Allahabad High Court
National Medical Ignou Community ... vs State Of U.P. And 4 Others on 3 April, 2023
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 10768 of 2023 Petitioner :- National Medical Ignou Community College Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Abhishek Trivedi,Rakesh Pathak Counsel for Respondent :- C.S.C.,Ashish Kumar Ojha Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Manjive Shukla,J.
Heard learned counsel for the petitioner, Ms. Uttara Bahuguna, learned Additional Chief Standing Counsel for the State respondents and Shri Ashish Kumar Ojha, leanred counsel for respondent no.4.
The present writ petition has been preferred by the petitioner-Institution with the prayer to command the respondent no.1 and 2 to decide the claim of the petitioner and issue registration certificate of the student, who have completed diploma in two courses i.e. Diploma in Unani Medicine and Diploma in Ayurvedi Medicine from the petitioner's institution.
Learned Standing Counsel assures the Court that in the event a fresh representation is moved by the petitioner before respondent no.2 i.e. Bhartiya Chikitsa Parishad, Lucknow, it shall be considered and decided expeditiously.
In the facts and circumstances of the case, no useful purpose would be served in keeping the writ petition pending consideration. The writ petition is disposed of asking the petitioner to move a fresh representation/application ventilating all his grievance before the respondent no.2 i.e. Bhartiya Chikitsa Parishad, Lucknow. In case any such representation is moved by the petitioner within a week the same shall be considered by the concerned Authority, who must accord audience to the parties having stake in the matter and only thereafter decide the said representation/application expeditiously.
Order Date :- 3.4.2023 A. Pandey