Supreme Court - Daily Orders
Mulayam Singh Yadav Medical College And ... vs Union Of India on 9 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C)No.869/17 1
ITEM NO.28 COURT NO.1 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).869/2017
MULAYAM SINGH YADAV MEDICAL COLLEGE AND HOSPITAL & ANR.
Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.90889/2017-APPLICATION ON BEHALF OF
PETITIONER FOR EX-PARTE AD-INTERIM DIRECTIONS.)
WITH
W.P.(C) No.868/2017 (X)
(FOR ADMISSION and IA No.90887/2017-APPLICATION FOR EX-PARTE AD
INTERIM DIRECTIONS)
Date : 09-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Gaurav Bhatia, Adv.
Mr.Utkarsh Jaiswal, Adv.
Mr.Abhishek Singh, Adv.
For Respondent(s) Mr.Maninder Singh, ASG
Mr.R.Balasubramanian, Adv.
Mr.Akshay Amritanshu, Adv.
Ms.Aarti Sharma, Adv.
Mr.G.S.Makker, Adv.
Mr.Gaurav Sharma, Adv.
Mr.Prateek Bhatia, Adv.
Mr.Dhawal Mohan, Adv.
Ms.Amandeep Kaur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Heard Mr.Gaurav Bhatia, learned counsel for the Digitally signed by SATISH KUMAR YADAV Date: 2017.10.11 17:19:15 TLT petitioners, Reason:
Mr.Maninder Singh, learned Additional Solicitor General for the Union of India and Mr.Gaurav Sharma, learned WP(C)No.869/17 2 counsel for the Medical Council of India.
Having heard learned counsel for the parties, it is directed that the Medical Council of India shall send a team for inspection as per the schedule for the academic year 2018-19. The application that has been filed by the institution for the academic year 2017-18 shall be treated as an application for the academic year 2018-19. The deficiencies noted by the Inspection Committee shall be brought to the notice of the institution, and it shall be granted liberty to remove the deficiencies. Thereafter, the matter shall be placed before the Hearing Committee, if required, after removal of deficiencies, and if any deficiency is still required to be removed, the same shall be removed by the institution, and if the institution is a compliant institution, it shall get the Letter of Permission for the relevant academic year i.e. 2018-19.
Mr.Gaurav Sharma, learned counsel would submit that the petitioners are required to pay the inspection fee, if it not paid for the inspection to be conducted for the academic session 2018-19.
Mr.Gaurav Bhatia, learned counsel for the petitioner, who initially opposed the prayer eventually agreed that the institution shall pay the fees for the fresh inspection.
The writ petitions and I.As stand disposed of in the above terms. No costs.
(SATISH KUMAR YADAV) (H.S. PARASHER)
AR-CUM-PS ASSISTANT REGISTRAR