STATE OF BIHAR Vs. MEDICAL COUNCIL OF INDIA & ANR.
LAWS(SC)-2018-6-7
SUPREME COURT OF INDIA
Decided on June 18,2018

STATE OF BIHAR Appellant
VERSUS
Medical Council Of India And Anr. Respondents

JUDGEMENT

- (1.) Writ Petition (Civil) No.634/2018 has been filed by the State of Bihar challenging the refusal of the Central Government to grant approval for admission of fresh batch of students to the MBBS course for the academic year 2018-2019, in the 3 Government Medical Colleges mentioned hereinbelow: 1. Anugrah Narayan Magadh Medical College, Gaya(ANMMC) 2. Vardhman Institute of Medical Sciences, Pawapuri, Nalanda (VIMS); and 3. Government Medical College, Bettiah (GMC)
(2.) A similar Writ Petition (Civil)No.682/2018 has been filed by the State of Jharkhand and M.G.M. Medical College of Jharkhand for refusal to grant LOP for admission to this College for conducting the MBBS course in 2018-19 on account of deficiencies pointed out by the MCI.
(3.) Writ Petition (Civil) No.683 of 2018 has been filed by the State of Uttar Pradesh with respect to the disapproval for grant of renewal of permission to 4 Medical Colleges in the State of Uttar Pradesh viz: 1. Govt.Allopathic Medical College, Banda 2. Govt. Medical College (Shaikh-UlHind-Maulana Mohmood Hassan Medical College),Saharanpur; 3. Govt.Medical College and Super Speciality Hospital, Azamgarh; and 4. Rajkiya Medical College, Jalaun. wherein similar relief has been sought from this Court.;


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