Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for Petitioner.
(2.) PETITIONER has preferred this writ petition with the following prayer: i) the action of the Respondent No. 2 to issue the letter (Ann.8) to the Petitioner may kindly be declared to be illegal, unjustified, arbitrary and may kindly be quashed and set aside; ii) The Respondent No. 2 may kindly be directed to relax the new Rules and norms; iii) The Respondent No. 2 may kindly be directed to grant affiliation as per the rules and regulation of Respondent No. 1 and may also be directed to inspect the Petitioner institution as per the norms, rules and regulation of Respondent No. 1. iv) The Petitioner may kindly be granted any such relief, which this Hon'ble Court may consider fit and proper in the facts and circumstances of the case. Prayer No. 1 relates to letter dated 22nd June, 2011 (Annex.8), which reads as under: UNIVERSITY OF RAJASTHAN, JAIPUR The Secretary/PrincipalMaharani Girls Degree College,Tijara Road,Alwar No. Acad. II/2011/33128 Dated:22 -6 -2011 Dear Sir/Madam, With reference to your application for fresh provisional affiliation, I am directed to inform you that the fresh provisional affiliation for the session 2011 -12 will be granted after inspection by the University as per new affiliation rules in accordance with the UGC (Affiliation of colleges by the Universities) Regulation, 2009, duly approved by the Academic Council. You are, therefore, requested to downloaded new affiliation rules from the University website; www.uniraj.ac.in and make necessary preparations accordingly for inspection of fresh affiliation colleges/ courses for the session 2011 -12. Yours faithfully,Sd/ -Registrar No. Acad.II/2011 Dated: Copy forwarded to the following for information 1. A.S. To V.C.,UOR, Jaipur. 2. P.S. To V.C./Registrar, UOR, Jaipur Asstt. Registrar (Acad.II)
(3.) FROM the above letter dated 22nd June, 2011 (Annex.8), the University has informed Petitioner that fresh provisional affiliation for the Session 2011 -12 will be granted after inspection by the University as per new affiliation rules in accordance with the UGC Regulations, 2009, whereas in prayer No. 3, the Petitioner has prayed that Respondent No. 2 may kindly be directed to grant affiliation as per rules and regulations of Respondent No. 1 and may also be directed to inspect the Petitioner -institution as per the norms, rules and regulations of Respondent No. 1.;