MANIPAL UNIVERSITY Vs. S.K. DOGRA AND ORS.

JUDGEMENT

(1.) Heard the learned Senior Advocate Shri Ashok Haranahalli appearing for the Counsel for the petitioner and the Counsel appearing for the impleading applicant on his application for impleading.

(2.) The petitioner is said to be a deemed University having several educational institutions under its umbrella. The petitioner was declared as a 'Deemed to be University' under Section 3 of the University Grants Commission Act, 1956 (Hereinafter referred to as the 'UGC Act', for brevity), by a notification dated 1.6.1993, issued by the Ministry of Human Resource Development. The petitioner being a University established under the UGC Act is different from the Universities established by the legislature.

(3.) The first respondent, an advocate, submitted an application to the Assistant Public Information Officer, Higher Education, M.S.Building, Bangalore, dated 7.2.2009 seeking information as to how many students were admitted to BPharma Course in the years 2005, 2006 and 2007 and how many out of the said students left during the first year of joining the course after payment of entire course fee and their permanent addresses. The first respondent had further sought for information regarding the total money received by the petitioner from the students who left the Academy during the first year of the starting of the course, namely, 2005, 2006 and 2007.