WPMS/2893/2019
2022 Latest Caselaw 506 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
         ON THE 3RD MARCH DAY OF, 2022
                         BEFORE:
     HON'BLE SHRI JUSTICE MANOJ K. TIWARI

     Writ Petition (M/S) No. 2893 of 2019
BETWEEN:

Haridwar Ayurvedic Medical College and
Research Centre                   ... Petitioner
      (By Mr. T.A. Khan, learned Senior Advocate appearing for
      the petitioner)

AND:

Union of India & others                  ... Respondents

      (Mr. Devesh Ghildiyal, learned Brief Holder for the State
      of Uttarakhand, Mr. V.K. Kaparuwan, learned Central
      Government Standing Counsel for the Union of India, Mr.
      Ramji Srivastava, learned counsel for respondent no. 2
      and Mr. N.S. PUndir, learned counsel for respondent no.
      5)


                       JUDGMENT

1. Petitioner has challenged the order dated 17.09.2019 passed by Government of India, Ministry of Ayurveda, Yoga & Naturopathy, Unani Siddha and Homoeopathy, whereby permission for admitting students in BAMS Course, during Academic Session 2019-20, was denied.

2. Since, Academic Session 2019-20 is over long back, therefore, the relief, as claimed in the writ petition, cannot be granted at this belated stage.

3. Mr. T.A. Khan, learned Senior Advocate appearing for the petitioner fairly submits that the writ petition has now become infructuous by efflux of time.

4. Accordingly, the writ petition is dismissed, as infructuous.

(Manoj Kumar Tiwari, J.) Aswal