Rajes Kumar, J. - (1.) HEARD Sri Anoop Trivedi, learned counsel for the petitioners, and Sri Neeraj Tiwari, learned counsel appearing on behalf of the respondent no.2 as well as learned Standing Counsel. Petitioner is an institution, recognized for various courses, but till date it is not recognized for the course of M. Pharma (Pharmaceutics). The institution moved the application for recognition/approval of the said course. The committee of All India Council for Technical Education (hereinafter referred to as the "AICTE") has approved the course and made recommendation for the grant of affiliation. The University has also made the inspection on 23.08.2011 and now the matter has been referred to the State Government for the grant of affiliation and the matter is seized with the State Government.
(2.) NOW the University has declared the programme for the examination of Ist Semester, which is going to be held from 10th January, 2012. Learned counsel for the petitioner submitted that as per the Government Order dated 17.8.2011 issued by the Registrar of the University, the institution has been permitted to fill up the vacant seats and in pursuance thereof, the petitioner has taken admissions, therefore, the students of the petitioner's institution are entitled to appear in the examination. He further submitted that it is the normal feature that though affiliation is being applied in the month of March/April in the beginning of the session but affiliation is being normally granted at the end of the session either before the examination commences or sometime even after the examination.
(3.) BY means of the present petition, the petitioner is seeking the direction to the respondents to permit the students of the petitioner's institution to appear in the Ist Semester examination scheduled to be held from 10th January, 2012.;