Punjab-Haryana High Court
Shaheed Kartar Singh Sarabha Ayurvedic ... vs Union Of India And Others on 30 October, 2018
Bench: Mahesh Grover, Arun Monga
CWP no.27313 of 2018 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP no.27313 of 2018 (O&M)
Date of Decision : 30.10.2018
Shaheed Kartar Singh Sarabha Ayurvedic Medical College and Hospital
....Petitioner(s)
Versus
Union of India and others
...Respondent(s)
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
HON'BLE MR JUSTICE ARUN MONGA
Present : Mr.G.S.Attariwala, Advocate for the petitioner(s)
Mr. Arun Gosain, Advocate for UOI
Mr. R.Kartikaye, Advocate for respondent No.2
MAHESH GROVER, J.(ORAL)
This petition has been filed with a prayer for the issuance of a writ in the nature of certiorari quashing the order dated 12.10.2018 denying permission to the petitioner college with regard to admission to 60 seats for BAMS course for the academic session 2018-19. It is pleaded that the college has been imparting education in the course of question, but now they are facing problems for certain deficiencies resulting in restraints upon the College to go ahead with the admissions.
The deficiencies pointed out to the petitioner need to be set out here below:-
"Shaheed Kartar Singh Sarabha Ayurvedic Medical College & Hospital, VPO Sarabha, District Ludhiana, Punjab is not fulfilling the basic minimum requirements even for grant of conditional permission for the academic session 2018-19 like required number of consultants of modern medicine, required number of equipments & 1 of 2 ::: Downloaded on - 03-11-2018 22:59:39 ::: CWP no.27313 of 2018 (O&M) 2 instruments in concerned departments and in addition to this web based computerized central registration system for OPD and IPD and Aadhaar based Geo location enabled attendance system for teaching staff, non- teaching staff and hospital staff as per RMS and approved SOPs/policies issued from time to time."
Learned counsel for the petitioner has virtually made his submissions on the lines which were urged in CWP No. 26723 of 2018 decided on 29.10.2018 and therefore, we are of the opinion that the reasoning set out by us in CWP No.26723 of 2018 will be attracted to the present case as well.
We need not record our reasons separately in the present case, in view of the detailed order of even date passed by us in CWP No. 26723 of 2018.
Hence, we dispose of the instant petition with same directions as given in CWP No. 26723 of 2018.
The office is directed to list the matter on 30.1.2019 only for the purpose of submissions of report by the respondents.
(Mahesh Grover)
Judge
30.10.2018 (Arun Monga)
rekha Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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