SRI RENGASWAMY EDUCATIONAL TRUST Vs. GOVT. OF INDIA, MINISTRY OF AYURVEDA, YOGA & NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH)

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) The petitioner/Sri Rengaswamy Educational Trust has established a Homoeopathy Medical Hospital at Namakkal District and since 2015 they are attempted to get approval to start Homoeopathy Medical College not been fructified due to various reasons.

(3.) Now, the grievance of the petitioner is that the Central Council of Homoeopathy (CCH) Inspection Team conducted inspection of the petitioner/Institute and gave a report pointing out certain deficiencies particularly the faculty and percentage of impatient admitted in their Hospital, which was below the required norms. Pursuant to that, the Ministry of Ayush, Government of India, gave an opportunity to the petitioner/Institute to rectify the deficiencies pointed out and called for personal hearing on 24.05.2019. Accordingly, the petitioner participated in the personal hearing before the Hearing Committee and submitted the report regarding the deficiencies pointed out. However, without considering the compliance report, the Ministry of Ayush, Government of India, has issued the impugned order dated 08.07.2019 disapproving the proposal of the petitioner/Institute dated 28.07.2018 to start Homoeopathy Medical College in the name and Style of "Excel Homoeopathy Medical Hospital" at Namakkal District with an annual intake of 100 seats in Bachelor of Homoeopathy Medicine and Surgery (B.H.M.S) degree course, from the academic year 2019-2020.