- (1.) This judgment will also dispose of CWP Nos. 11525, 11566, 12033, 11769, 11768 of 1989 as the question involved is common in all these cases.
(2.) The challenge in these writ petitions is to the order Annexure P.2 dated July 13, 1989, passed by the Director, Technical Education, Haryana, threatening thereby that any student seeking admission to any institute/polytechnic direct would be doing so at his own risk and responsibility, and the examination of such students would not be conducted by the State Board of Technical Education Haryana, etc.
(3.) The petitioner is a registered charitable trust known as "Daulat Ram Charitable Trust" which is running Maharishi College of Pharmacy, Taraori, District Karnal. The said College is running classes for Diploma in Pharmacy with effect from session 1984-85. The college and the course of study conducted by the college has been approved by the Pharmacy Council of India, as provided under the Central Act known as Pharmacy Act, 1948. The said college is absolutely private and unaided and not a single paise is received by it either in the form of aid or by reimbursement of salaries paid by the college to its teaching staff or in any other manner either from the State Government or the Central Government or any of their instrumentalities or agencies.;