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High CourtsSingle Bench(2022) 03 KAR CK 0053

Peeyush Tyagi & Others vs Rajiv Gandhi University Of Health Science Represented By Its Registrar & Others

Karnataka High Court · Decided on 25 March 2022

HON’BLE JUDGES
P. Krishna Bhat, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 6518 Of 2022(EDN-RES)
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Judgment

5 paragraphs · 323 words

P. Krishna Bhat, J

1.

Praying for issue of mandamus to respondent No.1 to favourably consider the representation submitted by the petitioners on 16.03.2022 (Annexures-D and D1), this petition is filed under Article 226 of the Constitution of India by the petitioners.

2.

Petitioners say that they took admission for 2 years’ Course of MPTh in respondent No.2–college for the Academic Year 2017-18 and in the natural course of events they should have completed the Course in 2018-19. It is the further say of petitioners that under the University Regulations they had time till Academic Year 2020-21 to complete the course by clearing all the examinations. Learned counsel for the petitioners submits due to intervening Covid-19 pandemic, these petitioners being the residents of Maharashtra and Belagavi, could not travel to the college which is in Bengaluru and could not take the examinations. It is the grievance of the petitioners that on account of University Regulations the respondents are not permitting the petitioners to take examinations and clear the course.

3.

Learned counsel for the petitioners further submits that in view of the same, petitioners have submitted representations to respondent No.1-University as per Annexures-D and D1 on 16.03.2022 to permit the petitioners to appear for ensuing examination of MPTh Course commencing from 30.03.2022. The petitioners have not received any response from the respondent No.1-Unverisity and they have not been issued with the hall-tickets. Therefore, petitioners are praying for issue of a mandamus to respondent No.1–University to permit them to take the ensuing MPTh Course examination and also a direction to respondent No.2-college to permit the petitioners to take examination in its college.

4.

Accordingly, this writ petition is disposed of with a direction to respondent No.1-Univeristy to consider the representation of the petitioners dated 16.03.2022 (Annexures-D and D1) within a period of three days from today as the representation has already been submitted on 16.03.2022 and communicate its decision immediately thereafter to the petitioners.