- (1.)The only ground on which the Medical Council of India has rejected the applications of the petitions for permission for increase in Post Graduate seats and for starting some Post Graduate Courses is that the consent for affiliation from the concerned University for the year 2014-2015 had not been furnished to the Medical Council of India by the time, it was to make its recommendations to the Central Government i.e., by 28th Feb., 2014.
(2.)We find that by a judicial order passed by the High Court on 10th Jan., 2014 in Writ Petition No. 11130 of 2013, the High Court had directed the concerned University to grant to the petitioners extension for affiliation for the new Post Graduate Courses for the year 2014-2015.
(3.)We would like a response from the Medical Council of India as to whether in view of the judicial order passed by the High Court in Writ Petition No. 11130 of 2013, directing the University to grant extension of continuity of affiliation for the year 2014-2015 and not merely to consider grant of affiliation for the year 2013-2014 and 2014-2015, the Medical Council of India should have rejected the applications of the petitioners or in the alternative the Medical Council of India should not reconsider the applications of the petitioners.