Jyotirmay Bhattacharya, J. - (1.) This Mandamus Appeal is directed against an order passed by the learned Single Judge of this Court on 26th July, 2016 in W.P. No. 7055(W) of 2016, at the instance of the Medical Council of India and its Secretary who were impleaded as respondents no. 1 & 2 in the writ petition filed by the respondents no. 1 to 8 herein.
(2.) By the said order, the Medical Council of India was directed to grant official recognition to the course undertaken by the writ petitioners and also to grant recognition to the other batch of members as that of the petitioners who had passed out from the Institute concerned, namely, Employees State Insurance Corporation - PGIMSR and Medical College & Hospital at Joka in respect of the same course.
(3.) The Medical Council of India was also directed to grant recognition to the students admitted in the said Medical College for the academic years from 2011-2015. A rider was also added to this extent that the order passed by the learned Single Judge will not prevent the Medical Council of India from taking appropriate steps against the Institute, if it finds any infrastructural deficiency at the Institute. While disposing of the said writ petition, the submission made on behalf of the Institute that the C.T. Scanner machine will be operational by September 30, 2016 was also placed on record.;