ANTAR BHARTI ASHRAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is heard finally with the consent of the learned counsel for the parties.

(2.) A denial of permission to the Petitioner No.2- Homoeopathic Medical College and Hospital by the Respondent No.1, for taking admission in the First BHMS course with intake capacity of 5 0 UG seats for the academic session 2020-21 gave rise to this petition.

(3.) We have heard the respective learned Counsel for both the parties.