VIVEKANAND NURSING HOME TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions have been finally heard in view of the orders of the Apex Court. In WP Nos. 7336/2012 & 7337/2012 issue Rule. Rule heard forthwith.

(2.) In all these writ petitions, (except Writ petition No. 7336/2912) petitioners/the private management and colleges run by them, have put to challenge respective orders made by the Government of India, Ministry of Health & Family Welfare, Department of AYUSH of various dates by which it was decided not to grant permission to all these Ayurved colleges for taking admissions to B. A. M. S. /post graduate courses for the academic year 2011 2012 on the ground that there were shortcomings and deficiencies of serious and fundamental nature adversely affecting quality of medical education and standard of the colleges.

(3.) In Writ Petition No. 7336/2012, the petitioners are the students of 1st Year B. A. M. S. Course of Ayurved College, run by a trust.