REHABILITATION COUNCIL OF INDIA Vs. RADHE SHYAM KUMAWAT

JUDGEMENT

(1.) These intra Court Appeals have been filed by the appellantRehabilitation Council of India (hereinafter to be referred as 'RCI') challenging the order dtd. 20/9/2022 passed by the learned Single Judge, whereby the writ petitions filed by the petitioners were allowed and the appellant- Council was directed to grant approval to the courses acquired by the petitioners for the sessions 2013-14 & 2014-15; and also directed for their registration with the Council by treating the petitioners as having valid qualification acquired from recognized institution.

(2.) As both the aforesaid writ petitions have been decided by common order dtd. 20/9/2022, therefore these appeals have been heard analogously and are being decided by the instant order.

(3.) As a matter of convenience, facts stated in SAW No. 224/2024 are being taken into consideration.