JUG MAHADEV EDUCATION SOCIETY Vs. DIRECTORATE

JUDGEMENT

(1.) By this Writ Petition, the petitioner would pray for extending the benefit of cut off date for counseling and admission of students in UG (BAMS) Course for academic session 2018-19.

(2.) Brief background necessitating filing of this writ petition is that by order dated 12.10.2018 passed by the Government of India, Ministry of Ayurveda, Yoga & Naturopathy, Unani, Siddha and Homoeopathy (AYUSH), the intake capacity of the petitioner college was reduced from 100 to 60 seats for the subject course. The said order was assailed in WPC NO.3045/2018. The writ petition was allowed by this Court on 14.11.2018 with the following operative part in para-8:-

(3.) Although the last date for holding counseling was till 15.11.2018, the petitioner was not allowed to hold counseling for the reason that counsel was scheduled for 12th and 13th September, 2018 during which the petitioner was allowed to participate for 60 seats. The petitioner's application dated 15.11.2018 for allowing it to participate in the counseling, pursuant to this Court's order, was turned down on the ground that no counseling is scheduled for 15.11.2018 and further that for the increased intake capacity of 40 seats (original 60+40) the petitioner's college is not affiliated.