S.V.E. TRUSTS Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the decision and intimation of respondent No.1 dated 12.09.2018 passed by the Ministry of Ayush, Government of India, New Delhi inter alia seeking direction to respondent Nos.1 and 2 to grant permission to the petitioners as per its proposal/application dated 17.04.2016.

(2.) The petitioner is claiming to be a Trust registered with the main object of establishing various types of education institutions at Humnabad, Bidar District. It is the contention of the petitioner that the Trust as per the Central Council of Homoeopathy Regulations has established the new Homoeopathy Medical College to impart the Homoeopathy Education, the Government of Karnataka as well as the Rajiv Gandhi University has also recommended for the establishment of new Medical College after physical inspection by the Department of Ayush, Government of Karnataka.

(3.) The petitioner has submitted an application before the Government of India (Ayush) for establishing New Homoeopathy Medical College. On consideration of the same, some queries were made which were said to have been properly replied by the petitioner's trust. However, the respondents have passed the order, disapproving the opening of the new college mainly on the ground that the institution has no required infrastructure for establishment of new proposed Homoeopathy Medical College i.e., the functional hospital with genuine IPD.