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Himachal Pradesh High Court

Shiva Ayurvedic Medical College And ... vs Union Of India & Ors on 19 July, 2019

Bench: Dharam Chand Chaudhary, Vivek Singh Thakur

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                 .
                                   CWP No. 1587 of 2019





                             Date of decision: July 19, 2019.





    Shiva Ayurvedic Medical College and Hospital.            ....Petitioner
                             Versus
    Union of India & ors.                              ...Respondents.



    Coram

    The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge .

    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.

    Whether approved for reporting? 1 No.

    For the petitioner       :     Mr. K.D. Shreedhar, Senior Advocate
                                   with Ms. Shreya Chauhan, Advocate.



    For the respondents      :     Mr. Rajesh K. Sharma, ASGI, for
                                   respondents No. 1 and 2.




                                   Mr. Ajay Sharma, Senior Addl. AG, for
                                   respondent No. 3.





                                   Ms. Manjula, Advocate, for
                                   respondent No. 4.





    Dharam Chand Chaudhary, Judge (Oral)

In this writ petition, although series of reliefs, such as, quashing the impugned order dated 1.7.2019 Annexure P-11 passed by the Ministry of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homeopathy, respondent No. 1, directing the respondents to allow the petitioner to admit the students in 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.

academic session of BAMS course 2019-2020 and in the alternative to accord conditional permission for admission in .

BAMS course during the academic year 2019-2020 as well as to consider the representation dated 9.7.2019 Annexure P-12 made by the petitioner have been sought to be granted, however, Mr. K.D. Shreedhar, learned Senior Advocate on instructions from Ms. Shreya Chauhan, Advocate submits that the petitioner would feel content in case a direction is issued to respondents No. 1 and 2 to consider the representation Annexure P-12 made by the petitioner by a reasoned order and in a time bound manner.

2. In view of the submissions so made and the admission in the Ayurvedic colleges in Himachal Pradesh is being made and the second round of counselling is scheduled to be held for admission against all India quota seats on 24.7.2019 whereas State quota seats on 20 th August, 2019, the respondents No. 1 and 2 are directed to decide the representation Annexure P-

12 to this writ petition within a week from today after affording the opportunity of being heard to the petitioner and by a speaking order. The petitioner, if still feels dis-satisfied with the decision so taken by the respondents, shall be at liberty to resort to the remedy available to it in accordance with law.

3. The writ petition is accordingly disposed of, so also the pending application(s), if any.

An authenticated copy of this judgment be supplied to learned ASGI and learned Additional Senior Advocate General .

for compliance.

(Dharam Chand Chaudhary), Judge.

                                      (Vivek Singh Thakur),





    July 19, 2019,                           Judge.
         ( vs)










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