S.B. SIDDALINGA SHIVACHARYA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THE appellant is an Ayurvedic Medial College. It has got an intake of 30 students into Under -Graduate (BAMS) Course. The appellant made an application to increase the intake to 60 seats for the academic session 2013 -14. According to the appellant, the same was granted for that academic session. It has also made an application for renewal of affiliation for the academic session 2014 -15. Till this day, said representation of the appellant is not considered, as per law by the respondents. Hence, the appellant approached this Court in W.P. No. 109104/2014 [EDN -AD], which came to be dismissed by the learned Single Judge on 28.10.2014. The same is impugned in this writ appeal.

(2.) IT seems, it was not brought to the notice of the learned Single Judge, the letter dated 07.05.2014 issued by the Government of India, Ministry of Health and Family Welfare, Department of AYUSH, wherein it is observed thus:

(3.) FROM the aforementioned, it is clear that the date for submission of applications, praying for increase of seats as well as for extension of cut -off date for admissions to Under -Graduate Courses is extended by the Central Government.