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High CourtsDivision Bench(2020) 01 P&H CK 0040

J.R. Kissan Homoeopathic Medical College And Hospital vs Union Of India And Others

Punjab And Haryana At Chandigarh · Decided on 8 January 2020

HON’BLE JUDGES
Ravi Shanker Jha, CJ · Arun Palli, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 24757 Of 2018 (O&M)

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Judgment

5 paragraphs · 333 words
1.

This petition has been filed by the petitioner college being aggrieved by the order dated 07.09.2018 rejecting its request made for granting recognition and admit students for the academic session 2018-19.

2.

Learned senior counsel for the petitioner college points out that the authorities had granted all the colleges time uptill December, 2018 to remove all the deficiencies but without awaiting for lapse of the said period or conducting fresh inspections, the impugned order was passed. It is submitted that taking all these facts into consideration this Court by an interim order dated 16.10.2018 had permitted the petitioner college to remove all the deficiencies by 31.12.2018 and in the meantime the petitioner college had been permitted to go ahead with the admissions to the sanctioned seats for the academic session 2018-19.

3.

Learned senior counsel for the petitioner submits that the petitioner college has removed all the deficiencies and fresh inspections have also been conducted by the authorities concerned for the purpose of verifying the aforesaid facts. It is submitted that a decision in that respect is awaited. Learned senior counsel for the petitioner college also informed that for the subsequent academic session 2019-20 the petitioner college has been given permission to make admissions by the respondents' authorities.

4.

In view of the aforesaid facts and circumstances, we do not find any reason to keep the present petition pending as this Court has already permitted the petitioner college to go ahead for the admissions for the academic session 2018-19 and the authorities after inspection have yet to take a decision.

5.

By recording the aforesaid observations, the petition is disposed of confirming the interim arrangements made by this Court regarding admissions for the academic session 2018-19 with liberty to the respondents' authorities to take a decision in accordance with law on the inspections conducted by them subsequently. It is made clear that this Court has not expressed any opinion on the merits of the case either in favour or against the petitioner.