Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.7755 - 7756 OF 2012
BOARD OF GOVERNERS IN SUPERSESSION OF MEDICAL APPELLANTS
COUNCIL OF INDIA
VERSUS
VYDEHI INSTITUTE OF MEDICAL SCIENCES & RESPONDENTS
RESEARCH CENTRE & ANR.
O R D E R
1. Application for impleadment is rejected.
2. These appeals have been filed against the impugned
judgment and order of the High Court of Karnataka at Bangalore
JUDGMENT
in Writ Appeal No.3957 of 2012 and Writ Petition No.27726 of
2012, dated 11.09.2012. The High Court, in Writ Petition
No.27726 of 2012, has directed the Medical Council
of India to grant permission to respondent-Vydehi
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Institute of Medical Sciences and Research Centre to increase
its intake of students for M.B.B.S.Course upto 250, even for
the current academic year 2012-2013.
3. While issuing notice, by an interim order dated
21.09.2012, we have stayed the impugned judgment and order for
one week. Vide our order dated 29.10.2012, while granting
leave, the aforesaid interim order was further continued, till
disposal of the appeals.
4. Heard learned counsel for the parties to the lis.
5. We have carefully gone through the impugned judgment
and order of the High Court. In the facts and circumstances of
JUDGMENT
the present case, we are of the opinion that the High Court
ought not to have directed for increase of seats upto 250 for
the academic year 2012-2013.
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6. Accordingly, we set aside the impugned judgment and
order passed by the High Court. The appeals are allowed
accordingly.
No order as to costs.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JANUARY 04, 2013
JUDGMENT
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