NEHRU HOMEOPATHIC MEDICAL COLLEGE & HOSPITAL Vs. MINISTRY OF AYURVEDA, YOGA & NATUROPATHY UNANI, SIDHA AND HOMEOPATHY (AYUSH) & ANR

JUDGEMENT

(1.) This writ petition involves a very limited issue.

(2.) The letter of permission, permitting the petitioner Medical College (which is a government medical college functioning since 1992) to start a new course of "Homeopathic Materia Medica" with three seats, was issued by the Ministry of AYUSH (Respondent No.1 herein) on 8th January, 2018.

(3.) Immediately following thereupon, the petitioner wrote to the University of Delhi (Respondent No.2 herein), on 9th November, 2018 requesting the University to add three seats of "Homeopathic Materia Medica" in the M.D (Homeopathy) course, and to initiate formalities for admission against the said seats.