ASSOCIATION OF SELF FINANCED Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the petitions involve common issues on facts and law, and therefore, they were heard together with the consent of the learned Advocates for the parties, and therefore, this common judgement is being delivered.

(2.) Special Civil Application No.3535 of 2019 has been filed by the Association of Self-Financed Ayurveda Colleges of Gujarat and two others and Special Civil Application No.3536 of 2019 has been filed by Swanirbhar Homoeopathic Medical College Sanchalak Mahamandal, Society registered under the Societies Registration Act, 1860 as also Public Trust registered under the Bombay Public Trust Act, 1950. In Special Civil Application No.3535 of 2019 the petitioner has mainly prayed for the following prayers:- "24(A) That this Hon'ble Court be pleased to issue a writ of mandamus and or any other appropriate writ, order or direction to quash and set aside the communication dated December 26, 2018 issued by Union of India, Respondent No.1 herein, and thereupon, be pleased to issue a writ of mandamus and or any other appropriate writ, order or direction directing Union of India, Respondent No.1 herein, to issue necessary clarification regarding acceptability of admissions granted on vacant seats following minimum eligibility prescribed under Regulation 8(1) of the Indian Medicine Central Council (Post Graduate Ayurveda Education) Regulations, 2016."

(3.) Similar prayers have been sought in SCA No.3536 of 2019 by the petitioner Society on behalf of its Member colleges in respect of the admissions granted by them in the Post Graduate BHMS Courses.