JAYOTI VIDYAPEETH WOMENS UNIVERSITY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of C0VID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The petitioners have preferred these writ petitions, in sum and substance, claiming the following reliefs:

(3.) Learned counsel for the petitioners has shown the alarming statistics for the colleges in Rajasthan, where out of 153, 83 seats in Unani colleges are vacant, out of 745 seats, 482 seats in Homoeopathy colleges are vacant and out 700 seats, 606 seats in Yoga and Naturopathy are vacant.