AIR 2012 SIKKIM 19

Sikkim High Court

Hon'ble Judge(s): S. P. Wangdi , J

Medical Council Act (102 of 1956) , S.10A— Increase in intake of students for relevant academic year - Permission, for - Petitioner medical institute in State of Sikkim - Medical Council and Govt. of India accepted facilities provided by Hospital in question at Gangtok and peripheral Hospitals in East District in Sikkim for purpose of facilitating clinical materials for teaching and utilization of services of Specialists/Super Specialists/Consultants of Hospital, who work on part time basis in College as fulfilling requirement of MCI Regulations - Medical council also acknowledged peculiar situation emerging in State of Sikkim on account of it being sparsely populated hilly State and that in absence of desired number of medical colleges in region, North-Eastern States and Sikkim are mainly dependent on medical seats allotted by Central Government from Central Pool which has been reduced in past - Permission refused on ground of shortage of teaching faculty etc. and inadequate infrastructural facilities - Unreasonable - More so, when in past very deficiencies indicated as grounds for refusal of permission had been accepted as being fully met by infusion of facilities of Hospital at Gangtok and peripheral Hospitals in East District of Sikkim. (Para 33 34 35) .....