APPUTHA RAJ Vs. RAJIV GANDHI UNIVERSITY

JUDGEMENT

(1.) The appellant has filed the present appeal impugning an order dtd. 30/6/2025 passed by the learned Single Judge of this Court in W.P.No.7679/2025 (EDN-RES), whereby the said petition was dismissed.

(2.) The appellant had filed the said petition, inter alia, praying for issuance of a writ of mandamus or any other appropriate order or direction to respondent No.1 [hereafter 'the University'] and respondent No.2 [hereafter 'the College'] to recognize and reinstate the appellant to the academic batch of 2024-2025 of the two year course of Masters in Pharmacy (Drug Regulatory Affairs) [M.Pharma - DRAF].

(3.) At the material time, the appellant was a first year student of the M.Pharma-DRAF course and had been enrolled in the College under the management quota.