MAHESH KUMAR Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) The petitioners are the students of R.R. College of Pharmacy, respondent no.3, and they have sought that Directorate of Distance Education, Institute of Advance Studies in Education, respondent No.1, be approved by Pharmacy Council of India as the examination authority and direct respondent No.1 to conduct the examination of the petitioners.

(2.) According to the petitioners, respondent No.1 is Deemed University recognized by Ministry of Human Resource Development vide notification dated 25th June, 2002, Ministry of Human Resource Development, Department of Secondary and Higher Education in exercise of power conferred under Section 3 of University Grants Commission Act, 1956 declared Institute of Advance Studies in Education of Gandhi Vidya Mandir, Sardarshahar, Rajasthan as a Deemed University. By notification dated 17th July, 2003, respondent No.1 was deemed to be a University with effect from 25th June, 2002. Respondent No.1 was conferred the status of Deemed University under Section 3 of the University Grants Commission Act, 1956. Section 3 of the University Grants Commission Act, 1956 is as under:-

(3.) The petitioners contended that respondent No.1 is the examination authority of respondent No.3 in which petitioners are pursuing their diploma course. Respondent No.1 was also stated to be an examination authority of Marwar College of Pharmacy, Maulasar(Didwana), Nagour, Rajasthan.