- (1.) This civil appeal arises out of an interim order dated 25.9.2015 in Writ Petition No.16395/2015 passed by the High Court of Orissa.
(2.) The dispute in the writ petition is regarding the representation of the petitioners therein (respondents herein) to admit students for MBBS course for the academic year 2015-16. Without going into the details of the matter, it is sufficient to state that certain permissions required to be granted by the Medical Council of India, were not granted to the respondent for the academic year 2015-16. Therefore, the above mentioned writ petition.
(3.) In the said writ petition by the impugned interim order, the High Court gave various directions which reads as follows: "9. After hearing learned counsel for the respective parties and in the light of the judgment referred hereinabnove we are of the considered view that the Union of India at the time of affording opportunity of hearing to the petitioner ought not to have remanded the matter back to the M.C.I. for further inspection and such inspection/verification if at all required could have carried out by it through any agency and or any committee. We further take not of the fact that admissions to the M.B.B.S course are to be completed by 30th September 2015 and there exists very limited time between now and the last date of admission. Keeping the interest of the students interest of the State as well as the interest of the institution involved we direct as follows: i) That the Central Government shall granted provisional permission to the petitioner to conduct the course for the academic year 2015-16 which will be subject to further orders to be passed by us. ii) That the State Government Institution shall start the process of allotment and the admission shall be made by the respective colleges subject to the result of the writ petition. iii) The allotment and admission shall be made after giving information to the students regarding the pendency of the writ petition and that the admission will be subject to the result of the writ petition. iv) Neither the petitioner-institution nor any students who are admitted by it shall claim any equity on the basis of approval/permission for admission granted by virtue of this interim direction. ;