- (1.) The petitioner-society is running a Pharmacy College by the name of Keshav College of Pharmacy at Assandh-Kohand Road, VPO Salwan, District Karnal (hereinafter referred to as the "institute"). It was accorded approval by the National Council for Teacher Education (NCTE) in the year 2007, which was extended upto 2014-15 but it did not apply for extension of approval for the session 2015-16. The Pharmacy Council of India (PCI) put the college of the petitioner-society under "No Admission" category for the session 2015-16 but now the petitioner has applied for extension of approval for the session 2016-2017. In order to verify about the infrastructure as per the AICTE norms, an Expert Committee was appointed, who visited the institute on 29.03.2016 and noticed about 24 deficiencies which are recorded in its report. Thereafter, the case of the petitioner was referred to the Standing Appellate Committee for further consideration. The Standing Appellate Committee is presided over by a retired High Court Judge who had asked the petitioner on 02.04.2016 to present their case before it on 04.04.2016 at the AICTE Headquarters along with relevant supporting documents.
(2.) At the time when notice of motion was issued in this case, counsel for the petitioner had submitted that though the petitioner had received an e-mail on 02.04.2016 asking it to appear before the Standing Appellate Committee on 04.04.2016 and though the petitioner had appeared and submitted the relevant documents on the said date but no decision has been taken.
(3.) During the pendency of the writ petition, the petitioner filed CM No.4863 of 2016 for amending the writ petition on the ground that the Standing Appellate Committee has decided the matter against the petitioner on 04.04.2016 which it wanted to challenge as well. The permission was granted to the petitioner and hence, the said application for amendment was allowed and the amended writ petition was taken on record.;