ABHILASHI AYURVEDIC COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners in these two writ petitions have prayed for a direction to the respondents to allow them to fill up vacant seats Whether reporters of the local papers may be allowed to see the judgment?

(2.) For convenience, facts of CWP No.2664/2019 are being noticed hereinafter:-

(3.) Learned counsel for the respondents submitted that allowing the prayer of the petitioners would be against the eligibility criteria mentioned in the prospectus, which is in tune with instructions issued by Ministry of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homeopathy (AYUSH).