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Karnataka High Court
K M Dubey Arati And Ors vs The Union Of India And Ors on 23 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 200861 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 23RD DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 200861 OF 2023 (EDN-EX)
BETWEEN:
1. K M DUBEY ARATI,
AGED ABOUT 22 YEARS,
OCC: BAMA STUDENT,
R/AT TALUKA SHIKSHANA PRASARAK SAHAKARA,
MANDALIS AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL SHAHAPUR ROAD, SINDAGI-586 128
VIJAYAPURA DISTRICT.
REG.NO.18A4310.
2. SARHANA SAJIDA KHANAM CHOUDHARY,
AGED ABOUT 22 YEARS,
OCC: BAMS STUDENT,
R/AT TALUKA SHIKSHANA PRASARAK SAHAKARA
Digitally signed by
NIJAMUDDIN MANDALI AYURVEDIC MEDICAL COLLEGE AND
JAMKHANDI HOSPITAL
Location: HIGH
COURT OF SHAHAPUR ROAD, SINDAGI- 586 128
KARNATAKA VIJAYAPURA DISTRICT,
REG NO. 18A4337.
3. MISBAH KOTWAL,
AGED ABOUT 22 YEARS,
OCC: BAMS STUDENT,
R/AT TALUKA SHIKSHANA PRASARAK SAHAKARA,
MANDALI AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL SHAHPUR ROAD, SINDAGI-586 128
VIJAYAPURA DISTRICT.
REG NO. 18A4313.
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4. SHAMSHAD AHAMMAD,
AGED ABOUT 22 YEARS,
OCC:BAMS STUDENT,
R/AT TALUKA SHIKSHANA PRASARAK SAHAKARA
MANDALI AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL SHAHAPUR ROAD, SINDAGI 586 128
VIJAYAPURA DISTRICT,
REG NO. 18A4323.
5. SIDDANNA SINDAGI,
AGED ABOUT 22 YEARS,
OCC: BAMS STUDENT,
R/AT TALUKA SHIKSHANA PRASARAK SHAHAKARA,
MANDALI AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL, SHAHAPUR ROAD, SINDAGI 586 128
VIJAYAPURA DISRICT,
REG NO. 18A4330.
6. KORWAL SADIK,
AGED ABOUT 22 YEARS,
OCC: BAMS STUDENT,
R/AT TALUKA SHIKSHANA PRASARAK SAHAKARA
MANDALI AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL, SHAHAPUR ROAD, SINDAGI 586 128
VIJAYAPURA DISTRICT.
REG NO.18A4338.
7. TALUKA SHIKSHANA PRASARAK SAHAKARA MANDALI
SOCIETY REGISTERED UNDER THE PROVISIONS OF
THE SOCIETY, REGISTRATION ACT HAVING ITS
OFFICER AT SHAHAPUR ROAD, SINDAGI 586 128
VIJAYAPURA DIST,
REP BY ITS CHAIRMAN,
DR SHANTVEER S/O MALLAPPA MANAGULI.
8. TALUKA SHIKSHANA PRASARAK SAHAKARA MANDALI
AYURVEDIC MEDICAL COLLEGE AND HOSPITAL
SHAHAPUR ROAD SINDAGI, 586 128
VIJAYAPURA DISTRICT,
REPRESENTED BY ITS PRINCIPAL
...PETITIONERS
(BY SRI. SUDARSHAN M.,ADVOCATE)
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AND:
1. THE UNION OF INDIA,
REPRESENTED BY THE SECRETARY,
DEPARTMENT OF AYURVEDA,
YOGA AND NATUROPATHY
UNANI, SIDDHA AND HOMEOPATHY (AYUSH)
MINISTRY OF HEALTH AND FAMILY WELFARE
GOVERNMENT OF INDIA, NORTH BLOCK
NEW DELHI-110 001.
2. NATIONAL COMMISSION FOR INDIAN SYSTEM OF
MEDICAL (NCISM)
61-65 INSTITUTIONAL AREA,
JANAKPURI NEW DELHI 110-058
REPRESENTED BY ITS SECRETARY.
3. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
4TH T BLOCK, JAYANAGAR,
BANGALORE 560 011
REPRESENTED BY ITS REGISTRAR.
4. KARNATAKA EXAMINATION AUTHORITY,
18TH CROSS SAMPIGE ROAD,
MALLESHWARAM
BENGALURU 560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
...RESPONDENTS
(BY SRI SUDHIRSINGH R. VIJAPUR, DSGI FOR R1 & R2;
SRI R.J. BHUSARE, ADVOCATE FOR R3;
SRI BASAVARAJ R. MATH, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO, A) ISSUE WRIT
OF MANDAMUS OR ORDERS OR DIRECTIONS TO THE
RESPONDENT NO.2 AND RESPONDENT NO.3 (RGUHS) NOT TO
WITHHOLD ANY RESULTS OF THE PETITIONERS AND ALSO
PERMIT THEM TO APPEAR FOR ANY NUMBER OF
EXAMINATIONS TILL THE MATTER PENDING FRESH
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CONSIDERATION, VIDE ANNEXURE-F, BEFORE THE
RESPONDENT NO.1 AND 2 (NCISM) IS OVER IN THE INTEREST
OF JUSTICE. B) ISSUE SUCH OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION AS THIS HON'BLE COURT DEEMS FIT IN
THE FACTS AND CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
Learned counsels appearing for the parties submits
that by the efflux of time, the prayer made in the petition
has been rendered infructuous.
2. Learned counsel for the petitioners however
submits that petitioners may be permitted to give
representation to respondent Nos.1 and 2, in the light of
the orders passed by the Co-ordinate Bench of this Court
in WP No.201721/2024 and connected writ petitions
disposed of 08.12.2025 and in the event of such
representations being submitted, respondent Nos.1 and 2
may be directed to consider the said representation, in the
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light of the order passed by this Court in the aforesaid writ
petition.
3. Said submission is placed on record.
4. Writ petition is dismissed as having become
infructuous with liberty to the petitioners to file
appropriate representation before respondent Nos.1 and 2
within a period of 2 weeks from the date of receipt of copy
of this order and in the event of such representation being
filed on behalf of the petitioners, respondent Nos.1 and 2
shall consider the same in the light of the orders passed
by the Co-ordinate Bench of this Court in WP
No.201721/2024 and connected writ petitions
disposed of 08.12.2025.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
NJ
List No.: 2 Sl No.: 45
