L.NAGESWARA RAO,J. - (1.) The Appellants requested the Medical Council of India for permission to admit 150 students in MBBS course for the academic year 2019-2020. The Board of Governors in supersession of Medical Council of India rejected the request on 21.05.2019. The Appellants filed a Writ Petition in the High Court of Delhi questioning the correctness of the proceeding dated 21.05.2019. The High Court dismissed the Writ Petition by its judgment dated 09.12.2020. This Appeal is filed challenging the said judgment.
(2.) The first Respondent granted letter of permission to the first Appellant-College on 30.06.2011 for intake of 150 students in the MBBS course for the academic year 2011-2012. As the inspections carried out by the assessors of the Medical Council of India revealed gross deficiencies of the teaching faculty, clinical material and the other physical facilities in the medical college, the Board of Governors recommended that the renewal of permission should not be granted to the first Appellant-College for the academic years 2012-2013 and 2013-2014. The Writ Petition filed by the first Appellant-College was dismissed by the Punjab and Haryana High Court pursuant to which no admission could be made for the academic years 2012-2013 and 2013-2014.
(3.) The first Appellant-College sought renewal of permission for the academic year 2014-2015. In view of the deficiencies in teaching faculty, clinical material and the other physical facilities in the college, recommendation was made by the Executive Committee of the Medical Council of India not to renew the permission for the academic year 2014-2015 which was accepted by the first Respondent. The first Respondent informed the Appellant-College on 15.07.2014 that the request for renewal of permission for admitting 150 medical students for the academic year 2014-2015 was rejected.;