Telangana High Court
Asna Nishat Ansari, vs The State Of Telangana, on 9 August, 2024
THE HON'BLE SRI JUSTICE C. V. BHASKAR REDDY
WRIT PETITION No.25325 OF 2015
ORDER:
This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioners seeking the following relief:
"....to issue a Writ, Order or Direction, more particularly one in the nature of a Writ of Mandamus declaring A) The action of 2nd Respondent Council and the 5th Respondent Institution in rejecting and not ratifying the admission of the Petitioner in the 5th Respondent Institution in Doctor of Pharmacy (Pharm-D) course for the academic year 2014-15 issued vide the impugned proceedings dated 07.07.2015 and not permitting the Petitioner to appear for the theory examinations, which are to commence from 11.08.2015 as being illegal, arbitrary and unconstitutional and B) Consequently to set aside the impugned proceedings dated 07.07.2015 issued by the 5th Respondent Institution and the rejection of the ratification proceedings issued by the 2nd Respondent Council and C) Consequently to direct the Respondents herein to ratify the admission of the Petitioner in the 5th Respondent Institution for the course of Doctor of Pharmacy (Pharm-D) which commenced from the academic year 2014-15 and to permit the Petitioner to pursue Doctor of Pharmacy (Pharm-D) course by allowing to appear for exams every year and by treating the admission of the Petitioner as valid for all purposes and pass such other order or orders as this Honble Court may deem fit and proper in the circumstances of the case."
2. This Court on 12.08.2015 while issuing notice, granted interim order directing respondent Nos.3, 4 and 5 to permit the petitioner to appear for the first year D-pharmacy regular examination, pending adjudication of the writ petition.
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CVBR, J W.P.No.25325 of 2015
3. It is stated that the petitioner is allowed to appear for the said examination and results were also declared.
4. In view of the said submission, as the petitioner is allowed to appear for the said examination ratifying her admission into respondent No.5-institution, the cause in the writ petition does not survive for adjudication.
5. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous petitions, if any, pending shall stand closed.
___________________________ C.V. BHASKAR REDDY, J Date: 09.08.2024 ssp