LIMBDI VIKAS TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.Harsheel D. Shukla waives service of notice of rule on behalf of respondent nos.2 and 3 and learned advocate Ms.Krishna Raval waives service of notice of rule on behalf of respondent no.1.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners have challenged three orders passed by the respondent no.3-Medical Assessment And Rating Board, respondent no.2-National Commission for Homeopathy and respondent no.1-Ministry of Ayurveda, Yoga & Naturopathy, Unani, Siddha and Homeopathy (AYUSH) rejecting the application of the petitioner to permit admission of the students for the Academic Year 2022-23.

(3.) The brief facts of the case are as under: