- (1.) Heard learned Counsel for the petitioner and learned Counsel for the respondent Nos. 1 and 2. The petitioner institute runs a course for Bachelor in Education Certificate, it applied for increasing the intake capacity. The institution is affiliated to the Chaudhary Charan Singh University, Meerut. The application for increasing the intake capacity was moved on 7.12.2008, a copy of the same has been filed as Annexure-5 to the writ petition. The said request was accompanied with all essential documents and the amount of security deposit etc.
(2.) The contention of the petitioner is that there was no deficiency in relation to any of the financial matters relating thereto. The infrastructure was available, yet the request of the petitioner was rejected vide order dated 5th June, 2009. The petitioner further contends that the deficiencies which were pointed out therein, had already been removed, as such, the impugned order is vitiated.
(3.) Being aggrieved, the petitioner filed an appeal before the National Council, which has also been rejected on 11.9.2009. While disposing of the appeal, the appellate authority has recorded that no satisfactory reply had been made by the institution with regard to the deficiencies and even otherwise, the institution had not been accredited itself with the National Assessment and Accreditation Council.;