UNION OF INDIA Vs. DHANWANTRI AYURVEDIC MEDICAL COLLEGE

JUDGEMENT

(1.) THIS intra -court appeal impugns the judgment dated 9th October, 2012 of the learned Single Judge of this Court allowing W.P.(C) No.5506/2012 preferred by the respondents no.1&2 by quashing the order dated 27 th August, 2012 of the appellant refusing permission to the respondent no.1 College to admit students to the Bachelor of Ayurvedic Medical Sciences (BAMS) Course for the Academic Year 2012 -13 and directing the appellant to grant such permission to the respondent no.1 College.

(2.) THE counsels for the respondents i.e. for the respondents no.1&2 (writ petitioners) and the respondent no.3 (Central Council of Indian Medicine) (CCIM) appear on caveat/advance notice and considering the nature of the controversy, arguments were finally heard at the admission stage itself on 31st October, 2012 and judgment reserved. Vide order of the said date, the direction to the appellant, contained in the judgment of the learned Single Judge, to grant permission to the respondent no.1 College to admit students for the Academic Session 2012 -13, was also stayed till the pronouncement of judgment.

(3.) THE facts, not in dispute are: -