STATE OF KERALA Vs. THE CHAIRMAN

JUDGEMENT

(1.) Heard Sri.M.A.Asif, the learned Government Pleader appearing for the appellants. Also heard Sri.Kurien George Kannanthanam, the learned counsel appearing for the 1st respondent. Smt.Shameena Salahudeen represents the L.B.S. Centre for Science & Technology (respondent No.2).

(2.) These two appeals arise out of the common judgment dated 2.11.2018 in the W.P(C).Nos.24132/18 and 35690/18 whereby, direction was issued by the learned single Judge to the State Authorities, to issue the NOC to the Educational Agency for the D.Pharm Course, for the year 2018-19 and also to include the Agency/Institution in the Prospectus and in the Centralized Allotment Process (CAP) for the year. The court also permitted the Educational Agency to provide admission to 50% of the students, for the current year.

(3.) The writ petitioner was the trust which was managing the AL-Azhar College of Pharmacy and permission was accorded to the college, both by the All India Council for Technical Education (AICTE) as also the Pharmacy Council of India, for the Diploma Course in Pharmacy. The Examining Authority for the Diploma in Pharmacy Course, is the Director of Medical Education of the State Government and therefore, the Agency was also directed to obtain approval of the Examining Authority. However, since the required approval was not forthcoming, the aggrieved Trust approached the court with prayer for granting them the approval, needed from the State Government.