- (1.) -HEARD learned Counsel for the parties.
(2.) COUNTER-AFFIDAVIT has been field by learned Standing Counsel on behalf of the respondent State Government, respondent No. 1. He has relied upon paragraph 5 of the counter-affidavit wherein it has been stated that while examining the petitioner's matter for granting no objection certificate, the State Government required certain specific information with regard to the course already running in the petitioner's college and the names of the colleges running within radius of 15 km. as well as courses running therein. It has also been averred that the State Government vide its letter dated 5. 10. 2007 to the Regional Higher Education Officer, Agra, has directed to furnish said information and as and when this information is furnished to the Government, appropriate decision will be taken.
(3.) THIS is education matter. The session is of one year and therefore time is of essence. In such matter no objection is required for running new course. It may be mentioned here that for granting no objection certificate by the State Government for affiliation of the institution certain formalities are pre-requisite which the University has to send information for affiliation complete in all respect along with Appendix-A to the application by the State Government. It is, therefore duty of the University to send papers to the State Government for consideration regarding affiliation, complete in all respect. Once the University has sent the appears to the State Government and has been received by it then in that event it would be deemed that all complete papers have been sent by the University to the State Government.;