- (1.) The instructions produced by learned Standing Counsel are taken on record.
(2.) Sri R.P. Tiwari, learned Standing Counsel on the basis of instructions submits that the enquiry in regard to the recall of recognition granted to the petitioner institution has been concluded. The final decision on the recall of recognition to the petitioner institution will be taken by recognition committee. The matter is pending before the recognition committee.
(3.) Sri Kamlesh Kumar Tiwari, learned counsel for the petitioner, contends that the authorities have not adopted a fair procedure in the past. The petitioner has not been issued a show cause notice till date.;