PARUL INSTITUTE OF AYURVED Vs. GUJARAT AYURVED UNIVERSITY

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India, seeking a writ of mandamus, preferred by a self-financing institution imparting education in the discipline of Ayurved at the level of graduation.

(2.) The petitioner Institute has challenged the illegal action on the part of respondent no.1 Gujarat Ayurved University declining to accept the admissions granted by the Institute herein to 50 students for the current academic year 2010-2011 as students of First Year for the concerned course at the level of graduation in the discipline of Ayurved Medicines.

(3.) The petitioner Institute has prayed for a writ of mandamus or a writ in the nature of mandamus directing the respondent University to annul its decision dated 15th February 2011 and enroll 50 students admitted by the petitioner Institute for the academic year 2010-2011 as students of First Year in the discipline of Ayurved at the level of graduation as per the details provided to the respondent University vide the communication of the petitioner Institute dated 6th December 2010.