- (1.) Whatever may be the policy of the government for the academic year 1987-88, the government is directed to consider the question of grant of affiliation to the petitioners' Society for the year 1988-89 giving due weight to the fact that the petitioners' Society is an institution of persons belonging to Scheduled Castes and Scheduled Tribes and also to the fact that the Local Inspection Committee and theacademic council and the Syndicate of the University have recommended granting of such affiliation and the application in this behalf has been pending for about three years.
(2.) We clarify that it will not be necessary for the petitioner to make a fresh application for the academic year 1988-89.
(3.) In view of the aforesaid direction, the petitioners withdraw all the allegations made against respondents 5 and 6. The writ petition is disposed of accordingly with no order as to costs.;