RIMT UNIVERSITY Vs. UNION OF INDIA

JUDGEMENT

(1.) The proceedings in the matter have been conducted through video conferencing.

(2.) The petitioner is a University constituted under an Act enacted by the Legislative Assembly of the State of Punjab, namely, the RIMT University Act, 2015 ["the State Act"]. It made an application to the UOI on 28.08.2020 under Section 13A of the Indian Medicine Central Council Act, 1970 for permission to establish a new Ayurveda college in the academic session 2021-22. The last date for submission of applications was 30.09.2020.

(3.) The petitioner's application was rejected and returned by the impugned communication dated 18.09.2020, for want of the No Objection Certificate ["NOC"] of the State Government in Form-4, as required by Regulation 6(1)(c) of the Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2019 ["the Regulations"] made by the Central Council of Indian Medicine ["CCIM"].