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Judgment
P. Krishna Bhat, J
Petitioner is an Education Society which has submitted an application seeking permission of the State Government to start B.Pharma course from the Academic Year 2021-22 and the college had also applied for affiliation of first respondent – University to start the course from the Academic Year 2021-2022.
By a Government Order dated 30.11.2021 (Annexure-B), the State Government granted permission to the petitioner for commencing B.Pharma course in its college for the Academic Year 2021-2022 with an intake of 60 students subject to terms and conditions, which were part of said Government Order. Pursuant to Government Order dated 30.11.2021 (Annexure-B) petitioner submitted a representation to the first respondent – University seeking affiliation for its college as per Annexure-D dated 18.12.2021.
The grievance of the petitioner is that even though the last date for admission of students of the course is 31.03.2022, the first respondent-University has not taken any decision on the same. The prayer of petitioner is that a direction may be issued to first respondent–University to take a decision on the representation dated 18.12.2021 (Annexure-D) submitted by the petitioner.
In that view of the matter, it is necessary to issue a direction to first respondent–University to consider the representation dated 18.12.2021 (Annexure-D) expeditiously. Accordingly, a writ of mandamus is issued to first respondent–University to take a decision on the representation dated 18.12.2021 (Annexure-D) in accordance with law within a period of seven (7) days from the date of receipt of certified copy of this order and communicate the same to the petitioner forthwith.