JUDGEMENT
-
(1.) These two writ petitions namely Writ Petition Nos. 33836 of 2011 and 37179 of 2011 basically arise out of a common issue as to whether the college in question is required to possess 10,000 sq. meters of land before any affiliation could be granted by the State Government.
(2.) The order under challenge in Writ Petition No.33836 of 2011 is that of the Registrar, Chhatrapati Shahu Ji Maharaj University, Kanpur (University) dated 31.5.2011 rejecting the request of the institution for grant of affiliation on the ground that as per the State Government G.O the institution imparting training must have at least 10,000 sq. meters of land whereas the institution only possesses 2500 sq. meters of land.
(3.) Challenging the said order dated 31.5 .2011 the Writ Petition No.33836 of 2011 was filed by the Committee of Management of Ganga Prasad Sewa Sansthan and another seeking quashing of the order dated 31.5.2011. At the time of admission this Court by its order dated 7.6.2011called upon the respondents to file counter affidavit and a further direction was given by the Court which reads as under
"Learned counsel for the petitioner contends that if affiliation is not granted by7th of July, 2011, one academic year will again be lost, thus, in the meantime, as contended by the learned counsel for the respondent- University that all the necessary papers will be forwarded by the University to the State Government within ten days. The State Government shall consider the matter of granting affiliation to the petitioner within fifteen days, thereafter, and if affiliation cannot be granted within the said period, then grant of provisional affiliation may be considered.";
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.