Rakesh Tiwari, J. - (1.) These writ petitions raise common questions of law and facts, as such, they are being decided by this common judgment. Civil Misc. writ No. 17386 of 2006 is being treated as main petition.
(2.) Petitioner's institution- Krishna College of Law is self financed; does not receive any aid from the State Government and is running a law college of three and five years duration. State Government vide orders dated 19.6. 2002 and 3.4.2003 respectively granted 'No Objection Certificate' to the petitioner's institution (for shore 'institution'). The institution was grated temporary affiliation to run three years' law course provided the institution obtains permission from the Bar Council of India vide order dated 13.8.2002 passed by the Chancellor. Bar Council of India granted permission to the institution to run three years' law course with four Sections and intake of 80 students in each Section for the academic session 2002-2003 vide order dated 1.10.2002 in pursuance whereof the University permitted the institution vide letter dated 10.10.2002 to admit 320 students. Thus, three years' law course continued in the institution for the academic sessions 2003-04 and 2004-05; examination of the students were held and results were declared.
(3.) The institution was thereafter granted permission by the State Government vide order dated 3.4.2003 to run five years' taw course. The institution was then permitted to run three years' law course with intake of 4 Sections of 80 students and five years' law course with intake of two Sections of 80 students for academic years 2003-04 and 2005-06 by the Bar Council of India. Vide orders dated 13X2003 and 11.9.2003, the Chancellor extended the affiliation to the three years' course from 1.7.2003 and five years' course from 1.7.2003 for five years respectively.;