KUNDAPURA RURAL AYURVEDA MEDICAL COLLEGE Vs. REGISTRAR

JUDGEMENT

(1.) Smt.Farah Fathima, learned counsel is directed to accept notice for respondent.

(2.) The captioned writ petition is filed by the college and students seeking mandamus against respondent - University to approve the admission of petitioner Nos.2 to 6 for 1st year BAMS Course for the academic year 2021-22. A mandamus is also sought to permit petitioner Nos.2 to 6 to take up first year examination scheduled on 27/7/2023 by accepting the examination fee and a request is also made to approve the admissions of petitioner Nos.2 to 6.

(3.) The facts of the present case is squarely covered by the judgment rendered by this Court in W.P.Nos.13658/2023 and 11214/2023 as they are found to be identical.