DHARMA MEDICAL RESEARCH AND CHARITABLE TRUST Vs. UNION OF INDIA REP BY SECRETARY TO GOVERNMENT HEALTH AND FAMILY WELFARE DEPARTMENT

JUDGEMENT

(1.) The Writ Petition No.24954 of 2012 is filed for issuing a Writ of Certiorari to quash the impugned Order passed by the 2nd respondent, dated 27.08.2012 and the Writ petition No.34247 of 2012 is filed for issuing a Writ of Certiorari to quash the impugned order passed by the 6th respondent dated 12.10.2012.

(2.) By the first impugned order dated 27.08.2012 the 1st respondent after finding that there are short comings and deficiencies particularly pointing out the non availability of required higher faculties and non availability of a genuinely functional hospital required as per the provisions of the Indian Medicine Central Council Act, hereinafter referred to as "Act", the petitioner institution was denied permission for taking admission to BAMS Degree Course, with 40 seats in the academic year 2012 013.

(3.) The petitioner is a Trust and it is the Educational Agency of an Ayurvedha Medical College, known as Dharma Ayurvedha Medical College, which is located in Sriperumbudur. It is not in dispute that the first batch of students were admitted in the petitioner's institution during 1997-1998.