ALL GUJARAT SELF-FINANCE PARAMEDICAL CONSORTIUM AND ASSOCIATION Vs. NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE

JUDGEMENT

(1.) These petitions have been filed by All India Self-finance Paramedical Consortium and Association and Swanirbhar Homeopathic Medical College Sanchalak Mahamandal respectively challenging the validity of amendment of National Commission for Indian System of Medicines (Minimum Standards of Under-graduate Ayurveda Education) Regulations 2022 as well as the comprehensive guidelines dtd. 18/10/2022 issued by the respondent authority.

(2.) At the request of learned Senior Advocate Mr. Dhaval Dave appearing for petitioner, we have taken up both the matters and he has specifically referred to the pleadings and annexures in Special Civil Application No.22287 of 2022 and we would be referring to the pleadings accordingly.

(3.) During the course of hearing, petitioners have sought for an amendment in the pleadings and relief, which came to be allowed by order dtd. 7/11/2022 and as such entire relief clause mentioned in the lead petition is reproduced hereunder:-