LAWS(KAR)-2022-6-321

LUQMAN UNANI MEDICAL COLLEGE AND HOSPITAL Vs. REGISTRAR

Decided On June 02, 2022
Luqman Unani Medical College And Hospital Appellant
V/S
REGISTRAR Respondents

JUDGEMENT

(1.) These writ petitions have been preferred with a prayer to issue appropriate directions to the respondent to consider the case of the petitioners-students for approval of their admission in BAMS, BHMS, BUMS and also MS (Ayush).

(2.) It is the case of the petitioner-students that the State Government had allotted the seats to the petitioner's colleges through eligibility test conducted thereon and respondent - University has issued eligibility certificate to the students and as such, the petitioners-students are eligible for admission to the respective colleges and also to have their right to appear for examination for the respective courses for the academic year 2020-2021.

(3.) It is brought to the notice of this court that in identical circumstances, a Co-ordinate Bench of this Court in Writ Petition No.3839/2022 and connected writ petitions has allowed the writ petitions and a direction is issued to the respondent-University to approve the admission of the petitioners-students in the petitioner-colleges for the academic year 2020-2021 upon the petitioner college making a payment of Rs.5,000.00 from its own pocket without charging the same to the petitioners-students within a period of two weeks from the date of receipt of certified copy of the order and thereafter the same shall be considered by the respondent-Universities within a period of two weeks.