- (1.) THIS writ petition was filed by the D.D. Medical College and D.D. Hospital, represented by its Chairman. This writ petition was filed to challenge an order of the respondent Medical Council of India (for short MCI), dated 19.06.2012 and further proceedings dated 30.6.2012 sent by e-mail and after setting aside these two orders, seeks for a consequential direction to grant second renewal of permission to the petitioner institution for starting the third batch of MBBS course.
(2.) WHEN the writ petition came up on 04.07.2012, this court had ordered notice on admission and directed Mr.V.P.Raman, learned Standing Counsel for the MCI to get instructions from the respondent. Accordingly, a counter affidavit, dated 13.7.2012 sworn to by the Law Officer of the MCI was filed. .Heard the arguments of Mr.R.Yashod Vardhan, learned Senior counsel appearing for Mr.G.Sankaran, learned counsel appearing for the petitioner and Mr.V.P.Raman, learned Standing Counsel for the MCI.
(3.) IT is the case of the petitioner that D.D.Medical college and Educational Trust was started to establish a medical college and hospital. It is the minority institution. This status has been granted by the State Government. The college claimed to have 3500 bed facilities, 141 department and 1500 bed hospital for teaching purpose. As per the MCI norms, 21 departments are functioning in the college and hospital. The estimate of the project cost was Rs.6000 crores. Over the period, they will establish 141 departments. The Government of India had granted essentiality certificate on 29.08.2008. After due inspection, the Tamil Nadu Dr.M.G.R. Medical University gave a letter of consent of affiliation on 29.10.2008 for starting the first year MBBS course with an annual intake of 150 students subject to the grant of permission by the Government of India.;