UNION OF INDIA Vs. PRINCIPAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Union of India questions the correctness of the impugned judgment dated 14.12.2018 whereunder the respondent Medical College has been extended the relief of approving the admissions of the students taken by the respondent College for the year 2017-2018 in the first year BHMS Course.

(3.) We are at the outset making it clear that this pronouncement and the impugned judgment stand confined only in respect of the dispute as raised for admissions of the first year BHMS Course for the year 2017-2018.