M.KATJU,R.S.TRIPATHI,J - (1.) HEARD learned Counsel for the parties.
(2.) THIS writ petition has been filed against the impugned order of the Chancellor, dated 21.3.2001 (Annexure 21 to the writ petition). In that order, it has been mentioned that an enquiiy was made about the institution of Respondent No. 4 (The Allama Iqbal Unani Medical College, Muzzaffar Nagar) and it was found that it did not fulfil the norms set by the Central Council of Indian Medicines. The Chancellor, after detailed consideration, has rejected the prayer for provisional affiliation of the College for the years 1993-94 and 1994-95. It is alleged in Para 2 of the petition that the Rao Education Society is a registered society and its aim and object is to establish a Unani Medical College. Accordingly, the society established a Medical College called Allama Iqbal Unani Medical College, Mazzaffamagar, which is said to be a minority institution.
(3.) THE petitioner applied for affiliation of the College to the Kanpur University under Section 37 of the U.P. State Universities Act. It is alleged in Para 10 of the petition that inspection was made by the representatives of Central Council of Indian Medicines (C.C.I.M.), and a letter dated 10.10.1993 was sent by the Secretary of the C.C.I.M. to the State Government vide Annexure-2. It is alleged that the C.C.I.M. accorded permission for the years 1993-94 and 1994-95. The college admitted 50 students in October, 1993 in 1st professional but these students could not appear in the examination as the College was not affiliated. Again 50 students were admitted in October, 1994 in 1st professional, but they also could not appear in the examination for the same reason. It is alleged in Para 12 that these students have completed their studies in 3 professional tests.;