- (1.) Appellant-Keshav Educational Society (for short 'Society') has directed this appeal against the judgment/Order dated 06.05.2016, whereby the learned Single Judge has dismissed the Civil Writ Petition No. 6913 of 2016 filed by the appellant-Society.
(2.) The appellant-Society is running a Pharmacy College under the name and style Keshav College of Pharmacy, Assand-Kohand road, V.P.O Salwan, District Karnal, Haryana (for short 'College'). The said College was accorded approval by the All India National Council for Technical Education (hereinafter called 'A.I.C.T.E.') in the year 2007, which was extended up to 2014-2015. But, it did not apply for extension of approval for the Session 2015-2016. The Pharmacy Council of India put the College under 'no admission category' for 2015-2016 Session. Thereafter, the appellant-Society applied for extension of approval for the Session 2016-2017. An Expert Valuation Committee (for short 'E.V.C.') was appointed to visit the college in order to verify about the infrastructure as per A.I.C.T.E. norms, which visited the College on 29.03.2016 and pointed out about 24 deficiencies in its report. The case of the appellant was referred to the Standing Appellate Committee (for short 'S.A.C'.) for consideration. During the pendency of the writ petition, the S.A.C. decided the matter for grant of approval against the appellant on 04.04.2016. The appellant amended the writ petition with the permission of the Court to challenge the said action.
(3.) The writ petition filed by the appellant was dismissed by the learned Single Judge vide impugned judgment/order dated 06.05.2016. Hence this Letters Patent Appeal.;