1. Rule.
2. The facts in the present case are identical with the facts in Writ Petition (L) No. 2894 of 2018. In the present case also, the petitioners have been granted permission for opening a new College for a period of 5 years from the academic year 2016-17 to the academic session 2020-21.
3. However, by the impugned order the respondent No. 1 on the basis of the inspection conducted by the surprise visitation team, has directed that the petitioners shall not take any admissions for the academic year 2018-19.
4. This Court in Writ Petition (L) No. 2894 of 2018 after considering the provisions of the Sub-Rule (2) of Rule 3 of the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 and the judgment of the Apex Court in the case of Temple of Hanemann Homoeopathic Medical College and Hospital v. Union of India reported in 2018 SCC OnLine SC 818 has observed that though the Central Government on a complaint or otherwise, as contemplated under Regulation 3(5) of the Regulation, 2013 may cause inspection, however that inspection has to be done only by a team to be appointed by CCIM.
5. In that view of the matter, the petitioners deserve ad-interim protection on two grounds mentioned aforesaid. As such, there shall be ad-interim relief in terms of prayer Clauses (c) and (d).
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