SHYAM UNIVERSITY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application filed by the petitioner whereby direction has been sought to include the Petitioner- University in the counselling to allot the students for admission in UG (BNYS) Course for Academic Session 2019-20.

(2.) Mr. Vinay Mathur, counsel appearing for the petitioner- institution submits that this Court on 31.10.2018 had permitted the petitioner-institution to participate in the counselling process. Counsel submitted that due to paucity of time and non-availability of students, the admissions could not be made in the Academic Session 2018-19.

(3.) Counsel submitted that suitable directions may be given by this Court for the Academic Session 2019-20 to participate in the counselling process for granting admission in UG (BNYS) Course and further students be allotted for Academic Session 2019-20. Counsel for the petitioner-institution places reliance on an order passed by the Principal Seat at Jodhpur in S.B. Civil Writ Petition No. 11037/2019 (Jyoti Vidyapeeth Womens University, Jaipur Versus State of Rajasthan and Anr.) dated 24.07.2019.