Allahabad High Court
Glocal College Ayurvedic Medical ... vs U.O.I.Thru.Ministry Of Ayurveda Ayush ... on 17 August, 2022
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - C No. - 30291 of 2018 Petitioner :- Glocal College Ayurvedic Medical Science And Research Centre Respondent :- U.O.I.Thru.Ministry Of Ayurveda Ayush And Ors. Counsel for Petitioner :- Alok Mishra,Rajat Rajan Singh Counsel for Respondent :- C.S.C.,A.S.G.,S.V.Singh,Savitra Vardhan Singh,Sharad Nandan Ojha,Shreeprakash Singh Hon'ble Pankaj Bhatia,J.
Order on C.M. Application No.121934 of 2021 and 121936 of 2021 Heard.
The applications have been filed for recall of the order dated 28.07.2021 accompanied by a delay condonation application. Cause shown in the application is sufficient.
The application is allowed. Order dated 28.07.2021 is recalled.
The writ petition is restored to its original file and number.
Order on main petition.
Heard Shri Rajat Rajan Singh, learned counsel appearing for the petitioner, learned Additional Chief Standing Counsel and Shri Savitra Vardhan Singh, learned counsel appearing for the respondents. There is a consensus at the bar that the matter in issue is squarely covered by judgement and order dated 18.02.2022 passed in Writ C No. 21139 of 2019 in Re: Snsk Ayurvedic Medical College and Hospital vs Union of India and others in respect of U.G. Courses and the P.G. Courses in terms of orders of Hon'ble Supreme Court passed in Civil Appeal No.603 of 2020 arising out of SLP (C) No.26267 of 2019 in Re: Union of India vs Federation of Self-Finance Ayurvedic Colleges Punjab and others. Considering the aforesaid the writ petition is disposed off. It is provided that the petitioner in this writ petition would be entitled to the benefit of the aforesaid judgement. Order Date :- 17.8.2022 VNP/-