MOONRAY EDUCATIONAL SOCIETY Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) Heard Sri Sricharan Telaprou, learned counsel for the petitioners, Sri V.Ramachander Goud, learned Standing Counsel appearing for 1st respondent, Sri K.Jagadeeshwar, learned counsel appearing for 2nd respondent, and learned Asst.Govt.Pleader for Education appearing for 3rd respondent. Perused the record.

(2.) This Writ Petition is filed to declare the action of 1st respondent in issuing the proceedings vide Lr.No.UAAC/NOC/Change of Affiliations/2022-23 dtd. 11/7/2022 rejecting the request of the petitioners for change of affiliation from 1st respondent University to 2nd respondent University considering application of the petitioners dtd. 19/1/2022 for issuance of No Objection Certificate enabling 2nd petitioner Institution to obtain affiliation from 2nd respondent for conducting B.Pharmacy, M.Pharmacy and Pharma-D Courses from the Academic Year 2022-23 onwards, as illegal and consequently direct 1st respondent to forthwith process the aforesaid application submitted by the petitioner.

(3.) 1st petitioner is a society registered under the provisions of the Societies Registration Act, 2001. Pursuant to its objectives for imparting education, 1st petitioner had established 2nd petitioner Institution, a non-minority Institution, during the Academic Year 2006-07, for imparting training in B.Pharmacy, M.Pharmacy and Pharma-D Courses with the affiliation from 1st respondent and approval from Pharmacy Council of India (PCI).