PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "i) By an appropriate writ, order or direction, the communication and order dated 28th April, 2019 (Annex-11) passed by the respondent university may kindly be declared illegal and be quashed and set aside. ii) By an appropriate writ, order or direction, the respondents be directed to permit the petitioner to run the Diploma Course in Pharmacy which is being run by the petitioner since 2005 being a constituent unit of the respondent Deemed University. iii) By an appropriate writ, order or direction, the respondent university be directed to permit the petitioner to hold the examination for the first year for the Academic Session 2018-19 and after completion of Second Year Course for the Academic Session 2017-18, which is to be conducted forthwith and to approve the admission of 60 students, which have been admitted for the academic session beginning from 2019-20. iv) Any other appropriate order or direction which this Hon'ble Court may deem fit, just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioners. v) Costs of the writ petition may kindly be awarded to the petitioners."
(3.) Learned counsel for the petitioners submitted that the petitioner No.1 is a registered private Trust constituted for the purpose of promoting technical and higher education. Learned counsel further submitted that the petitioner No.2, being run by the said Trust, is a constituent College of the respondent-Institute of Advance Studies in Education (IASE) (Deemed to be University), Sardarshahar.;