BHARGAVA AYURVEDA COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner challenges order dated 26.9.2018 annexed at Annexure F, whereby the respondent No.1 denied renewal of permission in respect of petitioner's college being Bachubhai Govindbhai Garaiya Ayurveda College for academic year 2018-19 to impart education in the discipline of Ayurveda at the level of graduation leading to the educational qualification of BAMS with 60 seats.

(2.) Pending hearing of the petition, the petitioner has prayed the relief in terms of para 16(B) &(C), which reads as under:

(3.) Before the matter is considered on merits, it requires to be noted that vide order dated 6.10.2018, the Court while issuing notice to the respondent, issued direction to place on record videography done by the inspector of the inspecting team for Court's perusal. Though notice issued with such direction served to the respondent No.1 on 8.10.2018, neither the Court's order was complied with or respondent No.1 thought it fit to instruct its counsel to appear before the Court. However, this Court thought it fit to call learned Asst. Solicitor General of India Mr. Devang Vyas to ascertain whether he has any instructions to appear in present matter. Learned Asst. Solicitor General of India Mr. Devang Vyas stated at bar that he has no instruction from respondent No.1. Therefore, the Court was constrained to pass order on 10.10.2018, which reads as under: