LAWS(KAR)-2024-2-107

ACHUTHA AYURVEDA MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTRE Vs. UNION OF INDIA SECRETARY TO THE GOVERNMENT OF MINISTRY OF HEALTH AND FAMILY WELFARE (DEPARTMENT OF AYURVEDIC YOGA AND NATUROPATHY, UNANI, SIDDA AND HOMEOPATHY), NEW DELHI

Decided On February 22, 2024
Achutha Ayurveda Medical College Hospital And Research Centre Appellant
V/S
Union Of India Secretary To The Government Of Ministry Of Health And Family Welfare (Department Of Ayurvedic Yoga And Naturopathy, Unani, Sidda And Homeopathy), New Delhi Respondents

JUDGEMENT

(1.) Writ Petition No.27566 of 2023 has been filed with following prayers:

(2.) Writ Petition No.28897 of 2023 has been filed with following prayers:

(3.) Heard Shri. Madhusudhan Naik, learned Senior Advocate for the petitioners in W.P. No. 27566/2023; Shri. G.S.Kannur learned Senior Advocate for the petitioners in W.P. No. 28897/2023, Ms. Mansi Kumar, learned Advocate for NCISM, Shri. Shanti Bhushan learned Deputy Solicitor General of India for the UOI, Shri. Sudev Hegde learned AGA for the State and Shri. N.K.Ramesh for KEA[Karnataka Examination Authority].