INSTITUTION OF APPLIED MEDICINES AND RESEARCH INSTITUTE Vs. CHANCELLOR, CHAUDHARY CHARAN SINGH UNIVERSITY, MEERUT AND OTHERS

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner Sri Ram Raj, Sri D.K. Arora learned Counsel appearing for the Chancellor and the learned Standing Counsel Sri Wasiquddin.

(2.) THE petitioner challenges the order dated 20.4.2005 passed by the' Chancellor by means of which he has been refused to grant affiliation for the courses of five years integrated Bachelor and Master in Pharmacy and five years integrated B. Pharma, M.B.A. in Pharmacy and four years integrated Master of Sciences-Doctor of Philosophy (M.Sc. Ph.D.) in Biomedical Sciences.

(3.) THE course for which the affiliation is being asked for admittedly are not the approved courses of the University. It has been fairly stated by the learned Counsel for the petitioner that this fact is not disputed rather he admits the position. His argument further is that the University has already sent a recommendation to the Principal Secretary to the Chancellor on 7.4.2005 for approving the aforesaid courses by amending the Statutes and the aforesaid courses be approved under Statue 7.16 by adding them at si. Nos. 44, 45, 46, 47, 48, 49, 50 and 51 in the list of the courses. The courses admittedly have yet not been included in the aforesaid list under the aforesaid Statute.