RUPAM RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The brief facts of the case are that the petitioners who are 9 in number had preferred this writ petition. Thereby, they have prayed for quashing of the impugned order dtd. 5/7/2018, as passed by respondent no. 3 and simultaneously, had also prayed for quashing of the orders dtd. 9/4/2018, 25/8/2017 and 15/2/2017, passed by respondent no. 1 and, a Writ of Mandamus too to the respondents, to permit them to pursue their M.D. Courses in Ayurvedic Discipline of Medical Sciences, for which they have been admitted by the institution of respondent no. 5.

(2.) The petitioner has submitted, that the Government of India, by virtue of its notification dtd. 9/5/2017, had waived off the condition of procurement of minimum 50% of qualifying marks for the purposes of being admitted in the MD Courses and thus, inference drawn was that, even those candidates who had minimal marks had been permitted to be admitted. But, still the admission has had to be continued to be made as per the stipulations provided by the Medical Counsel.

(3.) The petitioner submits that on an extension of proposal by the institution for granting admission in the MD Ayurvedic, as it was then published in the Dainik Jagran on 25/10/2017.