REGENT COMPUTRONICS PVT. LTD.

Shri Vivek Bharti Trust Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KARPAGAM FACULTY OF MEDICAL SCIENCES AND RESEARCH VS. UNION OF INDIA AND OTHERS [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
J AND K HOUSING BOARD VS. KUNWAR SANJAY KRISHAN KAUL [REFERRED TO]
KALINGA MINING CORPORATION VS. UNION OF INDIA [REFERRED TO]
MANOHAR LAL SHARMA VS. M.C.I. [REFERRED TO]
ROYAL MEDICAL TRUST (REGD) VS. UNION OF INDIA [REFERRED TO]
KANACHUR ISLAMIC EDUCATION TRUST (R) VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
DR. JAGAT NARAIN SUBHARTI CHARITABLE TRUST AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]
ROYAL MEDICAL TRUST AND ANOTHER VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
BUDDHI VIDHATAJAN KALYAN SAMITI VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned order dated 08.01.2021, by which, it has the effect of reducing the sanctioned intake of the institute viz. Nobel Homeopathic Medical College and Research Institute from 100 seats to 60 seats. The further prayer is to direct the respondents to permit the institute to impart education at the level of graduation in B.H.M.S. with intake of 100 seats for the academic year 2020-21.

(2.) The facts in brief are as under:

(3.) Mr.Dhaval Dave learned Senior Advocate appearing with Mr.Udit Vyas states that the impugned order passed by Respondent No. 1 is wholly unsustainable. In support of this contention, he made the following submissions:

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SHRI VIVEK BHARTI TRUST Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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