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Judgment
C. Hari Shankar, J
These writ petitions seek issuance of an appropriate writ, quashing the decision conveyed vide letter dated 31 December 2023, rejecting the application of the petitioners for running B. Pharm and/or D. Pharm courses for the year 2023-24 and to reconsider the applications.
The time for taking a decision on such applications was repeatedly extended by the Supreme Court by successive orders. The last extension expired on 31 November 2023.
As such, it is not possible for this Court to direct the respondent to grant approval to the petitioners for running B. Pharm and/or D. Pharm courses for 2023-24.
Mr. Ravi Kant, learned Counsel for the petitioner, candidly acknowledges this fact but prays that the fees which have been deposited by the petitioners may be refunded.
Mr. Ajay Kumar Singh, learned Counsel for the respondent, submits that the respondent has taken a decision to refund the entire fees deposited by institutions whose applications were rejected without inspection and 90% of the fees of institutions whose applications were rejected after inspection.
Mr. Ravi Kant, learned Counsel for the petitioner, submits that the petitioners fall in the first category of institutions.
Accordingly, on the petitioners submitting appropriate applications to the respondent, the respondent would act in accordance with the decision as aforesaid within a period of two weeks from the date of submission of the applications.
All these writ petitions stand disposed of in the aforesaid terms.