SHREE GYANJYOT EDUCATION TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Udit N. Vyas for the petitioner, learned advocate Mrs.Krishna G. Rawal for the respondent No.1 and learned advocate Mr.Harsheel D. Shukla for the respondent Nos.2 and 3.

(2.) ***

(3.) On the other hand, learned advocate Mrs.Krishna Raval for the respondent No.1 submitted that the petitioner instead of approaching the respondent No.3-Board for rectifying the defect has approached the Ministry of Ayush by way of Re-Appeal and the Ministry of Ayush has no power to reconsider or review as per provisions of Sec. 29(6) of the Act, 2020.