PONDICHERRY UNIVERSITY Vs. ALEXANDER EDUCATIONAL FOUNDATION

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 2. 8. 1993 passed by the learned single Judge in W. P. No. 6294 of 1993. At the stage of admission, the respondents have been notified. Accordingly, the respondents have put in appearance. As the appeal lies in a narrow compass, it is admitted and heard for final disposal.

(2.) IN the writ petition, the petitioner who is the 1st respondent in this appeal, prayed for issue of a writ in the nature of mandamus to the respondents herein to convene a meeting of the committee appointed at the meeting held on 3. 8. 1992 and direct the committee to inspect the Pant institute of Technology at Pondicherry, to ascertain its infrastructural facilities for conducting degree courses in Medical Lab Technology, Pharmacy and Nutrition for affiliation with the Pondicherry University, Pondicherry and pass such other orders as are deemed fit under the circumstances of the case. Learned single Judge has allowed the writ petition and directed the respondents, viz. the Government of Pondicherry, Pondicherry University, director of Technical Education, The Dean, College Development Council, Pondicherry to convene a meeting of the Committee appointed at the meeting held on 3. 8. 1992, within four weeks from the date of receipt of a copy of the order and the committee shall inspect the Pant INstitute of Technology at Pondicherry to ascertain its infrastructural facilities for conducting degree courses in medical Lab Technology, Pharmacy and Nutrition for affiliation with the pondicherry University within six weeks thereafter. Hence, the Pondicherry University and the Dean, College dental Council have come up in appeal.