- (1.) This order will dispose of Civil Writ Petition Nos.8697 of 2009 (Shri Dhanwantry Education Society, Ayurvedic College and Dabur Dhanwantry Ayurvedic Hospital, Sector 46-B, Chandigarh Versus Panjab University & others), 17592 of 2010 (Shri Dhanwantry Education Society, Ayurvedic College and Dabur Dhanwantry Ayurvedic Hospital, Sector 46-B, Chandigarh Versus The Government of India, New Delhi & others) and 16219 of 2012 (Shri Dhanwantry Education Society, Ayurvedic College and Dabur Dhanwantry Ayurvedic Hospital, Sector 46-B, Chandigarh Versus Union of India & others. The facts have been taken from all the writ petitions, which mainly are common with little difference.
(2.) Shri Dhanwantry Education Society, which is a duly registered Society under the Societies Registration Act, 1860, is running an Ayurveda College and Hospital in Chandigarh. It is a selffinanced unaided professional College. It is statedly recognised by Central Council of Indian Medicine (for short "CCIM"). The College is imparting BAMS Course Degree to the students. The petitionerCollege is affiliated to the Panjab University, which conducts the examinations for the petitioner-College. (It appears the University has withdrawn affiliation). As per the norms, the petitioner-College has to obtain permission not only from CCIM and Union of India to carry on conducting the studies of BAMS Course but has also to get sanction from the University with which it is affiliated for grant of degrees for the courses run by the petitioner-Institution. Though the petitionerCollege claims to be running since 1977, but somehow or the other, the College has got into trouble either with the University or with the Union of India for continued grant of permission for running the BAMS Course and the hospital. Almost every year, the petitionerCollege has been approaching this Court and has been able to run the course by virtue of the interim orders passed by this Court.
(3.) Therefore, there is some substance in the submissions made by the counsel appearing for the Union of India, when he submits that the College has failed to fulfill the requisite norms or standards expected from it, but still has been able to manage and run the course by virtue of courts' orders from year after year. It is in this background that while hearing CWP No.16219 of 2012 filed by this College for issuing an appropriate writ for quashing the show cause notice dated 20.4.2012 and consequential impugned order dated 16.7.2012 denying permission to the College for taking admission of BAMS Course with 50 seats in academic year 2012-13 that the earlier writ petitions pending before this court, were called up for hearing with this petition. Therefore, CWP Nos.8697 of 2009, 17592 of 2010 and 16219 of 2012 are being disposed of together through this common order.;