Medical Council of India vs Malla Reddy Institute of Medical Sciences

These two appeals are filed aggrieved by the two impugned judgments passed by the Delhi High Court vide order dated 11.8.2015 in C.M. No.13021/2015 in Writ Petition Nos.7106/2015 and order dated 30.9.2015 in Writ Petition No.7106/2015. The subject matter of dispute in the writ petition is the decision of the Medical Council of India rejecting the request of the respondents in each of these appeals herein for renewal of the permission to admit students in the M.B.B.S. course for the academic year 2015-2016. By the impugned judgment certain directions were given by the High Court, the details of which may not be necessary for the present purpose because during the pendency of the instant appeals, this Court by an order dated 16.10.2015 stayed the operation of the impugned order. As a consequence, the respondent could not admit any student in the academic year 2015-16 and that academic year has now come to an end.

In the circumstances nothing survives for adjudication. The appeals are accordingly disposed of.