- (1.) The petitioner Ayurvedic Medical College and Hospital located at Moga and being run under the name as Satya Sai Murlidhar Cum Ayurvedic Institute, Moga (Society) (Regd.) has approached this Court against the order dated 24.8.2012, whereby the College has been denied permission for making admission to 40 seats to B.A.M.S. Course in the academic year 2012-13.
(2.) The petitioner-College was started in the year 1983. Central Council of Indian Medicine (CCIM) and Government of India granted permission for session 1983-84 and ever since that day, the College has been receiving permission to admit the students. Earlier, the College was affiliated to Guru Nanak Dev University and then with Baba Farid University of Health and Sciences, Faridkot, but now the College is affiliated to newly established University known as Guru Ravi Dass University, Hoshiarpur.
(3.) It is averred in the petition that College has received a letter dated 18.3.2011, vide which the Government has approved the draft minimum standard norms for conditional permission to run Ayurvedic Colleges for session 2011-12. The draft procedure for grant of permission was also issued on 21.3.2011 for consideration of cases of Ayurveda, Unani and Siddha Medical College. Another letter was received on 27.12.2011, laying down draft minimum standard norms for conditional permission to Colleges for academic session 2012-13.;