- (1.) Leave granted.
(2.) The appellant gave a representation to the State Government for permission to establish a Junior college. The State Government, by order dated 3.8.1985, permitted the appellant to establish a Junior college from the academic year 1985-86.
(3.) Appellant claims that in pursuance of the said order, it has established and been running a Junior college. When the appellant applied for grant-in-aid, on the basis of an inspection made, the Government came to the conclusion that the appellant had not established the junior college prior to 1.6.1987. As a consequence, by order dated 7.10.1999, it held that as the Junior college was not started prior to 1.6.1987, the permission granted on 3.8.1985 lapsed.;