A.M.KHANWILKAR,J. - (1.) The petitioners made an application for establishment of a new medical college at Banthra, Shahjahanpur, U.P., in the name and style of Varunarjun Medical College from academic session 2016-17 onwards, to the Ministry of Health and Family Welfare, Government of India. The Ministry forwarded that application to the Medical Council of India (for short "MCI") for evaluation and making recommendations under Section 10A of the Indian Medical Council Act, 1956 (for short "the 1956 Act"). The MCI conducted an assessment of the petitioner college on 12 th and 13th January, 2016. On the basis of the assessment report, the Executive Committee of MCI, in its meeting held 30th on January, 2016, decided to make negative recommendations, in view of a large number of deficiencies noticed in the assessment report. A formal communication in that behalf was sent to the Central Government by MCI vide letter dated 31st January, 2016. The Ministry then afforded an opportunity of hearing to the college before a Hearing Committee on 25th February, 2016. The Hearing Committee concurred with the recommendation of MCI and submitted its observations to the Ministry to disapprove the proposal. Later on, compliance verification assessment was done by MCI on 30th March, 2016, which report was duly considered by the Executive Committee of MCI in its meeting held on 13th May, 2016. Once again, MCI in its meeting held on 13th May, 2016 decided to give negative recommendations in view of the deficiencies noticed in the compliance verification assessment. That opinion was formally communicated by the MCI to the Ministry vide letter dated 14th May, 2016. The Ministry accepted the recommendation of MCI and disapproved the application for establishment of a new medical college for academic session 2016-17 vide letter dated 8th June, 2016.
(2.) The Oversight Committee (for short "OC") constituted by this Court, however, issued a directive to the Ministry to obtain fresh compliance from the college and forward it to MCI. Pursuant to the said directive, MCI submitted its compliance to the Ministry citing various reasons. However, the OC approved the scheme of establishment of a new medical college with annual intake of 150 students for the academic year 2016-17, on certain conditions. The Central Government, therefore, issued a formal approval-cum-Letter of Permission (for short "LOP") on 12 th September, 2016 incorporating the conditions imposed by the OC.
(3.) As per the conditions noted in the said LOP, an assessment with regard to verification compliance submitted by the college was conducted by the MCI on 18th & 19th November, 2016. During the said verification, certain deficiencies were noticed which were mentioned in the assessment report. The assessment report was duly considered by the Executive Committee of MCI in its meeting held on 22 nd December, 2016. In view of the deficiencies, MCI decided to send a negative recommendation to the Ministry. The deficiencies noticed were as follows: "i. Deficiency of faculty is 16.79% as detailed in the report. ii. Shortage of Residents was 21.73% as detailed in the report. iii. There was only 1 Minor Operation on day of assessment. iv. There was 1 normal Delivery and NIL Caesarean Section on day of assessment. v. ICUs: There was only 1 patient each in MICU and SICU and 2 patients each in ICCU and PICU/NICU on day of assessment. vi. Details of Paramedical and Non-teaching staff available in the Institute are not provided. vii. MRD: ICD X classification of diseases is not followed for indexing. viii. Central Library: It is not air-conditioned." ;