LAWS(APH)-2016-9-28

MOHD. ABDUL KHADER MEMORIAL EDUCATIONAL SOCIETY, HYDERABAD AND OTHERS Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY (JNTU), HYDERABAD REP., BY ITS REGISTRAR AND OTHERS

Decided On September 08, 2016
Mohd. Abdul Khader Memorial Educational Society, Hyderabad And Others Appellant
V/S
Jawaharlal Nehru Technological University (Jntu), Hyderabad Rep., By Its Registrar And Others Respondents

JUDGEMENT

(1.) - The petitioners have come up with the above writ petition challenging the refusal of the University to grant affiliation to B. Pharmacy and M. Pharmacy (Pharmaceutics) course for the academic year 2016-17.

(2.) Heard Mr. Tarun G. Reddy, learned counsel for the petitioners and Mr. K. Ramakrishna Reddy, learned Advocate General appearing on behalf of Mr. A. Abhishek Reddy, learned counsel for the 1st respondent-University.

(3.) The college run by the petitioners was not granted affiliation for the current academic year for admission to the first year of B. Pharm course. The permitted intake of students for B. Pharm is 360 and the number of faculties required is 24. Though in the deficiency report dated 20-5-2016, it was pointed out by the 1st respondent that 24 numbers of faculty are available, it was indicated that in respect of one specialisation in Pharmcognosy, the faculty with specialisation in that group were not available. On that basis, affiliation for admission to the first year of B. Pharm for the current academic year was denied.