A T S V S SIDDHA MEDICAL COLLEGE & HOSPITAL MUNCHIRAI PUDUKKODAI Vs. SECRETARY GOVERNMENT OF INDIA MINISTRY OF HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) AS the common questions of law and facts involved in these writ petitions, hence, these writ petitions are disposed of by a common order. For the sake of convenience, the facts are taken from WP.No. 20232 of 2011.

(2.) THE petitioner in WP.No. 20232 of 201, a Ayurveda College, has invoked writ jurisdiction of this Court with a prayer for issuance of a writ in the nature of certiorari, for quashing the order passed by the Government of India, exercising statutory powers vested under the Indian Medicine Central Council (IMCC) Act, 1970, refusing to grant permission under section 13C of the said Act, for admission of the students for the session of 2011-2012.

(3.) THE intake capacity of students for the year 1978-79 was 20. THE petitioner's college was also granted provisional affiliation subject to the condition that the admission procedure be followed as per the Government scheme.