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Pondicherry Institute Of Medical ... vs Union Of India on 18 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.1                                COURT NO.13                            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(Civil) No. 414/2015

     PONDICHERRY INSTITUTE OF MEDICAL SCIENCES & ANR.                                 Petitioner(s)

                                                       VERSUS

     UNION OF INDIA & ANR.                                                            Respondent(s)

     (With appln. (s) for directions and permission to file additional
     documents and office report)

     Date : 18/08/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                      Mr. Mariarputham, Sr. Adv.
                                      Mr. S. Udaya Kumar Sagar, Adv.
                                      Ms. Bina Madhavan, Adv.
                                      Ms. Praseena Elizabeth Joseph, Adv.
                                      M/s. Lawyer S Knit & Co.

     For Respondent(s)
                                      Mr.   Tushar Mehta, ASG.
                                      Ms.   Pinky Anand, ASG.
                                      Mr.   Ajay Sharma, Adv.
                                      Ms.   Rekha Pandey, Adv.
                                      Mr.   R. S. Nagar, Adv.
                                      Mr.   D. S. Mahra, Adv.
                                      Mr.   Gaurav Sharma, Adv.
                                      Mr.   Prateek Bhatia, Adv.
                                      Ms.   Amandeep Kaur, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

The interlocutory application for permission to file additional documents is allowed.

Mr. Tushar Mehta, learned Additional Solicitor General, Digitally signed by Gulshan Kumar Arora Date: 2015.08.19 has handed over to us a copy of communication 18:16:35 IST Reason: No.MCI-37(1)(RI-89)(UG)/2014-Med./127/90 dated 17th August, 2015, which is addressed to the Secretary, Government of W.P.(C)No. 414/2015 1  India, Ministry of Health & Family Welfare. In this communication, it is mentioned that the Executive Committee of the Medical Council of India (hereinafter referred to as MCI) in its meeting held on 17th August, 2015, has decided to renew the permission for admission of second batch of MBBS students against the increased intake, i.e., from 100 to 150 under Section 10A of the IMC Act, 1956, in respect of Pondicherry Institute of Medical Sciences, Pondicherry, under the Pondicherry University for the academic year 2015-2016.

Ms. Pinky Anand, learned Additional Solicitor General who is appearing for the Union of India, has also been handed over a copy of the said communication.

Once, this resolution is passed by the MCI, we expect the Central Government to take immediate decision thereon preferably within one week.

We place on record that the MCI has taken the aforesaid decision in the peculiar facts of this case. Since the grievance of the petitioner has been redressed, the writ petition stands disposed of.

       (Nidhi Ahuja)                                           (Renu Diwan)
       COURT MASTER                                            COURT MASTER




W.P.(C)No. 414/2015                           2