Mr. Haris Beeran, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Usman Ghani Khan, Adv.
Mr. Sayid Marzook Bafaki, AOR
Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
For Ms. Praseena Elizabeth Joseph, AOR
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Signature Not Verified
Mr. G. Prakash, AOR
Digitally signed by
SANJAY KUMAR
Date: 2018.09.20
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
16:05:53 IST
Reason:
Mrs. Beena Prakash, Adv.
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Mr. Gaurav Sharma, AOR
Mr. Dhawal Mohan, Adv.
Mr. Prashana Mohan, Adv.
Mr. Prateek Bhatia, Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
M/S. Venkat Palwai Law Associates, AOR
Mr. Nalin Kohli, Adv.
Mr. Pranay Ranjan, Adv.
Mr. Sarad Kumar Singhania, Adv.
For Mr. G.S. Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
There are incessant disputes which reach this Court about what actually transpired at inspections of various private medical colleges by the Medical Council of India (MCI). The parties contest virtually every fact that is recorded in an inspection. Mr. Kapil Sibal, learned Amicus Curiae, suggests a computer network based technological solution which might include artificial intelligence. For this purpose, he requests us to appoint an expert in the field like Mr. Nandan Nilekani.
Mr. Gaurav Sharma, learned counsel appearing for the respondent-MCI, supports the above suggestion made by Mr. Sibal, learned Amicus Curiae.
We accordingly request Mr. Nandan Nilekani to go into this problem and give concrete suggestions to this Court at the earliest.
The respondent-MCI shall convene a meeting with Mr. Nilekani, Mr. Sibal, learned Amicus Curiae and any other learned counsel who may be interested in the matter, either at New Delhi or any other place in India within a period of 15 days from today. Mr. Sibal 3 shall chair the meeting.
In the meantime, Mr. Sharma, learned counsel for the respondent-MCI and Mr. Sibal, learned Amicus Curiae, may prepare a written note highlighting the issues that need to be taken up by Mr. Nilekani to provide solutions to the problem stated above. Mr. Nilekani is at liberty to take technical assistance from various IT companies viz.,Wipro, Infosis, Accenture, etc., for making suggestions to this Court.
List these matters after six weeks for further hearing.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR