As per case facts Princeton College of Pharmacy applied for autonomous status which UGC granted UGC directed JNTU to issue a notification within days JNTU failed to do so raising ... objections like lack of NOC and non-payment of fees later admitted paid despite granting status to similar colleges This caused prejudice to the petitioner's admissions The question arose whether JNTU's failure to issue the notification despite UGC's grant and deemed NOC was arbitrary and illegal entitling the petitioner to operate autonomously Finally the High Court found JNTU's objections untenable and its actions arbitrary The Court allowed the writ petition directing JNTU to issue the notification for autonomous status and grant all privileges from the academic year - within two weeks citing UGC Regulations and similar judgments