KANNADA BALAGA SOCIETYS RURAL AYURVEDA MEDICAL COLLEGE Vs. GOVERNMENT OF INDIA REPTD BY ITS UNDER SECRETARY

JUDGEMENT

(1.) Heard the learned Counsels.

(2.) The petitioner-Kannada Balaga Society's Rural Ayurveda Medical College, Hospital and Research Centre, has tiled these writ petitions, aggrieved by the impugned order Annexure-H, dated 24th December, 2016 passed by the respondent 3-Rajiv Gandhi University of Health Science, Bengaluru (for short 'RGUHS'), disaffiliating the petitioner's Ayurvedic Medical College from the respondent 3-RGUHS for the academic year 2016-17, while directing that the students who were admitted by the petitioner's College for the previous academic sessions up to 2015-16, should be immediately informed to contact the respondent 3-RGUHS for their transfer to some other colleges affiliated to RGUHS having vacant seats so as to safeguard their interests.

(3.) The respondent 3-RGUHS had initiated the disaffiliation process to disaffiliate the petitioner's College from the academic year 2015-16 itself, as according to the respondent 3-RGUHS, the petitioner's Ayurvedic Medical College did not have sufficient infrastructure and other facilities to provide suitable education to the students as per the standards set and prescribed by the concerned Ministry of AYUSH, Government of India, New Delhi and the authorised body, CCIM (Central Council of Indian Medicine).