Reasoned orders by Central Government important for stability of complaint Medical Institutions
Supreme Court: In the case where a Medical Institution was aggrieved the Government order dated 31.05.2017, which resulted into non-renewal of the
establishment of institution
You can’t ignore the Oversight Committee recommendation on establishment of a medical college; SC tells Centre
Supreme Court: In the case where the Government of India order, by which the colleges/institutions have been directed not to admit students