Homeopathy students admitted under interim orders entitled to complete courses and obtain professional registration.

The petitioners, various homeopathy medical colleges, challenged notifications issued by the National Commission for Homeopathy (formerly CCH) dated 14.12.2018 and 19.06.2019.

These notifications mandated the National Eligibility cum Entrance Test (NEET) as an essential eligibility criterion for admission to the Bachelor of Homeopathic Medicine and Surgery (BHMS) degree course.

The petitioners sought to fill vacancies for the 2021-2022 academic year with students who had not necessarily qualified via NEET, arguing the mandate was ultra vires.

During the pendency of the writs, the court granted interim orders allowing students to participate in examinations.

The Court primarily applied the legal principles established by the Hon’ble Supreme Court of India in National Commission for Homeopathy v. [Various Respondents] (S.L.P. No. 4799 of 2022), dated 05.02.2026.

This precedent established that students admitted to BHMS courses in the 2021-2022 academic year pursuant to interim orders of High Courts are entitled to complete their courses and, upon completion, are entitled to registration with the respective State Councils.

The High Court observed that the grievance regarding the validity of the NEET mandate for the specific 2021-2022 batch was effectively resolved by the Supreme Court’s decision in S.L.P. No. 4799 of 2022.

The Court found that the students in the petitioner institutions were similarly situated to those protected by the Supreme Court, having been admitted during the 2021-2022 batch under the aegis of interim judicial orders.

Consequently, the Court reasoned that the interim relief granted on 12.06.2026—which opened examination portals and allowed students to write exams—must be formalized to permit the evaluation of scripts and declaration of results to ensure students can complete their education as per the Apex Court's directions.

It held that students admitted pursuant to interim orders shall be permitted to complete their courses in all respects.

Final orders were passed in consonance with the Supreme Court judgment dated 05.02.2026.