KHINWA RAM DHAKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue involved in these writ petitions are common and therefore, these writ petitions are being decided by this common order.

(2.) The facts are illustratively taken from SBCWP No.348/2014 Khinwa Ram Dhaka V/s State of Rajasthan and ors.

(3.) The respondent institution "Shri Bhanwar Lal Duggar Ayurved Vishwa Bharti", known as Gandhi Vidhya Mandir is an educational institution operating in Sardarshahar, Dist. Churu and imparts education of Ayurvedic treatment of various diseases and receives grand-in-aid from the State Government under the Ayurved Department Grand-in-Aid Rules, 1972.