RAJIV MEMORIAL ACADEMIC WELFARE SOCIETY AND ORS. Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(SC)-2015-9-206
SUPREME COURT OF INDIA
Decided on September 24,2015

Rajiv Memorial Academic Welfare Society And Ors. Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the matter finally at this stage itself with the consent of the learned counsel for the parties.
(3.) The appellant in Civil Appeal No. 7953 of 2015 arising out of SLP(C) No. 25946/2015 (hereinafter referred to as "the Society") got itself registered in the year 2012 with the purpose of establishing a medical college and established a college viz. K.D. Medical College, Hospital and Research Center at Mathura, Uttar Pradesh. Thereafter, the Society, on 29.08.2014, applied to the Medical Council of India for grant of Letter of Permission for the Academic Year 2015-16. Along with this application the Society submitted various documents including declaration forms pertaining to faculty/residents to the Medical Council of India on 18.11.2014. On the basis of this application of the Society, Medical Council of India issued the letter dated 05.01.2015 for carrying out the physical inspection of the Society. This inspection was conducted by the Assessors of the Medical Council of India from 06.01.2015 to 07.01.2015. Some deficiencies were found which were notified to the Society. According to the Society, it rectified those deficiencies and sent another letter to the Medical Council of India. On that basis, another inspection was carried out. Again some deficiencies were found and as per the Society after removing those deficiencies as notified, third inspection was carried out on 08.05.2015. The report of the third inspection was submitted. The summary of the said assessment reads as under: "Summary of Assessment: 1. K.D.Medical College, Hospital & Research Center, is run by Society. 2. The college has compliance of LOP from MCI with intake of 150 seats for last academic year 2015-16. 3. Type of assessment: Surprise : No. of seats: 150 4. PG courses: No 5. Deficiency of the infrastructure of college and hospital if any: Pl. mention category wise; Nil. 6. Deficiency of clinical material if any: Pl. mention category wise; Nil. 7. Deficiency of teaching staff if any: Shortage of teaching faculty is 1.66%. 8. Deficiency of resident doctors ;if any: Shortage of resident doctors is 2.22%. 9. Any other Remarks.";


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.