- (1.) Leave granted in S.L.P. (Civil) Nos. 32770-32772 of 2014.
(2.) The question before us relates to the validity of admissions made in the academic year 2009-10 by the Dr. M.G.R. Educational and Research Institute, Chennai (for short 'the Institute') in the A.C.S. Medical College and Hospital (for short 'the College') for the 2nd batch of MBBS course. In our opinion, the admissions were unauthorized. However, we are not visiting the students with the natural consequence of setting aside their admissions, but are passing directions to deal with the exigencies of the situation. Preliminary
(3.) A few facts are not in dispute. The Institute was declared as a Deemed to be University by a notification dated 21st January, 2003 issued by the Ministry of Human Resource Development of the Government of India (hereinafter referred to as 'the MHRD'). The declaration was in exercise of powers conferred by Section 3 of the University Grants Commission Act, 1956 (the 'UGC Act') and was for the purposes of the Act.1 At that time the Institute comprised of two institutions: a dental college and hospital and an engineering college.;