Acharya Institute Of ... vs Rajiv Gandhi University Of Health ...
2022 Latest Caselaw 53 Kant

                           1

   IN THE HIGH COURT OF KARNATAKA, BENGALURU

     DATED THIS THE 3RD DAY OF JANUARY, 2022

                     BEFORE

     THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

      WRIT PETITION NO.33 OF 2022(EDN-RES)

BETWEEN:

1. ACHARYA INSTITUTE OF PHYSIOTHERAPY
   ACHARYA DR SARVEPALLI RADHAKRISHANAN
   ROAD ACHARYA PO, SOLDEVANAHALLI,
   BENGALURU 560 017.
   REP BY ITS PRINCIPAL
   MR MALLIKARJUNAIAH
   HAERIMATH SHADAKSHARAIAH
   S/O SHADAKSHARAIAH H M
   AGED 36 YEARS.

2. ANURAG CHAKRABORTY,
   S/O ATANU CHAKRABORTY,
   AGED 23 YEARS,

3. ELIZA DEWAN,
   D/O ILIM DEWAN,
   AGED ABOUT 21 YEARS,

4. SUSHREE SABITA MALLIK
   D/O SARAT MALLIK,
   AGED 22 YEARS,

5. TUBA GANI SHAIKH
   D/O ABDUL GANI,
   AGED ABOUT 20 YEARS,

6. TUPAKULA MAHENDRA
   S/O VEERAIAH,
   AGED 20 YEARS,
                            2

7. WARUNKAR ZAHID ABID,
   S/O ABID WARUNKAR,
   AGED 20 YEARS,

   PETITIONERS NO.2 TO 7 ARE
   STUDENTS OF THE
   BACHELOR OF PHYSIOTHERAPY COURSE AT THE
   ACHARYA DR SARVEPALLI RADHAKRISHNAN ROAD,
   ACHARYA PO, SOLDEVANAHALLI,
   BENGALURU - 560 107.
                                     ... PETITIONERS
(BY SRI. ABHISHEK MALIPATIL, ADV., )

AND:

1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
   4TH T BLOCK, JAYANAGAR,
   BENGALURU 560 041.
   REP BY ITS VICE CHANCELLOR.

2. THE REGISTRAR,
   RAJIV GANDHI UNIVERSITY OF
   HEALTH SCIENCES,
   4TH T BLOCK, JAYANAGAR,
   BENGALURU 560 041.
                                     ... RESPONDENTS

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
SET ASIDE THE COMMUNICATION DATED 31.07.2021
ISSUED BY THE R-2 VIDE ANNX-H, ONLY IN SO FAR AS IT
RELATES TO THE DISAPPROVAL OF THE ADMISSION OF
THE PETITIONERS NO.2 TO 7 IS CONCERNED AND ETC.,

       THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-
                                 3

                            ORDER

The matter having been argued extensively and with

avoidable repetitions, learned counsel for the petitioner seeks

leave to withdraw the writ petition. Leave accordingly having

been granted, writ petition is rejected.

Registry shall send a copy of this judgment to the

respondent-University and also to the Secretary, Department

of Higher Education, Government of Karnataka, Bengaluru.

Sd/-

JUDGE

Snb/