Supreme Court - Daily Orders
Chintpurni Medical College A1Nd ... vs Union Of India on 1 August, 2017
Bench: Dipak Misra, Amitava Roy, A.M. Khanwilkar
WP(C) 423/2017
1
ITEM NO.4 COURT NO.2 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.423/2017
CHINTPURNI MEDICAL COLLEGE A1ND HOSPITAL & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With appln.(s) for impleading party and intervention/impleadment)
WITH W.P.(C) No.424/2017
(With appln.(s) for ex-parte stay and appropriate orders/
directions)
W.P.(C) No.426/2017
(With appln.(s) for appropriate orders/directions and intervention)
W.P.(C) No.480/2017
Date : 01-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Sanjay R. Hegde, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
M/s. Lawyer S Knit & Co.
WP(C) 424/17 Mr. S.G. Hasnain, Sr. Adv.
Mohd. Zahid Hussain, Adv.
Mr. Kamal Mohan Gupta, AOR
WP(C) 426/17 Mr. Amarendra Sharan, Sr. Adv.
Mr. Amitabh Sinha, Adv.
Signature Not Verified
Mr. Vivek Singh, AOR
Digitally signed by
CHETAN KUMAR
Date: 2017.08.03
WP(C) 480/17
12:10:17 IST
Reason: Mr. Mukul Rohatgi, Sr. Adv.
Mr. Saket Sikri, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. M.H. Zahidi, Adv.
Mr. Vikalp Mudgal, Adv.
WP(C) 423/2017
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For Respondent(s) Mr. Ranjit Kumar, SG
Mr. Saurav, Adv.
Mr. Ankit Lal, Adv.
Mr. T. Singdev, Adv.
Mr. Tarun Verma, Adv.
Mr. Gaurav Sharma, AOR
Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma, AOR
Ms. Amandeep Kaur, Adv.
Mr. Maninder Singh, ASG
Mr. Ajit Kr. Sinha, Adv.
Mr. R. Bala, Adv.
Mr. R.K. Rathore, Adv.
Mr. Vibhu Shanker Mishra, Adv.
Mr. G.S. Makker, Adv.
Mr. Deepak Goel, Adv.
Mr. Mishra Saurabh, AOR
Ms. Meenakshi Arora, Sr. Adv.
Mr. Arun Batra, Adv.
Mr. Tanuj Bagga, AOR
Mr. Puneet Jain, Adv.
Mr. Abhinav Gupta, Adv.
Ms. Christi Jain, Adv.
IA 65015/2017 Mr. Amit Kumar, Adv.
Ms. Yugandhara Pawan Jha, Adv.
Mr. Prasanna Mohan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Writ Petition (C) No.423/2017 Heard Mr. Dushyant Dave and Mr. Sanjay R. Hegde, learned senior counsel along with Ms. Bina Madhavan, learned counsel for the petitioners, Mr. Ranjit Kumar, learned Solicitor General for the Medical Council of India, Mr. Maninder Singh, learned Additional Solicitor General for the Union of India and Ms. Meenakshi Arora, learned senior counsel for the students of the petitioner-Institution. WP(C) 423/2017 3 It is submitted by Mr. Dushyant Dave, learned senior counsel for the petitioners that the order passed by the Central Government on 31st May, 2017, is not a reasoned one. This Court in IQ City Foundation and Another vs. Union of India and Others [Writ Petition (Civil) No.502 of 2017] has held that the Central Government is under obligation to give reasons.
In view of the aforesaid, we direct the Central Government to hear the petitioners and take assistance of the newly constituted Committee as per the order dated 18th July, 2017, passed by the Constitution Bench in Amma Chandravati Educational and Charitable Trust and Others vs. Union of India and Another [Writ Petition (Civil) No.408 of 2017] and pass a reasoned order within ten days hence.
List the matter on 18th August, 2017.
I.A. No........./2017 (D. No.65723/2017) & I.A. No......../2017 (D. No.65734/2017) in W.P.(C) No.423/2017 Mr. Puneet Jain, learned counsel seeks leave of this Court to withdraw the applications for impleadment and intervention. The applications are permitted to be withdrawn.
Writ Petition (C) No.424 of 2017 List the matter on 8th August, 2017.
Writ Petition (C) No.426 of 2017 Heard Mr. Amarendra Sharan, learned senior counsel along with Mr. Amitabh Sinha and Mr. Vivek Singh, learned counsel for the petitioner.
WP(C) 423/2017 4 It is the admitted position at the Bar that the controversy is covered by the decision rendered today in IQ City Foundation and Another vs. Union of India and Others [Writ Petition (Civil) No.502 of 2017].
In view of the aforesaid, it is directed that the directions issued in the aforesaid decision would apply on all fours to the case at hand. Accordingly, the directions be carried out.
Let the matter be listed on 24th August, 2017.
I.A. No.65015/2017 in W.P.(C) No.426/2017 Learned counsel for the applicant seeks leave of this Court to withdraw the application for intervention. The application is permitted to be withdrawn.
Writ Petition (C) No.480 of 2017 Heard Mr. Mukul Rohatgi, learned senior counsel along with Mr. Saket Sikri and Ms. Ranjeeta Rohatgi, learned counsel for the petitioner and Mr. Maninder Singh, learned Additional Solicitor General for the Union of India and Mr. Vikas Singh, learned senior counsel along with Mr. Gaurav Sharma, learned counsel for the Medical Council of India.
It is the admitted position at the Bar that the controversy is covered by the decision rendered today in IQ City Foundation and Another vs. Union of India and Others [Writ Petition (Civil) No.502 of 2017].
In view of the aforesaid, it is directed that the directions issued in the aforesaid decision would apply on all fours to the case at hand. The directions be carried out accordingly.
WP(C) 423/2017 5 Let the matter be listed on 24th August, 2017.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar