PEOPLES UNIVERSITY Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI Shroti, learned counsel appearing for petitioners submitted that in compliance of the order dated 28.3.2012 in this case, respondent No.2 though has taken a decision on the application of the petitioner institution seeking permission for opening of the courses in subjects MS (Opthalmology), MS (Radio-diagnosis) and MD (FMT) for the academic year 2012-13, but has kept the decision in a sealed cover and has not communicated the decision to the petitioners. It is submitted that the petitioners are entitled to know the decision of respondent No.2, so that petitioners may run the aforesaid courses for the academic year 2012-13 and if the petitioners are permitted to run the courses then to fill up the seats for the courses.

(2.) PRAYER made by the petitioners is opposed by Smt.Indira Nair, learned Senior Advocate who submitted that petitioners have admitted students beyond the permission granted by the respondent No.2 and until and unless petitioners confine number of students as per permission granted by the respondent No.2, petitioners are not entitled to run aforesaid courses for the academic year 2012-13 and because of this, decision of respondent No.2 is kept in a sealed cover. It is further submitted by Smt.Indira Nair, learned Senior Advocate that in the last year, respondent No.2 had permitted the petitioners to run all the post-graduates courses with specific number of intake and petitioners may confine admission to the extent of the aforesaid permission.