Allahabad High Court
Dr. Abdul Ali Tibya College And Hospital ... vs U.O.I. Thru. Min. Of Ayurveda Yoga And ... on 27 April, 2022
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- WRIT - C No. - 19651 of 2019 Petitioner :- Dr. Abdul Ali Tibya College And Hospital Thru. Principal Respondent :- U.O.I. Thru. Min. Of Ayurveda Yoga And Naturopathy Unani Siddh Counsel for Petitioner :- Sameer Kalia,Rajat Rajan Singh Counsel for Respondent :- C.S.C.,A.S.G.,Devak Vardhan,Sharad Nandan Ojha,Shreeprakash Singh Hon'ble Abdul Moin,J.
Heard Shri Rajat Rajan Singh, lerned counsel appearing for the petitioner, learned Additional Chief Standing Counsel, Shri Devak Vardhan and Shri Savitra Vardhan Singh learned counsels 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.
Considering the aforesaid the writ petition is disposed of. It is provided that the petitioner in this writ petition would be entitled to the benefit of the aforesaid judgement.
Order Date :- 27.4.2022 J.K. Dinkar