- (1.) This writ petition under Article 32 of the Constitution of India has been filed with the following prayers:- (i) Quashing of the decision dated 14.8.2017 of the Ministry of Health and Family Welfare, Government of India, directing the petitioner-institute not to admit students in the MBBS Course for the academic years 2017-18 and 2018-19 and also authorising the respondent no. 2-Medical Council of India (MCI) to encash the bank guarantee of Rs. 2 crore submitted by the petitioner-institute. (ii) Quashing of the recommendations dated 26.12.2016 made by the respondent no. 2-Medical Council of India (MCI) to the Ministry of Health and Family Welfare, Government of India, in respect of the petitioner-institute. (iii) Issuance of directions to the respondent no. 1-Union of India to grant first renewal permission for the academic year 2017-18 in terms of the Oversight Committee's recommendation dated WP(C) 776/2017, 14.5.2017, and also permit the petitioner-institute to admit 150 MBBS students for the academic year 2017-18. (iv) Issuance of directions to the respondent no. 1-Union of India to confirm conditional Letter of Permission (LOP) in terms of the Oversight Committee's recommendations dated 14.5.2017 and directions to the respondent no. 2-Medical Council of India to encash the bank guarantee of Rs. 2 crores.
(2.) The petitioners have also moved an application for direction (I.A. No. 82637 of 2017), with the same prayer as mentioned at S.No. (iii) above.
(3.) Heard learned counsel for the petitioners, Mr. Maninder Singh, learned Additional Solicitor for the respondent no. 1-Union of India and Mr. Gaurav Sharma, learned counsel for the respondent no. 2-Medical Council of India.;