- (1.)Rule nisi.
(2.)Having heard Mr.Amarendra Saran, learned Senior Advocate for the Appellants and Mr. Paramjit Singh Patwalia, learned Senior Counsel for the Medical Council of India, Mr. Siddharth Luthra, learned Additional Solicitor General for the Union of India, we are of the view that based on the consent for affiliation letter issued by the Maharashtra University of Health Sciences between 15.03.2014 and 21.03.2014, it will not be appropriate to direct the Medical Council of India to consider the Appellant's claim for permission to start new courses, as well as increase in the seats in the various post graduate courses for the academic year 2014-2015. However, we deem it appropriate to direct the Medical Council of India to consider the Appellant's claim for permission for the academic year 2015-2016 and to consider such permission based on the consent of affiliation issued by the University, as well as based on the application which has already been filed by the appellant dated 29.05.2013 received by the Medical Council of India on 30.05.2014.
(3.)The Medical Council of India shall carry out whatever inspection or other inquiries that are to be carried out and pass its orders before 31.12.2014.