Supreme Court - Daily Orders
Smt. Kashibai Navale vs Medical Council Of India And Ors. on 5 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
SLP(C) 3325/2016
1
O U T T O D A Y
ITEM NO.57 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.3325/2016
(Arising out of impugned final judgment and order dated 18/01/2016
in WP No. 8106/2015 passed by the High Court of Bombay)
SMT. KASHIBAI NAVALE MEDICAL COLLEGE AND Petitioner(s)
HOSPITAL, SINHGAD TECHNICAL EDUCATION SOCIETY
VERSUS
MEDICAL COUNCIL OF INDIA AND ORS. Respondent(s)
(With appln. (s) for directions and exemption from filing c/c of
the impugned judgment and permission to file additional documents
and interim relief and office report)
WITH S.L.P.(C) Nos.3580-3581/2016
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and permission to file additional documents and interim
relief and office report)
S.L.P.(C) Nos.3612-3620/2016
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and interim relief and office report)
W.P.(C) No.270/2016
(With appln.(s) for directions and permission to file additional
documents and office report)
W.P.(C) No.271/2016
(With appln.(s) for directions and permission to file additional
documents and office report)
W.P.(C) No.277/2016
(With appln.(s) for directions and permission to file additional
documents and office report)
W.P.(C) No.278/2016
(With appln.(s) for directions and permission to file additional
documents and office report)
W.P.(C) No.282/2016
(With appln.(s) for directions and permission to file additional
documents and office report)
W.P.(C) No.269/2016
Signature Not Verified
(With appln.(s) for directions and permission to file additional
Digitally signed by
CHETAN KUMAR
Date: 2017.04.10
documents and office report)
17:25:15 IST
Reason:
SLP(C) 3325/2016
2
Date : 10/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Raju Ramachandran, Sr. Adv.
Mr. H.P. Raval, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. Mrityunsai Singh, Adv.
Ms. Swati Bhardwaj, Adv.
Ms. Elizabeth Anthony, Adv.
for M/s. Lawyer S Knit & Co.
For Respondent(s) Mr. Neeraj Kishan Kaul, ASG
Mr. Aman Sinha, Sr. Adv.
Mr. Samar Kachwana, Adv.
Mr. Chanan Parwani, Adv.
Mr. M. Ram Babu, Adv.
Mr. R.K. Rathore, Adv.
Bomminani Vivekananda, Adv.
Mr. Ajay Shaarma, Adv.
Mr. Karan Seth, Adv.
Mrs. Saudamini Sharma, Adv.
Mr. G.S. Makker, Adv.
M/s. Lawyer S Knit & Co.
Mr. Gaurav Sharma, AOR
Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
Ms. Vara Gaur, Adv.
Mr. Suhas Kadam, Adv.
M/s Lemax Lawyers & Co.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Raju Ramachandran and Mr. Harin P. Raval, learned senior counsel for the petitioners, Mr. Neeraj Kishan Kaul, learned Additional Solicitor General for the Union of SLP(C) 3325/2016 3 India and Mr. Gaurav Sharma, learned counsel for the Medical Council of India.
In the course of hearing, we have been apprised by Mr. Kaul that the recommendations of Justice Lodha Committee are for the six courses and had not reached the Central Government and at present it is available with the Central Government. We have also been made aware that the last date for grant of approval was 28th February, 2017. Be that as it may.
Regard being had to the fact that Justice Lodha Committee has already recommended, we direct the Union of India to issue letter of approval in favour of the petitioner-Institution. Be it noted, we have passed this order regard being had to the special circumstances of the case. Needless to say, the Institution shall comply with all the conditions that are going to be incorporated in the letter of approval.
At this juncture, it is submitted by learned senior counsel appearing for the petitioners that the Union of India may be directed to grant approval within three days hence. Mr. Kaul has no objection for the same. Let the letter of approval be issued within three days from today. The State Government and the University shall act on the letter of approval and take appropriate steps within three days therefrom on their part for passing appropriate directions for granting affiliation. The Institution is at liberty to produce this order before the competent authority. Needless to say, if the Institution complies with the letter of approval and meets other criteria, the State of Maharashtra shall include the name of the Institutions in the post graduate counseling.
SLP(C) 3325/2016 4 Let the petitions be listed for final disposal for other purposes in the third week of August, 2017.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master