G. NAVEENBHARATHY Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Aspirants to join BSMS/BAMS/BUMS/BHMS courses commonly called as AYUSH courses and the Association of Ayurveda, Yoga and Naturopathy, Siddha and Homoeopathy Private Medical Colleges have filed these Writ Petitions seeking relaxation in the eligibility criteria for admission into these courses particularly either to admit students who have not participated in the N.E.E.T exam or to reduce the minimum mark prescribed in the eligibility test known as N.E.E.T and consequentially to extend the cut of date for admission into these courses for the academic year 2019-2020 taking into consideration huge number of seats unfilled due to want of eligible candidates.

(3.) The Central Council of Indian Medicine (CCIM) constituted under the Indian Medicine Central Council Act, 1970 and the Central Council of Homoeopathy (CCH) constituted under the Homoeopathy Central Council Act, 1973, are the respective regulatory body for the Siddha, Ayurveda and Unani courses and for Homoeopathy course. These Councils, in exercise of the power conferred under the respective Acts, with the previous sanction of the Central Government has framed regulations for the AYUSH courses.