AYURVED VIKAS MANDAL THROUGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to amend prayer clause 41 (B) and (C).

(2.) In this petition, under Article 226 of the Constitution of India the order under challenge is dated 24.09.2019 passed by respondent no. 1 denying permission to the petitioner institution to undertake admission in UG (BAMS) course for 35 seats. The impugned order is passed under Section 13A of the Indian Medicine Central Council Act, 1970.

(3.) Briefly stated, the facts are that the petitioner institution had to earlier approach this Court by filing Special Civil Application No. 12721 of 2019 for quashing and setting aside order dated 13.07.2019 denying permission to the petitioner for the academic year 2019-20. It was the case of the petitioner that the order of 13.07.2019 was one without assigning any reasons and without considering the oral submissions. In that background of facts, this Court by an order dated 29.08.2019 in Special Civil Application No. 12721 of 2019 directed the respondent no. 1 to pass a fresh order. Paragraphs no. 6.2 to 6.4 thereof read as under: