- (1.) Heard Sri Anurag Khanna, senior Advocate assisted by Sri Nipun Singh, counsel for the petitioner, Sri Avanish Mishra appearing for respondent no. 3- Medical Council of India and Sri Piyush Mishra representing respondent no. 2-Union of India.
(2.) This petition has been filed praying for the following reliefs:- (i) issue a writ, order or direction in the nature of certiorari quashing the impugned inspection report dated 16th-17th March, 2015 and 21-22nd September, 2015, prepared by assessors of the respondent no. 3 being without jurisdiction and null and void; (ii) issue a writ, order or direction in the nature of certiorari quashing the impugned letter issued by respondent no. 3 dated 30.3.2015 and 14.5.2015; (iii) issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 to issue fourth renewal of permission for the additional batch of 50 students; and (iv) issue a writ of mandamus directing the respondent no. 1 to issue letter of recognition to the additional 50 students of the petitioner college under section 11(2) of the IMC Act.
(3.) Yesterday i.e. on 29.9.2015 the matter was taken up and considering the urgency of the matter since it relates to the career of 50 students, who would otherwise get admission if the strength of the petitioner College is ultimately held to be 150 seats, this Court granted time to Shri Avanish Mishra, learned counsel appearing for Medical Council of India to seek instructions in the matter and directed the matter to come up today.;