BHAGWAN MAHAVEER JAIN AYURVEDIC MEDICAL COLLEGE Vs. GOVT. OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) THE petitioner which is said to be an Ayurvedic Medical College Hospital and Post -Graduate Centre, and is said to have been established in the year 1992. At inception, it was permitted to have an intake of 25 students in Under -Graduate courses which was increased to 40. At present, it is 50 for the under -Graduate courses in Indian Medicine.

(3.) THE learned Government Advocate would submit that the contention of the State Government having no objection to the petitioner commencing the several courses is to be ascertained and seeks time to obtain instructions