- (1.) Petitioner has challenged validity, legality and proprietary of Show Cause Notice dated 27th August, 2009 (Annexure P-6) and a Final Order dated 30th October, 2009 (Annexure P-14); with a further relief of Writ in the nature of Mandamus for a direction to the respondents to permit the petitioner-College to admit the students allocated to it in the Course of Second Counselling, in terms of the interim order passed by this Court and if necessary by modification/ clarification of the Order dated 30th October, 2009 (Annexure P-15) passed by the High Court. FACTS OF THE CASE, RELEVANT FOR THE PURPOSE OF THE PRESENT PETITION
(2.) Petitioner is an unaided self-financed Ayurvedic Medical College located at Bathinda. The College was established to start a new Medical College for Bachelor of Ayurvedic Medicine & Science (B.A.M.S) Course with the annual intake capacity of 50 students for the Session 2007-08. Establishment and commencement of the Bachelor of Ayurvedic Medicine & Science Course is governed and regulated by the Indian Medicine Central Council Act, 1970. Section 13-A was introduced in the Act in respect to establishment of the new College by Act 52 of 2002 (w.e.f. 28.1.2003) and substituted by Act No. 58 of 2003 w.e.f. 7.11.2003) on application of the petitioner in the prescribed manner, Government of India granted permission vide Letter of Intent dated 24th April, 2007 to establish Medical College for Bachelor of Ayurvedic Medicine & Science Course with intake capacity of 50 seats in Ayurvedacharya for the Session 2007-08 under the provisions of Section 13-A of Indian Medicine Central Council Act, 1970, subject to the stipulations contained therein.
(3.) One of the stipulations contained in Para (2) is that the admissions of the students will be valid till such time as the first batch of students admitted against the Course appears for the first final examination of the Course and at that time, the question of recognition of the qualifications may be taken up.;