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Judgment
Petitioner is a student of second respondent college studying for B.Tech course, who has completed the 2nd semester and going to the 3rd semester. Seeking a transfer petitioner has submitted application before the second respondent evident from, Ext.P4. Ext.P6 application is submitted before the first respondent University, which is also pending consideration. According to the norms provided for the inter collegiate transfer, NOC from the concerned college, wherein the petitioner is prosecuting his studies is required.
Having heard learned counsel for the petitioner and respective standing counsel appearing for the respondents, I am of the considered opinion that a direction can be issued to the second respondent to consider Ext.P4 and take a decision on the same, within one week from the date of receipt of a copy of this judgment. Accordingly I do so. Consideration of Ext.P6 application by the first respondent University shall be guided by the direction so issued to the second respondent college and a finality shall be attained, if an NOC is given by the second respondent college, immediately thereafter.
Writ petition is disposed of accordingly.