S V S EDUCATIONAL AND SOCIAL SERVICE TRUST Vs. GOVERNMENT OF INDIA, MINISTRY OF AYURVEDA YOGA AND NATUROPATHY; SECRETARY, CENTRAL COUNCIL OF HOMEOPATHY; TAMIL NADU DR M G R MEDICAL UNIVERSITY; SPECIAL COMMISSIONER, DIRECTORATE OF INDIAN MEDICINE AND HOMEOPATHY; A AHAMED BASHEER; R KRISHNA PRIYA; K PRA

JUDGEMENT

(1.) The petitioner Trust intend to start and run a Homeopathy Medical College in the name of "SVS Medical College of Homeopathy and Research Institute" at Kallakurichi, Villupuram District and had requested for grant of provisional affiliation to start Bachelors degree course viz., Bachelor of Homeopathy Medicine and Surgery (BHMS) course and it came to be rejected, vide impugned order dated 08.04.2016 passed by the third respondent and challenging the legality of the said order, the present writ petition is filed.

(2.) This is the sixth round of litigation between the petitioner and the same official respondents. The facts leading to this litigation have been narrated in detail and in extenso in the order dated 09.10.2014 made in W.P.No.32047 of 2013 and also the order dated 06.01.2015 made in W.P.No.28684 of 2014 and therefore, it is not necessary to restate the entire facts once again and it is suffice to narrate the relevant facts which are necessary for the disposal of this writ petition.

(3.) Mr.S.Prabakaran, learned Senior Counsel assisted by Mr.K.Balakrishnan, learned counsel appearing for the petitioner, made the following submissions: