D. N. Patel - (1.) This letters patent appeal has been preferred by the original petitioner (Singhbhum Homeopathic Medical College and Hospital, Jamshedpur), being aggrieved and dissatisfied with the order passed in I.A. No. 7898 of 2016 in W.P. (C) No. 2527 of 2016.
(2.) Learned counsel for the appellant has submitted that I.A. No. 7898 of 2016 had been preferred mainly for the reasons that the students of this appellant-Singhbhum Homeopathic Medical College and Hospital, Jamshedpur, were transferred to Mihijam Homeopathic Medical College in the district of Jamtara as well as the letter dated 19-1-2016, issued by the Central Council for Homeopathy to the respondent-University for transfer of students, should be quashed and orders passed by the respondent-Vinoba Bhave University, Hazaribagh, for suspension of affiliation, should be quashed.
(3.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is running a Homeopathic Medical College and Hospital at Jamshedpur. Central Council for Homeopathy has carried out inspection for more than one occasion and the latest report is being annexed at Annexure-7 to this memo of appeal, which is dated 5-11-2015, in which several irregularities and deficiencies have been found out, and hence, recognition of this appellant, Homeopathic Medical College and Hospital, Jamshedpur, has been withdrawn.;