SALONI Vs. ADMISSION REGULATING AUTHORITY

JUDGEMENT

(1.) Each petitioner came to be admitted at the Pharmacy Courses in the Academic Year 2020-21 at their respective colleges. Insofar as Writ Petition Nos. 6420/2022, 6106/2022, 6558/2022, 6421/2022 and 6642/2022 the petitioners were pursuing the B. Pharm Course while the petitioners in Writ Petition No.6559/2022 were pursuing the M. Pharm Course. By these Writ Petitions, the petitioners pray that their admissions be approved by the Admission Regulating Authority and consequentially, the University be directed to grant Enrollment Numbers to the petitioners and thereafter release their mark-sheets.

(2.) In the meeting of the Admission Regulating Authority held on 30/6/2023, the admission of the each petitioner came to be approved. The copy of the said communication dtd. 18/7/2023 issued by the Secretary of the Admission Regulating Authority is produced. The same is taken on record and marked "A" for identification.

(3.) The learned Counsel for the respondent No.1 does not dispute that the admission of each petitioner has been approved.