Mahesh Bhagwati, J. - (1.) By way of the instant petition, the petitioners have sought the following relief:- "(i) Issue an appropriate writ, order or direction, thereby directing the official respondents to carry out the inspection of petitioner institution forthwith for the course namely B.A.L.L.B. (integrated) 5 years, B.B.A. L.L.B. (Integrated) 5 years and L.L.B. 3 years. (ii) Issue an appropriate writ, order or direction, thereby the official respondents may be directed to send its inspection team forthwith but in no case later within one week from the receipt of this notice and thereupon to give its inspection report finally to the petitioner institution. (iii) Issue an appropriate writ, order or direction, thereby the official respondents may be directed to immediately sent the inspection team forthwith as per the provisions of Bar Council of India Rules (supra). (iv) Cost of this writ petition may kindly be awarded in favour of the petitioners. (v) Any other order or direction which this Hon'ble Court may deem just and proper may kindly be passed in favour of the humble petitioners."
(2.) Having considered the submission made by the learned counsel for the petitioners as also the learned counsel for the respondents no. 1 and 2 and carefully perused the relevant material on record, it is revealed that the applicant is a Raffles School of Law which is going to conduct B.A.L.L.B. (Integrated) 5 years, B.B.A. L.L.B. (Integrated) 5 years and L.L.B. 3 years courses under Raffles University, Neemrana, which has been established vide Gazette Notification No. F.4(ix)/Vidhi/2/10 dated 6th December, 2010 issued by the Government of Rajasthan. Raffles School of Law, Raffles University, Neemrana applied to the Secretary Bar Council of India, New Delhi vide application dated 29th December, 2010 for approval to open Raffles School of Law starting B.A.L.L.B. (Integrated) 5 years, B.B.A. L.L.B. (Integrated) 5 years and L.L.B. 3 years courses.
(3.) Pursuant to the aforesaid application, the respondent no.2 needed some more information, which was sent by him but despite having fulfilled the requisite formalities in the requisite application format, for the purpose of grant of approval of affiliation, the respondents have not sent the inspection team to give its inspection report.;