- (1.) After hearing the elaborate submissions of the learned counsel appearing on either side, we are of the opinion that the matters are required to be heard by a Constitution Bench.
(2.) The very basis of this litigation is an order of a Constitution Bench dated 2nd May 2016 in Modern Dental College and Research Centre and Others v. State of Madhya Pradesh and Others, 2016(3) S.C.T. 35 : (2016) 7 SCC 353. This Court noticed certain deficiencies in the functioning of the Medical Council of India (a statutory body constituted under Section 6 of the Indian Medical Council Act, 1956) and directed that an Oversight Committee be constituted.
(3.) The case of the petitioners is that the directions of the Constitution Bench of this Court only mean that the Oversight Committee should continue until the Government of India puts an alternative mechanism to streamline the activity of the Medical Council of India in place. So far, no alternative mechanism has been put in place, therefore, the Oversight Committee constituted by the Constitution Bench should continue.;