MANAGEMENT COMMITTEE KANORIYA MAHLLLA MAHAVIDYALAYA JAIPUR Vs. UNIVERSITY OF RAJASTHAN
LAWS(RAJ)-2001-7-50
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on July 12,2001

MANAGEMENT COMMITTEE, KANORIYA MAHLLLA MAHAVIDYALAYA, JAIPUR Appellant
VERSUS
UNIVERSITY OF RAJASTHAN Respondents

JUDGEMENT

J.C.VERMA - (1.) The petitioner is the Management of Kanodiya Mahila Mahavidyalaya (hereinafter called the College), Jawahar Lal Nehru Marg, Jaipur established by the Kanodiya Charitable Trust. The college is affiliated to the University of Rajasthan as it receives grant-in-aid from the State to the tune of 90%.
(2.) Under Chapter XX of the Ordinance of the University, the colleges are to be affiliated, The college was running the under-graduate courses when it had applied for affiliation for post-graduate courses for the session 1993-94 for the subjects namely M.A, (English Litt), M.A. Political Science and M.A. History. It was provisionally affiliated for the said courses. The college had again applied for the provisional affiliation for the session 1994-95, 1995-96 and for permanent affiliation w.e.f. the session of 1996-97.
(3.) According to the petitioner it fulfilled all the requisite conditions for affiliation as given by the University. When an inspection was made by the officer of the University and on the recommendations of such inspection reports, the Vice-Chancellor is said to have passed the appropriate order on 20-1-1997 in granting the permanent affiliation for aforesaid subjects from 1996-97 vide letter dated 24-1-1997, copy of which has been attached as Annexure-2 to the writ petition.;


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