- (1.) Baba Mungipa Education Trust sought to establish a Medical College in Tripura. According to the trust, there was no Medical College in Tripura and the Trust tried to meet a long felt need in that State. It applied to the Central Government for permission to set up the College as required by the Indian Medical Council Act, on 1-11-1994. No action was taken on this application. Aggrieved by the inaction of the Central Government, the trust took various legal proceedings. Ultimately by an order dated 21-7-1995, this Court directed the Central Government to take expenditure steps for processing of the application and disposing it of in accordance with law in consultation with the Medical Council of India.
(2.) From time to time, this Court has given other directions. The Trust was successful in its effort to get a provisional affiliation of the College from the University. It has been stated on behalf of the Trust that they had set up the College and admitted students to the first year class. But after some time, because of the inaction by the University and the Central Government, classes had to be suspended. It is not disputed that no classes have been held for several years now.
(3.) The case of the Trust is that there is no reason not to grant recognition to this College. Some deficiencies in the facilities to be provided by the College have been noted by the Medical Council of India. Those defects will be cured once the College gets recognition. If the College is not recognised by the Medical Council, the students who have already been admitted will be seriously prejudiced. It has been prayed on behalf of the students also that the Medical Council of India should be directed to grant recognition to the College set up by the Trust.;