- (1.) The Petitioner is a Government college run by Higher Education Institute of Society which was established in the year 1875 and for the last 140 years it is imparting education to the students of the State of Punjab.
(2.) The Petitioner-College wanted to set up a new technical institute for running MCA Course from the academic year 2015-16 and therefore, had submitted an application to Respondent No.1. The said application had been considered by Respondent No.1 and after certain instructions and doing necessary formalities, the said application had been rejected on 7th April, 2015.
(3.) Being aggrieved by the order of rejection dated 7th April, 2015, the Petitioner-College had filed an appeal against the said order before the Standing Appellate Committee of Respondent No.1. The Standing Appellate Committee had heard a representative of the Petitioner- College on 14th April, 2015 and at that time, the Petitioner-College had also been informed about some deficiencies which have been found at the time of physical inspection of the Petitioner-College. After affording a hearing to the Petitioner-College, a letter dated 24th April, 2015 had been addressed to the Standing Appellate Committee pointing out the deficiencies to be removed by the Petitioner-College. It is an admitted fact that letter dated 24th April, 2015, whereby the Standing Appellate Committee had been informed about the removal of deficiencies, had not been brought to the notice of the Standing Appellate Committee when it had convened its meeting on 27th April, 2015 and ultimately, on 30th April, 2015 a final order rejecting application for initiation of a new course had been passed by the Standing Appellate Committee.;