- (1.) The petitioner is an Arts and Science College represented by its Secretary Rev.Dr.V.S.Isaac Jebakumar. The writ petition is filed by the petitioner college, directing the first and second respondents to pass orders on the petitioner's application for recognition dated 29.09.2006 to start an Arts and Science College without insisting on Endowment Fund of Rs.20 lakhs for the academic year 2007-2008.
(2.) When the matter came up on 26.9.2007, notice was issued to the respondents. On notice from this court, the second respondent has filed a counter affidavit, dated 25.11.2009. It is the case of the petitioner that the petitioner institution is a Christian institute of professional education run by a religious trust. All the trustees of the trust belonged to Christian faith. It is a Christian Minority Religious Trust to promote educational institutions. The petitioner's trust runs several Teacher Training Institutions and B.Ed. Colleges and also Physical Education Colleges in Arakkonam and that the Thiruvalluvar University had granted affiliation. The petitioner institution decided to start an Arts and Science College. Accordingly, they sent an application for recognition under Section 5 of the Tamil Nadu Private Colleges (Regulations) Act, 1976.
(3.) On receipt of the application, the second respondent directed the third respondent to conduct an inspection and to file a report. A report was filed with the first respondent. The first respondent ought to have passed orders on the application . The petitioner sent the application in the prescribed format along with processing fee of Rs.15000/-. It is claimed that a favourable report of inspection was sent with reference to the requirement and infrastructure for running the Arts and Science College. However, in the annexure to the report, it was stated that the petitioner should create an endowment fund of Rs.20 lakhs for the grant of recognition.;