SRM UNIVERSITY Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Mr.V.T.Gopalan, learned Senior Counsel for Ms.B.Saraswathi, learned counsel for the petitioner; Mr.V.Parivallal, learned Senior Central Government Standing Counsel for the 1st respondent; Mr.P.R.Gopinathan, learned counsel for the 2nd respondent and Mr.V.P.Raman, learned counsel for the 3rd respondent.

(2.) By consent of the learned counsel appearing on either side, the writ petition is taken up for disposal.

(3.) The prayer in this writ petition is for a mandamus seeking to direct the 1st respondent to forthwith grant necessary approval/sanction for starting off campus institutions viz., "Chennai Medical College and Hospital and Research Centre" at Trichy and pass such other orders.