JAMKHED HOMEOPATHIC MEDICAL COLLEGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule in all the writ petitions. It is made returnable forthwith. Learned A.G.P. waives service for respondent No.1 and learned Advocate Mr. Bayas waives service for respondent No.2 - Maharashtra University of Health Science (MUHS).

(2.) By way of these separate petitions preferred under Article 226 of the Constitution of India, the same Management running Homeopathy, Ayurvedic and Nursing Colleges affiliated to respondent No.2 university, is challenging similar communication dtd. 26/4/2024, whereby, for the selfsame reasons, affiliation of the petitioner's all these colleges has been permanently withdrawn under Sec. 73 of the Maharashtra University of Health Sciences Act, 1998 (MUHS Act) from the academic year 2024-2025 onwards.

(3.) Since the grounds for withdrawal of affiliation are the same, all these petitions are being disposed of by this common judgment, to avoid rigmarole.