- (1.) State of Haryana, Director General, AYUSH, Haryana, alongwith Principal, Shri Krishna Government Ayurvedic College, Kurukshetra, have filed this writ petition for quashing the order dated 25.8.2011, Annexure P-2 and order dated 3.10.2011, Annexure P-4, passed by respondent No.1, rejecting the prayer for permission to the College for Session 2011-12 on the ground that this is illegal, cryptic and non-speaking, besides being against the law and principles of natural justice.
(2.) The Government of Haryana has established this College at Kurukshetra, which is functioning to provide ayurvedic education to the students with the intake capacity of 50 students every year. This College is also catering to the needs of general public and patients not only from the State of Haryana but also from other States for treatment. The College claims to have very good infrastructure in total 23.21 acres of land with herbal garden in 5 acres having more than 4000 medicinal plants, green house, separate tubewell for irrigation of herbal garden etc. The College is functioning with 14 teaching Departments and has 100 bedded hospital. It has a new beautiful constructed building for girls and boys hostels and is providing almost all the facilities to its students. As per the College, it fulfills all the essential requirements of the Central Council of India Medicine (CCIM) norms from the infrastructure point of view as well as from the view point of Staff. The result of the College is above 90%. In this background, the College would urge that it is unfortunate that respondent No.1 has denied permission to the College for admission for Session 2011-12 without any cogent reason. Thus, the petitioner-College is being deprived of the admission for this Session, which ultimately may lead to destroying the career of students desirous of taking admission in this College after they have competed in PMET test conducted by the University/Government for the Session 2011-12.
(3.) Reference is made to the two conditions imposed while granting permission to the College to make admission for academic Session 2010-11. These two conditions were complied with by the petitioners and reply accordingly sent to the respondent-Government of India. Thereafter, no correspondence was exchanged. The petitioner-College, therefore, claims that it would satisfy all the norms laid down by CCIM. Still vide order dated 25.8.2011, admission for Session 2011-12 has been denied without any justifiable reasons.;