ANJUM ANWAR MULLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The captioned petition is filed by the students who are pursuing BAMS Course at Mahaganapathi Ayurvedic Medical College, Hoysala Nagar, Halyal Road, Dharwad.

(2.) The issue involved in the present petition is squarely covered by the judgment rendered by the Co- Ordinate Bench in W.P.100658/2022. Respondent No.2- Univesity denied approval of admission of around 30 students on the ground that the list of admissions was not uploaded within the cut-off date. Around 25 students approached this Court in W.P.100658/2022. This Court allowed the writ petition and directed respondent No.2 to approve the admission of 25 students. Respondent No.2- University has denied approval only on the ground that petitioners do not have the benefit of the order granted by this Court. The same is evident from the endorsement issued by respondent No.2-University. The present petitioners are similarly placed and are in fact part of the same list which was subject-matter of the above said writ petition.

(3.) Therefore, I am of the view that the impugned endorsement issued by respondent NO.2-University is not sustainable and the same is liable to be quashed. Respondent No.2-University is bound to approve the admissions of the present petitioners also.