SHANTI DHAMA COLLEGE Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner is seeking the following relief:

(2.) The grievance of the petitioner is that, even though the petitioner is running a Bachelor of Physiotherapy course with the permitted intake of 20 students and has been making repeated applications for increasing intake to 40 students (that is increase of students strength by 20), neither the University nor the Government has been considering the same in terms of Sec. 45 of The Rajiv Gandhi University of Health Sciences Act, 1994 (for short hereinafter referred to as 'the Act').

(3.) For the facility of better understanding, a reference is being made to Sec. 45 of the Act, which reads as follows: