Vivek Chaudhary, J. - (1.) Heard learned counsels for parties.
(2.) Petitioners in the aforesaid two writ petitions are all students, who have passed their M.B.B.S. course and have also completed their internship, but, are not getting their certificate to practice as a doctor and therefore they are also not getting chance to pursue their post graduation and, thus, have approached this Court.
(3.) The facts of the case, admitted and simply put, are that on 29.06.2012 the Medical Council of India (MCI), after carrying out its inspection and formalities with regard to Mayo Institute of Medical Sciences, Barabanki (Mayo Institute), issued a letter of permission under section 10(A) of the Indian Medical Council Act, 1956 (MCI Act, 1956) for establishment of a medical college with intake capacity of 150 M.B.B.S. seats with effect from academic session 2012-1 U.P. Combined Medical Entrance Test (U.P. C.M.E.T.) for the said year was held which included the Mayo Institute also. Petitioners appeared in the U.P.C.M.E.T. and after being successful in the examination and councelling, were granted admission for the said academic session 2012-13 in the Mayo Institute.;