L.NAGESWARA RAO,J. - (1.) The above Civil Appeals were filed by the Government of India, represented by the Secretary, Ministry of Health and Family Welfare, Department of AYUSH against the judgment of the High Court of Madras in Writ Appeal No. 1175 of 2016 and Writ Petition No. 2260 of 2017 dated 27.04.2017. By the said judgment, the High Court of Madras directed the Appellant to approve the admission of the students over and above the approved intake of 40 seats for the academic year 2015-2016. There was a further direction to the Respondents to announce the results of the examinations of all the students including those who have been admitted over and above the approved intake.
(2.) After hearing both sides, this Court directed the results of the students who were admitted to the course of Bachelor of Siddha Medicine and Surgery (hereinafter referred to as 'BSMS Course') for the year 2015-2016 and 2016-2017 be declared, subject to the result of an inspection to be conducted in order to evaluate the existence of requisite infrastructure and facility in the Hospital and College.
(3.) M.A. Nos. 2867-2868 of 2018 were filed by the Respondent-College for a direction to the Central Council of Indian Medicine (hereinafter referred to as 'CCIM') to conduct the inspection. A further direction was sought to the fourth Respondent University to publish the results of the second year BSMS examinations of 18 students belonging to the 2015-2016 batch and the first year BSMS examinations of 39 students belonging to the 2016-2017 batch, subject to the final outcome of the inspection to be conducted by the CCIM. The first Respondent-College also sought a direction to the University to conduct special examinations for 18 students for the 2015-2016 batch for the third year BSMS course and 39 students of the 2016-2017 batch for the second year BSMS course.;