CHAIRMAN CENTRAL COUNCIL OF HOMEOPATHY Vs. VARINDER SINGH

JUDGEMENT

(1.) There are three appeals before us. Civil Appeal Nos. 8486 of 1998 and 1186 of 1998 are by the Central Council of homeopathy, and the Civil Appeal No. 3403 of 1998 is by Council of homeopathic System of Medicine, Punjab. These appeals are preferred against the judgment of the Full Bench of the High court of Punjab and Haryana, dated 4th september, 1997 in Civil Writ Petition No. 10526 of 1997.

(2.) The facts are as follows: the Homeopathic Medical College, abahor, was established long time back. On 10. 5.96, the Central Homeopathy council agreed to allow upgradation of the College for starting the Degree course and the Graded Degree Course from 1996-1997 sessions for two years subject to the conditions stated in the said order.

(3.) The Central Council in response to a letter of the college stated that the college was recognised by the Central council. On 20th August, 1996, the college issued an advertisement inviting applications for admission to the diploma Course in Homeopathy. There was a 'note' in the advertisement that the Diploma Course in the college is likely to be converted into Degree course subject to the approval of the state Council and State Government. It was pointed out that the Central council had already given approval for upgrading the Degree Course for the sessions 1996-1997.