Pankaj Purohit, J
1. Today, the matter is listed on amendment application (IA No.2/2024), by means of which, petitioner wants to incorporate prayer clause no.(i)(a),
through which, he wants the respondent no.1 to decide the representation dated 25.11.2024 (Sic 25.01.2024) addressed to the respondent no.1 within a
stipulated period.
2. Since the amendment sought for by the petitioner is formal in nature, therefore, there is no opposition from the side of the respondents.
3. Accordingly, the amendment application is allowed. Let the necessary amendment be incorporated in the body of the writ petition during the course
of the day by supplying amended prayer clause of the writ petition.
4. Heard learned counsel for the parties.
5. Petitioner only wants to press the prayer which has been incorporated today as prayer no.(i)(a) of the writ petition. Rest of the prayers of the writ
petition have been withdrawn by the learned counsel for the petitioner with liberty to file afresh, if need arises.
6. The facts of the case are that petitioner is a college running since 2017-18 situated in a remote place in Dunda, District Uttarkashi imparting BAMS
degree to the students. Petitioner-College was allotted 60 seats for BAMS students and two batches of the BAMS students have already been passed
out from the aforesaid college. The permission to run the BAMS course was conditional for intake of students for academic session 2024-25. The
aforesaid conditional permission has now been withdrawn by respondent no.2 saying that the petitioner-College is lacking certain facilities which are
mandatory for running the college and imparting medical education.
7. Learned counsel for the petitioner submits that petitioner has moved the representation dated 25.11.2024 to the respondent no.1 for seeking
conditional permission for intake of the students for academic session 2024-25 stating therein that all the defects pointed out by the respondent nos.2
& 3 have already been removed. The said representation of the petitioner is pending consideration before the respondent no.1. He also submits that
the counseling for intake of the students is going to be concluded on 07.12.2024 by the respondent no.4, therefore, the order for deciding the
representation shall be made time bound.
8. An innocuous prayer has been made by the learned counsel for the petitioner that if respondent no.1 is directed to take a decision forthwith on the
representation dated 25.11.2024, the interest of justice would be met and the college which is imparting education at a remote place would be saved.
9. The prayer, so made, by learned counsel for the petitioner is not opposed by learned counsel for the respondents, so far as the representation is
directed to be decided by respondent no.1.
10. Having heard learned counsel for the parties and having perused the record of the writ petition, the writ petition is disposed of finally with a
direction to the respondent no.1 to decide the representation of the petitioner dated 25.11.2024 within a period of three days from the date of
production of certified copy of this order, by a reasoned and speaking order.
11. Let a certified copy of this order be issued to the parties, today itself, on payment of usual charges.
12. Pending application, if any, stands disposed of accordingly.
