MARTIN (NETHRA) HOMOEOPATHY MEDICAL COLLEGE & HOSPITAL Vs. UNION OF INDIA REPRESENTED BY SECRETARY TO GOVERNMENT OF INDIA MINISTRY OF AYUSH

JUDGEMENT

(1.) W.P.No.25308 of 2017 has been filed by the petitioner in W.P.No.24163 of 2018, for issuance of a Writ of Certiorarified Mandamus, to quash the order passed by the first respondent, dated 12.09.2017, insofar as it relates to denial of permission for taking admission to first year BHMS course with fifty seats for the academic year 2017-18 and consequently to direct the respondents to grant permission to the petitioner college to admit the students in the first year BHMS course for the academic year 2017-18.

(2.) W.P.No.25363 of 2017 has been filed by RVS Homoeopathic Medical College, Coimbatore, for issuance of a Writ of Certiorarified Mandamus, to quash the proceedings of the first respondent, dated 12.09.2017 denying permission to admit students to the first year BHMS course in the petitioner college for the academic year 2017-18 and to direct the respondents to permit the petitioner college to admit students in the first year BHMS course for academic year 2017-18.

(3.) W.P.No.24163 of 2018 has been filed for issuance of a Writ of Mandamus, directing the fourth respondent University to provide Continuous Provisional Affiliation (CPA), to the petitioner college without insisting the conditional permission from the first respondent for the Academic year 2017-18 for taking admission to the first year of BHMS course with fifty seats within a stipulated time as may be fixed by this Court.