- (1.)Taken On Board. Our Notice Was Drawn To A Recent Direction Of This Court Dated 10-9-2014 Passed In Lord Buddha Educational Society V. Union Of India Wherein The Following Direction Has Been Issued: (Scc P. 806, Para 3)
"3. Such Submission Is Opposed By The Learned Counsel For Mci. However, At This Stage, We Are Not Inclined To Decide The Aforesaid Question But We Are Of The View That In The Interest Of Justice It Is Desirable That Mci Should Act As Per Central Government's Letter Dated 1-7-2014 And After Taking Into Consideration The Reply Submitted By The Petitioners Vide Their Letter And If Required Get The Necessary Inspection Done And Submit Report To The Central Government With A Copy To This Court Within 10 Days. Copy Of The Report Be Also Served On The Other Parties. The Petitioners Are Directed To Cooperate With The Inspection Team And Shall Provide All Such Information As Required.

On Receipt Of The Report, The Court Will Decide Whether It Is Possible To Allow The Petitioners To Admit Students In The Academic Session 2014-2015 Or In The Next Academic Session 2015-2016."

(2.)As The Petitioner Is Stated To Be Identically Placed, We Also Issue The Same Direction And Call For A Report From The Medical Council Of India Within A Week. The Petitioner Is Permitted To Serve Notice On The Standing Counsel For Medical Council Of India As Well As On The Union Of India.
(3.)List This Matter On 8-10-2014.