K.S.RADHAKRISHNAN, J. - (1.) PETITIONERS have approached this Court invoking the extraordinary jurisdiction of this Court under Article 32 of the Constitution of India seeking a Writ of Certiorari to quash the Corrigendum Notification No. 37(1)2013/One Time Permission/Med./19355, in so far as it confines the benefits of - the "Enhancement of Annual Intake Capacity in Undergraduate Courses in Medical College for the Academic Session 2013-14 only Regulations 2013 " (in short "Regulations 2013 "), issued vide notification dated 8.7.2013, to the Government Medical Colleges only, as unconstitutional, being ultra vires of Article 14 of the Constitution of India.
(2.) PETITIONERS in all these petitions submit that they are all well established private unaided medical institutions in the country running for more than 10 years with an annual intake of 100 MBBS students, over and above, they are conducting PG Degree and Diploma courses as well. Regulations 2013 was issued on 8.7.2013 by the Medical Council of India (for short "MCI ") with the intention of granting one-time permission to all Government and Non-Government Medical Colleges with the objective of enhancing the intake capacity of all the medical colleges in the country, which was framed with the intention to augment the human resources in medicine for attaining optimum Doctor-Population ratio in the nation, without compromising on the prescribed minimum standards of medical education. Petitioners have satisfied all the eligibility criteria laid down in the above mentioned Regulations 2013, and after having satisfied the eligibility criteria laid down, few of them submitted an application to the MCI for enhancement of annual intake of students, reference was made to one of such applications dated 15.7.2013. While so, they came across a Corrigendum issued by the Board of Governors of the MCI, on the direction given by the Central Government, stating that Regulations 2013 would be confined only to Government medical colleges for the academic year 2013-14.
(3.) LEARNED senior counsel appearing for the writ petitioners submitted that such corrigendum cannot override the statutory Regulations 2013. Learned senior counsel submitted that the object of the Regulations would be achieved only if the same is made applicable uniformly to the Government as well as Non-Government medical colleges in the country and that confining the Regulations only to the Government medical colleges is discriminatory and violative of Article 14 of the Constitution of India. In support of this contention, reference was made to the judgments of this Court in Suraj Mall Mohta and Co. v. A. V. - Vishvanath Sastri (1955) 1 SCR 448 and State of West Bengal v. Anwar Ali Sarkar 1952 SCR 284.;