- (1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.
(2.) With the consent of parties' counsel, we proceed to dispose of the writ petition finally at the admission stage.
(3.) The petitioner appears to have applied for grant of recognition for establishing a Medical College to impart four years' diploma courses in Ayurvedic & Unani System of Medicine. This application has been moved sometime in February, 1999. The grievance is that till date neither the inspection has been done as per Rules nor application has been considered.;