- (1.) Under challenge in this petition is the order dated 31.05.2018 issued by Under Secretary to the Government of India, Ministry of Health and Family Welfare (Department of Health and Family Welfare) refusing to renew the permission for admission to the 5th Batch of M.B.B.S. students at F.H. Medical College, Firozabad in the academic session 2018-19.
(2.) The petitioner apart from seeking the quashing of the aforesaid order has prayed that the respondents be directed to renew the permission for admission of the 5th batch of M.B.B.S. students for the academic year 2018-19 and to permit it to admit 150 students in the said batch.
(3.) The necessary background facts leading to the passing of the impugned order and for invoking the extraordinary jurisdiction of this court are that that the petitioner is a Medical College which has been established by The Muslim Educational Welfare Society, Nidhauli Kalan Etah (hereinafter referred to as Society). It is affiliated to Dr. B.R. Ambedkar University, Agra.;