A.M.KHANWILKAR,J. - (1.) The petitioner college made an application for renewal of permission for admission of 5th batch (100 seats) in MBBS course for the academic session 2016-17, to the Medical Council of India. Pursuant thereto, inspection of the petitioner college was undertaken on 19th & 20th November, 2015. Assessment report in that behalf was placed before the Executive Committee of the Medical Council of India (for short "MCI") in its meeting held on 27th November, 2015. That proposal was processed and eventually as per the directive issued by the Oversight Committee (for short "OC") constituted by this Court for approving the renewal of permission with certain conditions, the Central Government issued Letter of Permission (for short "LOP") on 20th August, 2016 on conditions imposed by the OC. Compliance verification assessment was conducted by the MCI on 21st December, 2016 and 6th and 7th February, 2017. The Executive Committee of the MCI considered the said report on 16th March, 2017 and noting the deficiencies forwarded its negative recommendation to the Central Government vide letter dated 20th March, 2017. The deficiencies noted were as follows: "1. Casualty: Ventilator is not available. Portable Ventilator is not functional.
(2.) ICUs: There were only 2 patients in PICU on day of assessment.
(3.) 2 Static X-ray machines are available against requirement of 5.;