SHREE GYANJYOT EDUCATION TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. D.C.Dave appearing with learned Advocate Mr. Udit N. Vyas for the petitioner and learned Advocate Mr. Harsheel D. Shukla for Respondent Nos. 2 and 3.

(2.) Rule returnable forthwith. Learned Advocate Mr. Harshil D. Shukla waives service of Rule on behalf of Respondent Nos. 2 and 3 whereas learned Advocate Ms. Krishna G. Rawal appears and waives service of Rule on behalf of Respondent No.1.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 14/11/2022 at Annexure-K passed by the Respondent No.1 - Union of India to the extent it denied 2 seats in the subject of Materia Medica and 3 seats in the subject of Repertory of Post Graduation Course education to be imparted by the petitioner in its Homeopathy Medical College in the faculty of MD Homeopathy.