TAPASYA SHIKSHA SAMITI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The contention of the petitioner is that it had obtained a No Objection Certificate ["NOC"] from the Government of Madhya Pradesh on 26.04.2017, for setting up of new Ayurveda college in Bhopal with an intake of 100 students in the undergraduate BAMS course. The petitioner's applications for permission to establish the college in the years 2018-19, 2019-20 and 2020-21 were rejected for various reasons. According to the petitioner, for each of the aforesaid three academic years, it had submitted valid consents of affiliation from the Madhya Pradesh Medical Science University, Jabalpur ["the University"].

(3.) As far as the year 2021-22 is concerned, the UOI extended the last date for submission of applications from the normally prescribed last date of 31.08.2020 to 30.09.2020 in view of the COVID-19 pandemic. The petitioner submitted its application on 29.08.2020.