The Homeopathic College & Hospital, Mihijam, Jamtara Petitioner v. The Union Of India & Ors. S

Rajesh Shankar, J.

I.A No. 8369 of 2017:

1. By way of present interlocutory application, the petitioner has prayed for amendment of the prayer made in the original writ petition.

2. Learned senior counsel appearing for the petitioner submits that during pendency of the writ petition, the order dated 11th September, 2017 has been passed by the Ministry of Ayush, Government of India, whereby the petitioner-College has not been allowed to take admission for the Academic Session 2017-18 in BHMS Course. By way of present interlocutory application, the petitioner has challenged the said order dated 11 September, 2017. The details of the proposed amendment in prayer portion of the writ petition has been given in Para-1 of this application, followed by supporting averments, detailed in Para-2 of the present interlocutory application.

3. Learned counsel for the Union of India submits that the order dated 11 September, 2017 is justified and in accordance with law. However, learned counsel does not dispute the fact that the said order has been passed during pendency of the writ petition.

4. For the reasons stated in the present interlocutory application, the proposed amendment in the prayer portion of the writ petition, as detailed in Para-1, followed by the supporting averments, as detailed in Para-2, are allowed.

5. I.A No. 8369 of 2017 stands disposed of.

W.P (C) No. 6784 of 2016:

6. Learned senior counsel for the petitioner prays for and is allowed two weeks' time to file amended writ petition, incorporating the aforesaid amendment, after serving two copies of the same to the learned counsel for the Union of India and State of Jharkhand, respectively.

7. Learned counsel for the Union of India and State of Jharkhand pray for and are allowed six weeks' time to seek instructions and file counter affidavits to the amended writ petition.

8. Put up this case after six weeks under the heading “For Admission”.