Allow Cookies!
By using our website, you agree to the use of cookies
On Thursday the Supreme Court directed the state government to take over privately owned Shridev Suman Subharti Medical College in Uttarakhand within 24 hours, after its students complained of lack of infrastructure and teaching faculty therein.
The order was passed by a bench comprising of Justice RF Nariman and Justice MR Shah on a petition filed by the students who were admitted to the first year MBBS Course in the college. They had alleged that despite one year had passed, the college has not got its act together and they should, therefore, be transferred to any other college in State.
During the hearing, the court was informed by deputy advocate general for the state of Uttarakhand, Mr JK Sethi , that the state government is interested to take over the college, along with its infrastructure, assets and students. He informed the court that this way, the government would ensure that the college meets the Medical Council of India’s (MCI’s) norms and gets affiliated with Hemawati Nandan Bahuguna, Uttarakhand Medical University, Dehradun.
The court further ordered that an application being made by the State government to the aforesaid University, the aforesaid university will, after taking an inspection, as per its Statutes, proceed to take steps either to grant affiliation or within a period of four weeks from the date on which the said application is made to it by the State government.
The court also clarified that if the University affiliates the college and the MCI grants it permission, the students who have taken the first year MBBS Examination to be conducted by the University.
It also stated that any litigation involving the college, that may rise in future, can only be made before it. The matter has been directed to be listed on December 13 for further hearing.
86540
103860
630
114
59824