DISTRICT HOMEOPATHIC MEDICAL COLLEGE CHARITABLE HOSPITAL MEDICAL RESEARCH AND EDUCTIONAL TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) On 15.09.2014, interim relief was granted by directing the fourth respondent to accept the forms of the students of M.D. Homeopathy of the petitioner - institution, permitting them to appear in the ensuring examination, but they would not be entitled to claim equity on the basis of this interim order passed in the matter and acceptance of the forms by the University shall be subject to further orders and final outcome of the petition.

(3.) Thereafter, the matter was finally heard and decided on 20.04.2014 and the writ petition was dismissed on merit, the order is very relevant, which reads, as under: - -