YAMAN KUMAR SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This group of writ petitions involves two sets of students, locked in a dispute over admission to seats in post-graduate (MD/MS) courses in Ayurveda, being conducted by the Faculty of Ayurvedic and Unani Medicine, University of Delhi (hereinafter referred to as "the University"). One set of students comprises the petitioners in WP (C) 9365/2018, namely Yaman Kumar Sharma, Vijay Kumar Pathak, Pankaj Sharma and Preeti Singh (who shall collectively be referred to, hereinafter, for the sake of convenience, as Yaman Kumar Sharma etc.), whereas the other set of students comprises the petitioners in all the other writ petitions, namely

(2.) Having obtained their graduate BAMS (Bachelor of Ayurvedic Medicine & Surgery) and BUMS (Bachelor of Unani Medicine & Surgery) qualifications, students become entitled to aspire for their post-graduate (PG) degrees, i.e. MD/MS. The petitioners, in this set of writ petitions, are aspirants to the MD/MS qualification in Ayurveda.

(3.) Aspirants to postgraduate MD/MS qualifications in Ayurveda are required to undergo the All India AYUSH Post Graduate Entrance Test (AIAPGET), which is conducted by the All India Institute of Ayurveda, under the aegis of the Ministry of AYUSH (an acronym for