UDAY UMESH LALIT,J. - (1.) Leave granted.
(2.) This appeal challenges the correctness of interim order dated 29.05.2018 passed by the High Court of Rajasthan, Bench at Jaipur in D. B. Civil Writ Petition No.10103/2018 whereby the High Court directed the Central Government to permit the Respondent Institute to admit 150 students in the third batch of MBBS course for the academic year 2018- 2019.
(3.) Pursuant to appropriate recommendation having been given by Medical Council of India ('MCI', for short), Central Government by its letter dated 06.06.2016 granted letter of permission to the Respondent Institute to establish a Medical College from the academic year 2016-2017 with annual undertake of 150 students. It appears that after conducting due inspection and verification, MCI did not recommend renewal of permission for the next academic session 2017-2018. However, the Central Government by its letter dated 31.05.2017 granted renewal of permission to admit 2nd Batch of students for the academic year 2017-2018.;