ORIENTAL EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is claiming to be an Education trust registered for the purposes of establishing, maintaining and setting up of schools and colleges for imparting education in various fields.

(2.) It is contended that the petitioner had resolved to start a college for offering the course of Diploma in Pharmacy to the students of the Kalaburagi Region. Accordingly, an application was submitted to the first respondent for issue of permission relating to the academic year 2019-2020 in the name of Oriental College of Pharmacy, Kalaburagi along with necessary documents required for processing the application.

(3.) It is the grievance of the petitioner that despite the respondents being aware of the fact that the academic year 2019-20 commences from 01.09.2019, has remained passive in not processing the application of the petitioner for opening the new college.