VIHAR PRIVATE UNANI MEDICAL COLLEGES Vs. UNION OF INDIA THROUGH SECRETARY, MINISTRY OF AYURVEDA, YOGA & NATUROPATHY

JUDGEMENT

(1.) Heard learned counsel for the parties. This writ application has been filed by the Association of Private Unani Medical Colleges in the State of Bihar through its Secretary Md. Shafiur Rahman.

(2.) The petitioners have a grievance against the press communique dated 23.03.2018 issued by the State Government of Bihar (Annexure-11), which prescribes that from the Academic Year 2018-19, admission to Ayurvedic, Yoga & Naturopathy, Unani, Siddha and Homeopathy (AYUSH) Courses shall be allowed only through National Eligibility-cum- Entrance Test (NEET) and only such candidates shall be allowed to be admitted in such course, who have qualified in NEET.

(3.) It is evident from the press communique dated 202018, issued by the Health Department, Government of Bihar, that it is in compliance of a letter issued by the Ministry of AYUSH, Government of India, dated 12.02.2018. The said letter dated 12.02.2018 has also, accordingly, been put to challenge in the present application.