INTERNATIONAL MARITIME ACADEMY Vs. INDIAN MARITIME UNIVERSITY

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus directing the respondent herein to dispose of the petitioner's application dated 29.4.2009 seeking for affiliation for the course of Diploma in Nautical Science (1 year course) leading to B.Sc., (Nautical Science). Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) THIS writ petition has been filed praying for a writ of Mandamus to direct the respondent to dispose of the petitioner's application, dated 29.4.2009, seeking for affiliation for the course of Diploma in Nautical Science (1 year course) leading to B.Sc. (Nautical Science).

(3.) IT has also been stated that there is no disqualification for the grant of affiliation for the said courses. The Inspection Committee of the respondent had favourably recommended for the grant of provisional affiliation to the petitioner academy for conducting the said courses. The petitioner has submitted an application, dated 29.4.2009, seeking for affiliation for the said courses and the respondent had not disposed of the same till date. In such circumstances, the petitioner has preferred the present writ petition before this Court, under Article 226 of the Constitution of India.