MARGADARSHAN EDUCATION TRUST Vs. SECRETARY MEDICAL EDUCATION

JUDGEMENT

(1.) Heard Sri. Shivarudra, learned counsel appearing for petitioners and Smt. Pramodhina Kishan, learned Additional Government Advocate appearing for respondent No.1.

(2.) Sri. Shivarudra, learned counsel appearing for petitioners contended that the representation made by petitioner-Institution along with the students as per Annexure-J dtd. 25/8/2022, ought to have been considered by the respondent-Authorities since the said representation has been made for considering the case of petitioner-Institution for commencement of Diploma in Medical Laboratory Technology Course for the Academic year 2021-22. He further, contended that the practical examination is conducted and theory examination will commence on 18/10/2022. Accordingly, he sought for direction to consider the said representation expeditiously to enable the students to appear in the theory examination.

(3.) Per contra, Smt. Pramodhini Kishan, learned Additional Government Advocate appearing for the respondent No.1 submits that the said representation has been made on 25/8/2022, however, petitioners herein have approached at the fag end of the Academic year and during the course of examination, and therefore, she sought for time to consider the representation produced at Annexure-J.