A.M.KHANWILKAR,J. - (1.) The petitioner Saraswati Educational Charitable Trust, Lucknow, made an application to the Ministry of Health & Family Welfare, Government of India, for establishment of a new medical college at Unnao, Uttar Pradesh, in the name and style of "Saraswati Medical College, Unnao, Uttar Pradesh", for the academic session 2016-17. That application was forwarded to the Medical Council of India for evaluation and making recommendations to the Ministry under Section 10A of the Indian Medical Council Act, 1956, for academic session 2016-17.
(2.) The petitioners have filed this writ petition under Article 32 of the Constitution of India assailing the order dated 31 st May, 2017, passed by the Union of India, respondent No.1 herein, whereby the petitioner college has been debarred from admitting students in MBBS course for the academic sessions 2017-18 and 2018-19 and further permitting respondent No.2 Medical Council of India to encash Bank Guarantee of Rs.2 crores furnished by the petitioners. This Court pronounced its judgment on 1st August, 2017 in group of cases involving similar issues, in the following terms: "24. Having regard to the fact that the Oversight Committee has been constituted by this Court and is also empowered to oversee all statutory functions under the Act, and further all policy decisions of the MCI would require its approval, its recommendations, to state the least, on the issue of establishment of a medical college, as in this case, can by no means be disregarded or left out of consideration. Noticeably, this Court did also empower the Oversight Committee to issue appropriate remedial directions. In our view, in the overall perspective, the materials on record bearing on the claim of the petitioner institutions/colleges for confirmation of the conditional letters of permission granted to them require a fresh consideration to obviate the possibility of any injustice in the process. 25. In the above persuasive premise, the Central Government is hereby ordered to consider afresh the materials on record pertaining to the issue of confirmation or otherwise of the letter of permission granted to the petitioner colleges/institutions. We make it clear that in undertaking this exercise, the Central Government would re-evaluate the recommendations/views of the MCI, Hearing Committee, DGHS and the Oversight Committee, as available on records. It would also afford an opportunity of hearing to the petitioner colleges/institutions to the extent necessary. The process of hearing and final reasoned decision thereon, as ordered, would be completed peremptorily within a period of 10 days from today. The parties would unfailingly co-operate in compliance of this direction to meet the time frame fixed."
(3.) Pursuant to the liberty granted to the petitioners by the aforementioned order, the petitioners submitted a fresh detailed representation to respondent No.1, pointing out that the petitioners have complied with all the conditions specified by the Oversight Committee ("OC" for short) constituted by this Court, as noted in the letter granting permission for academic session 2016-17. The petitioner college was given an opportunity of being heard by the Hearing Committee on 3rd August, 2017. During the hearing, the petitioners pointed out the observations made by the OC as noted in its letter dated 14.5.2017: "The EC did not bring out any deficiency either from assessment reports dated 18th ­ 19th Nov. 2016 or 21st ­ 22nd Dec. 2016, though they had considered both the reports in their meeting on 13.01.2017. Even then the College had represented against the observations made by the assessors in their assessment report dated 18th -19th Nov. 2016. The deficiencies reported in the assessment report in respect of faculty is 1.5% and residents is 6.52% and are within acceptable limits. The other deficiencies are subjective. No MSR. LOP Confirmed." ;