REGENT COMPUTRONICS PVT. LTD.

Rishiraj Education Foundation Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KARPAGAM FACULTY OF MEDICAL SCIENCES AND RESEARCH VS. UNION OF INDIA AND OTHERS [REFERRED TO]
DEORAJ VS. STATE OF MAHARASHTRA [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [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.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dated 11.01.2021 by which the Aarya-Veer Homeopathic Medical College at Kuvadva, Rajkot, has been denied permission for taking admission in B.H.M.S Course with intake capacity of 100 seats for A.Y 2020-2021.

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

(3.) Mr.Dhaval Dave, learned Senior Advocate with Mr.Udit Vyas, learned advocate for the petitioner submits that the impugned order passed by Respondent No. 1 is wholly unsustainable and would make the following submissions:

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RISHIRAJ EDUCATION FOUNDATION Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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