GANDHI NATHA RANGJI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, learned Counsel for Respondent No.1, who also appears for Respondent No.3-university, learned Counsel for CET Cell and learned AGP for the Respondent-State. Rule. Rule is taken up forthwith for hearing by consent of learned counsel for parties.

(2.) This petition challenges an order passed by Ministry of AYUSH-Respondent No.1 on 15 January 2021. By this order, the Ministry denied permission to the Petitioner-college, which has been conducting Homeopathy course since the last 22 years, for taking admission in first year BHMS degree course with 50 Under Graduate seats for Academic Year-2020-2021. This denial was on account of six shortcomings, which were originally conveyed to the college and on which, its submissions were called for and a hearing was held before a Hearing Committee appointed by the Ministry. After the Hearing Committee made its report, the Ministry issued its impugned order rejecting permission. After hearing learned Counsel for the parties, we have come to the conclusion that the so called shortcomings have been either adequately explained/fulfilled by the Petitioner or admit of a favourable order subject to physical verification, as we point out below.

(3.) The very first shortcoming is said to be non-availability of particulars of IPD/OPD on college website www.gnrhmcsolapur.org. The college's submission on this alleged shortcoming was that these details were indeed available on the college website. The Petitioner even enclosed documents in support of this case. The observation of the Hearing Committee on this submission was that on browsing the college website, the committee did not observe any details. According to the Petitioner, that was so because there was some technical glitch concerning the opening of the website on the particular day. The Petitioner has produced a screenshot of its website, which contains all details of IPD/OPD on it. Anyway, since this would be subject to further physical check, having regard to the order we propose to make, it need not detain us any further.