INDIRA GANDHI MEMORIAL HOMOEOPATHIC MEDICAL COLLEGE & RESEARCH CENTRE Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) By this writ petition, under Article 226 of the Constitution of India, the petitioner is praying for quashment of order dated 04.11.2016 (Annexure-P/1), whereby respondent No.1 has denied permission for taking admission to BHMS Course with 100 UG seats under Section 12-A of the Homoeopathy Central Council Act, 1973 (in short "the HCC Act") for the academic session 2016-17.

(2.) The petitioner institution is conducting BHMS Course since the year of 2000. The respondent No.3 has extended the recognition of the petitioner institution for making admission in BHMS Degree Course for session 2001-02 as per communication dated 29.01.2001 and the same was continued vide order dated 26.09.2003 for session 2003-04 onwards. The newly established M. P. Medical Science University, Jabalpur has also granted affiliation for the session 2015-16 vide communication dated 26.09.2016. The intake capacity of the petitioner institution is 100 students per annum.

(3.) On 14.10.2016, the respondent No.1 issued notice pointing out following deficiencies :-