BALAJI EDUCATION TRUSTS RAMAKRISHNA AYURVEDIC MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTRE Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner raised the challenge to the first respondent's order, dated 24.08.2011 (Annexure-A) refusing to grant the permission to the petitioner College to make admissions to the undergraduate course (B.A.M.S.) for the academic year 2011-2012.

(2.) Sri H.C.Shivaramu, the learned counsel for the petitioner submits that the petitioner started the B.A.M.S. Course in 1999. From time to time, the permission was being granted by the Central Government to the petitioner College imparting the said Course till 2010. He submits that one teacher Dr.Jyothi Lakshmi Patil was held to be ineligible. This Court by its order, dated 29.03.2012 passed in W.P.No.1614/2012 set aside the Rajiv Gandhi University of Health Sciences (RGUHS)'s said order by virtue of which, she can be counted as an Assistant Professor.

(3.) Sri Shivaramu submits that the two deficiencies as pointed out by the Central Council of Indian Medicine ('C.C.I.M.' for short) are as follows: