MANSI Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

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

(2.) The petitioners who are pursuing BAMS Course has knocked the doors of the Writ Court alleging that though the petitioners have submitted a detailed representation to Respondent-University to permit them to take exams of first years BAMS Course, there is total inaction on the part of Respondent-University. The petitioner has placed reliance on the Notification dtd. 15/12/2021 issued by the National Commission for Indian System of Medicine (for short, 'NCISM') vide Annexure-D. The petitioners claim that in the light of the Notification issued by the NCISM, petitioner who were admitted under 2016 Regulations are entitled for three more chances over and above mercy chances as indicated in the 2016 Regulations.

(3.) Heard the learned counsel for the petitioner and also the learned counsel for the respondent. Perused the material on record.