(1.) THIS common judgment shall dispose of two writ petitions, wherein both the petitioners have sought issuance of directions to respondent No.1/Delhi University to admit them to the Mahir-E-Tib(MD) Unani Course in the academic session 2010-11.
(2.) TO a large extent, the factual background of both the petitions is identical. The petitioner in WP(C) No.5569/2011, i.e., Dr.Sana-Ur- Rehman(hereinafter referred to as'Dr.Sana') and the petitioner in WP(C) No.6554/2011, i.e., Dr.Adnan Mastan(hereinafter referred to 'Dr.Adnan') qualified their BUMS Course from Delhi University. While Dr.Sana completed the BUMS Course and Surgery Examination in the year 2007, Dr.Adnan completed his course in the year 2010. In April-May 2011, respondent No.1/Delhi University invited applications for admissions to Mahir-E-Tib(MD) Unani and Ayurved Vachaspati(MD) Ayurved for the academic session 2010-11. Allotment of seats under Mahir-E-Tib is made by the Government of India and the number of seats offered each year is also settled by the Government who forwards this information to respondent No.1/Delhi University and accordingly the process of admission is undertaken. For the academic year 2010-11, the Government of India had released eight seats in four courses for admission, and communicated the same to respondent No.1/Delhi University in October 2010. Admission to Mahir-E-Tib(MD Unani) in A & U Tibbia College, University of Delhi is made through an entrance examination (PGMET-2010 A &D) conducted by the Faculty of Ayurvedic and Unani Medicine, University of Delhi. In Mahir-E-Tib, a total of four courses were offered for admission in the said year , which are as below:-
(3.) THE Bulletin of Information for the academic year 2010-11 issued by respondent No.1/Delhi University had laid down the schedule of important dates as also general instructions for admission. THE postgraduate courses with intake capacity under Mahir-E-Tib Unani were declared as below:-