NEELAGANGA AYURVEDIC MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTER Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The captioned writ petition is filed seeking the following reliefs:

(2.) The first petitioner-college runs an Ayurvedic and Medical College at Yerbagh and is imparting education in Ayurvedic course. The first petitioner-college having secured permission from National Council of Indian System of Medicines with intake of 60 seats invited applications for admission for first year BAMS Course for the academic year 2021-22. The first petitioner-college claims that though applications were received well within time and an attempt was made to upload all admission forms, the respondent-University failed to furnish the User name and Password till 9/5/2022. The first petitioner- college claims that last date for uploading the applications was 10/5/2022. It is further claimed that, being a new institution, it was successful in uploading only 42 applications and on account of technical reasons, the applications of petitioners 2 to 20 could not be uploaded.

(3.) The first petitioner-college claims that several correspondences were made and the same was brought to the notice of respondent-University seeking approval of admission of petitioners 2 to 20. It is contended that respondent-University assured the first petitioner-college that approval would be granted to the remaining students i.e. petitioners 2 to 20. It is further contended that on account of inaction on the part of the respondent- University, a representation was made to open portal to enable the first petitioner-college to upload the admissions of petitioners 2 to 20. Feeling aggrieved by the inaction of respondent-University in not approving the admissions of petitioners 2 to 20, the first petitioner-college along with students who are arrayed as petitioners 2 to 20 are before this Court seeking a mandamus against respondent- University.