ADITYA BAHUDDESHIYA SANSTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned Counsel for the parties.

(3.) The petitioners applied for starting B.A.M.S. Course. By a communication dated 12/17-04-2007, addressed to Chairman, Aditya Bahu-Uddeshiya Sanstha, Talegaon Road, (Kala Hanuman Thana), Beed (Maharashtra), Under Secretary to the Government of India intimated that he was directed to say that after careful consideration of the second visitation report of the Central Council of Indian Medicine (For short "C.C.I.M.") in terms of the provisions of The Indian Medicine Central Council ACT, 1970 (For short " Act of 1970") and relevant regulations of the C.C.I.M., the Central Government has decided that the permission may be accorded to the Aditya Bahu-Uddeshiya Sanstha, Beed, Maharashtra with the annual intake capacity of 50 seats in Ayurvedacharya (B.A.M.S.) Course from the session 2007-08 under the provisions of Section 13A of the IMCC Act, 1970 subject to certain conditions and removal of deficiencies. Clause-3 of the said communication reads as under.