- (1.) The petitioner Trust has approached this Court for issuance of directions to Maharshi Dayanand University, Rohtak, arrayed as respondent No. 2, to grant affiliation to the college run by the petitioner Trust for B.Ed. course session 2006-2007. The State of Haryana through the Financial Commissioner and Principal Secretary, Department of Education, has also been arrayed as respondent No. 1 for the grant of any other appropriate relief.
(2.) The petitioner is registered as a charitable and educational Trust and is running a Senior Secondary School at Sonepat. It has been pleaded by the petitioner Trust that it has 6 acres of land situated at Sonepat. The petitioner Trust got the use of the said land changed for using the same for educational purposes. As per the CBSE norms, a minimum of 2 acres of land is required for running a Senior Secondary School. The petitioner Trust claims that it is running the aforesaid School on three acres of land at Sonepat under name and style of South Point Public School, Sonepat. It has also been pleaded that the aforesaid School has a separate building which is being used exclusively for the said School.
(3.) Since the petitioner Trust was wanting to open a B.Ed. College on remaining three acres of land at Sonepat, therefore, it made a request to the State of Haryana for grant of no objection certificate vide an application filed on December 15, 2005. The requisite fee of Rs. 25,000/- and all other documents required for the aforesaid purpose, were appended with the application form. The aforesaid documents were the viability of the College, documents showing the ownership of the land, CLU certificate, site plan/building plan along with photographs of the building, funds statement etc. In pursuance to the aforesaid application filed by the petitioner Trust, a letter of intent was issued by the State of Haryana in favour of petitioner Trust on December 23, 2005. A copy of the aforesaid letter of intent has been appended as Annexure P-1 with the present petition.;