JUDGEMENT
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(1.) All the above three petitions have been preferred by the Students of MBBS course 2015-16 of the K.D. Medical College Hospital and Research Center, Mathura against the order dated 22.11.2016 of the Assistant Secretary, Medical Council of India (in short MCI) by which directions have been issued to the Deen/Principal of the above Medical College to discharge all the students admitted for the Academic Year year 2015-16.
(2.) The aforesaid order was not served upon the petitioners by the MCI and they allege to have acquired knowledge of the said order in July 2017 when the Medical College started causing hindrance in their continuous studies. The order was actually served upon the petitioners sometime in August 2017 specifically on 11.8.2017 by which time the petitioners have passed out the first year course and were perusing the studies of the second year course.
(3.) In the first writ petition 89 students have challenged the above order. In the second writ petition only one student has come forward to challenge it whereas in the third writ petition as many as 5 have joined together to challenge the above order. Thus, in all 95 students out of 150 students admitted in MBBS course 2015-16 in the aforesaid Medical College have challenged the order dated 22.11.2016 of the MCI.;
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