VIMALALAYA HOSPITAL TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1/State. The captioned petition is filed seeking following reliefs:

(2.) Petitioner No.1 is a registered trust, and petitioner No.2 is a nursing college run by petitioner No.1/trust. Feeling aggrieved by the inaction of respondent No.1/State, petitioners were compelled to knock the doors of this Court. This Court in W.P.No.2009/2023 allowed the writ petition, and a mandamus was issued to respondent No.1/State to consider the recommendation made by the Syndicate on 24/11/2022 and pass suitable orders within a period of six weeks. Pursuant to directions issued by this Court, respondent No.1/State has issued an impugned endorsement vide Annexure-H.

(3.) Heard learned counsel for the petitioners, learned High Court Government Pleader for respondent No.1/State and learned counsel for respondent No.2/University.