Bombay High Court
Sayali Ajay Sadafule And Ors vs Union Of India Through Ministry Of Ayush ... on 22 December, 2020
Bench: A. A. Sayed, S. P. Tavade
This Order is modified/corrected by Speaking to Minutes Order dated 07/01/2021
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10 wp st 94490-2020 10.1 wp st 94496-2020 10.2 wp st 94997-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) No. 94490 of 2020
Sayali A. Sadafule & Ors. ... Petitioners
VS
Union of India & Ors. ... Respondents
WITH WRIT PETITION (ST) No. 94496 of 2020 Abhishek B. Phadtare & Ors. ... Petitioners VS Union of India & Ors. ... Respondents WITH WRIT PETITION (ST) No. 94997 of 2020 Isha Y. Gangwane & Ors. ... Petitioners VS Union of India & Ors. ... Respondents Mr. R. A. Thorat, Senior Advocate with Mr. Suryajeet P. Chavan for the Petitioners in all Petitions. Mrs. Purnima Awasthi, for Respondent No.2-CCH in WP (ST.) No.94490/2020 and 94997 of 2020. Mr. Shrinivas Patwardhan for Respondent No.4 in WP (ST.) No.94490/2020 .
Mr. Vaibhav A. Sugdare i/b. Mr. Shyam Singh, for Respondent Nos.7 and 8 in all Petitions.
Mr. Adwait A. Agashe, for Respondent Nos.7 in WP (ST.) No.94997/2020.
Mr. Rajshekhar Govilkar, for Respondent Nos.1 and 6 in WP (ST.) No.94490/2020.
Shri A.A. Purav, AGP, for the Respondent-State in WP (ST.) No.94490/2020.
Shri S. S. Bhende, AGP, for the Respondent-State in WP (ST.) No.94496/2020.
Shri R.M. Shinde, AGP, for the Respondent -State in WP (ST.) No.94997/2020.
MDP 1/3 ::: Uploaded on - 23/12/2020 ::: Downloaded on - 10/02/2021 15:54:54 :::This Order is modified/corrected by Speaking to Minutes Order dated 07/01/2021 2/3 10 wp st 94490-2020 10.1 wp st 94496-2020 10.2 wp st 94997-2020.doc CORAM : A. A. SAYED & S. P. TAVADE, JJ DATED : 22nd DECEMBER, 2020 P.C.:
. Leave to amend the Petition. Amendment to be carried out within a week.
2 By consent of learned Counsel for the parties, we issue the following directions :
(i) The Respondent-colleges shall submit the proposals for verification and scrutiny of documents of the students who have been admitted to their colleges for the Academic Year 2019-2020, to the Ministry of AYUSH, Government of India, within a week from today.
(ii) Ministry of AYUSH, Government of India, after vetting the proposals, shall forward the same to the Director of AYUSH, State of Maharashtra, within one week from the receipt thereof.
(iii) The Director of AYUSH, State of Maharashtra, after scrutiny of the proposals, shall forward the same with his recommendations to the Admissions Regulating Authority within one week from the receipt thereof.
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(iv) Admissions Regulating Authority shall examine and verify the proposals within two weeks from the receipt thereof.
(v) We make it clear that the aforesaid Authorities shall consider the proposals in keeping with the directions and spirit of the order dated 20 February 2020 of the Supreme Court in Civil Appeal No.603 of 2020.
3. List the Petition on 28th January 2021 under the caption "for Directions".
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