P.C. KESAVAN KUTTYNAYAR ETC. ETC versus HARISH BHALLA AND ORS.

Citation: [2003] SUPP. 3 S.C.R. 1063 · Decided: 23-09-2003 · Supreme Court of India · Bench: M.B. SHAH, ASHOK BHAN
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Judgment (excerpt)

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P.C; KESA VAN KUTIYNA y AR ETC. ETC .. 
v. 
HARISH BHALLA AND ORS. 
SEPTEMBER 23, 2003 
. [M.B. SHAH AND ASHOK BHAN, JJ.] 
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Indian Medical Council Act, 1956: 
Ss. I 0-A and 1 0-B-Medical Colleges-Admissions t~Cenrra/ 
Government g_ranting permission to increase strength of students or renewal 
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of permission to certain Medical Colleges-l.As. filed in pending appeals C · 
before Supreme Court seeking relief on the ground that Central G(}Vernment 
granted permission in violation of provisions of the Act and Regulations 
framed by Medical Council of India-Ad-hoc Committee appointed by 
Supreme Court to work in cooperation with Executive CommiJtee of the 
Council-Held, prima facie, it cannot be said that Central G(}Vemment has 
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power to issue such permission when the College is not complying with the D · 
requirements of the regulations framed by the Medical Council of India or 
the requirements of the Act-As regards the permission already granted. . 
since the respective.Colleges might have given admission on the bas if ofthe 
so called increase in the strength/renewal of permission. the Medical Council . 
of India would carry out further inspection to find out whether there is E · 
compliance of the requirement of the Act and the Rules in all the Colleges 
where increase of strength/renewal of permission for a college is permitted 
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by Central Government by its various orders issued In August, 200J-. 
Meanwhile, the Central Government is directed not to gram any further 
permission without following the procedure prescribed under ss. JOA(i}, 
(ii), (iii) and (vii) . . · . 
p: 
. A.P. Christians Medic~/ Educati~nal Society v. Gover~men/ of A.P., 
(1986} 2 SCC 667; State of Punjab v. Renulca Sing/a, [1994) 1 SCC 175; 
Medical Council of India v. State of KarnataAa, ( 1998 I 6 SCC 13land /CS. -. 
Bhoir v. State of Maharashtra & Ors., 12001) 10 sec 264. refe~d to~ G . 
: Medical Council of India: 
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. Code of Ethics~Direc.tio~ gi11e1r to Medica~ Counc.i/ ~f India 1~ ;::: 
appropriate steps f or incluszon m the Code of Eth~cs of st'!'tlar prov_IS 
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w indicated ''' the ord~r. for deciding complaml agamst ~ delmque~t H 
physician and provision for appeal against decision of State Medu:al Council 
1063 
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SUPREME COURT REPORTS [2003] SUPP. 3 S.C.R. 
1064 
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A 
CIVIL APPELLATE ruRISDICTION ~ I.A. Nos. 5-6 and 7-14. 
Civil Appeal Nos. 599-600 of 2002. ·. 1 • 
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From the Judgment ·a:nd Order dated 23.11 .. 200 J of the Delhi High ... 
Court in L.P .A. Nos. 299 and 301 of 2001. 
WITH . 
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, . . W.P. (C) No. 317 of2000. · . .. ·. · 
· S~li J. Sorabjee, Attorney Ge~eral, . Raju Ramachandran, Additional 
Solicitor General, Harish N. Salve (A.C.). K.K . . Venugopal, M.N. 
Krishnamani, Madan Bhatia, Rakesh Dwivedi, Manish, Singhvi, Prateek . 
Jalan, Amit Mahajan, D.S. Mah~ A. Mariarputham, Ms. Aruna Mathur, 
D : Maninder Singh, Ms. Pratibha, M. Singh, Angad Miniha, Ankur Talwar, 
· Annam, D.N. Rao, Avik Dutta, Santanu Ghosh, V.K. Monga, Nageshwar 
Pandey, Anup Sinha, Pramod Dayal, Raju Subramaniam, Ms. Jayamala 
Godbole, Sanand Ramakrishnan, Ms. Sweety Manchanda, P.II. Parekh, 
Ms. lndu Malhotra, Ms. J.S. Wad, G.S . . Chatterjee, Raja Chatterjee, I. 
Nageswara Rao, Rajeev Shanna. Pawan, Ms. Sunita Sharma~ Ms. R~kha 
E · Pandey, Ms. Krishna Sarma, V.K. Siddharthan, Anil Srivastav~ Jyoti Dutt,· 
Ms. Sunita, R. Singh, B.B. Sing~ Ms. Kamini Jaiswal, Ms. Shomila . 
Bakshi, Ms. Geetanjali Mohan, Prakash Shrivastava, Ms. A. Subhashini, 
Ms. Monika Bapna. J.S. · Attri, Anis Suhrawardy~ B.S. Banthia, W .A. 
Nomani, Ravindra, K. Adsu~ for Mukesh K. Giri, K.H. Nobin Singh, M. 
F Gireesh Kumar, Ranjan Mukherjee, Ms. Sumita Hazarika, U. Hazarika, 
Kamal Shankar, Ms. Sunita Shanna, D.N. Ray, J.R. Das, Ms. Swetaketa 
Mishra, Gourang Biswal, Ms. Moushumi Gahlot, Ms. Naresh BaJcshi, R.S: 
Suri, V.G. Pragasam, Anurag, D. Mathur, P.N. Ramalingani, V. Balaji, : 
Gopal Singh, Sandeep Singh. Ashok K. Srivastava, Ms. Rachna Srivastava, 
G; Rohit Singh, Tara Chandra Shanna, Ms. Nee lam Sharma, Fiaz Maqbool, 
Dinesh Kumar Garg, Yclkesh Anand, Sanjcev Anand, S. Srinivasan, M.B. 
Rama Subba Raju, Ms. S. Sunita, V. Sudeer, Ms. Ruby Singh Ahuja, Sadri 
Prasad Singh, Udai Umesh La! it, Sushi) Kumar Jain~ D.N. Ray, Ms. Sumita 
Ray, S.N. Dhat, Vipul Maheshwari, P.K . . Chakravarti, D. Stephen K. 
H Yanthan and Ms. Hemantika Wahi for the
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