HYGIA INSTITUTE OF PHARMACEUTICAL EDUCATION & RESEARCH, LKO Vs. STATE OF U P THRU PRIN SECY ,TECHNICAL EDUCATION & 2 ORS

JUDGEMENT

(1.) On 04.08.2017 this Court, in the peculiar background of the facts of this case, directed the learned counsel for respondent no.2 to seek complete instructions from the competent authority of the Technical University.

(2.) Learned counsel for the University has produced before the Court a copy of the recommendation made by the inspecting team dated 03.05.2017 to the University wherein inspecting team has recommended to permit the petitioner-institution to make admission against 100 seats for the academic session 2017-18. The said report is taken on record.

(3.) Sri Manish Kumar, learned counsel for the University has stated that he has been instructed by the Deputy Registrar vide his letter dated 08.08.2017 to state before the Court that the inspecting team has recommended for grant of permission to the petitioner-institution for admission in 100 seats. Instructions contained in the letter dated 08.08.2017 are also taken on record.