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Judgment
The writ petition has been filed by the petitioner, which is a Foundation running eye hospital, seeking to direct the respondents to include the petitioner-institution among the institutions for online counselling for Post MBBS DNB and Post Diploma in DNB for the Academic Year 2020-'21 notifying the number of seats as applied by the petitioner. A further relief has been sought to declare that there is no justification in delaying a decision on renewal of accreditation with the increased intake as applied by the petitioner over the period of three years.
Learned Standing Counsel for the respondents contested the writ petition filing statement.
I have heard the learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
It is admitted by either side that as far as renewal of accreditation of existing courses with existing strength, there is no subsisting grievance for the petitioner. The remaining grievance of the petitioner is as regards enhanced intake of students in the courses.
The learned Standing Counsel for the respondents would submit that the Accreditation Committee of the respondents has already considered the application of the petitioner for enhancement of intake and gave its recommendation on 11.12.2020 to the Governing Council. The Governing Council will consider the recommendation of the Accreditation Committee and will be passing final orders in due course.
In such circumstances, this Court finds that the writ petition can be disposed of directing the respondents to ensure that the Governing Council takes a decision in the matter of enhancement of the intake, as expeditiously as possible, at any rate, on or before 31.03.2021.
Writ petition is ordered accordingly.