Sangeet Lodha, J. - (1.) THIS writ petition is directed against order dated 3.7.15 issued by the Principal Secretary, Higher Education, Government of Rajasthan, banning the admission of the students in Jodhpur National University (for short 'the University') during the academic session 2015 -16.
(2.) THE petitioner -University, a body corporate, has been constituted and established under the provisions of Jodhpur National University, Jodhpur Act, 2009 (for short "the Act" hereinafter). The objects of the University as set out under Section 4 of the Act, are to undertake research and studies in the disciplined specified in the Scheduled II attached to the Act, which includes the disciplines of Engineering and Technology, Medicine and Health, Management, Pharmaceutical Sciences, Applied Sciences, Computer Application, Law and Education and such other disciplines as the University may with the prior approval of the State Government, determine from time to time and to achieve excellence and disseminate knowledge in the said disciplines. In furtherance of the objects specified, the University has already established Engineering College, Dental College, Pharmacy College, College of Management and is also conducting the undergraduate courses in Legal Education, after obtaining the permission from regulatory bodies such as All India Council for Technical Education (AICTE), Dental Council of India (DCI), Bar Council of India (BCI) etc. That apart, the University also started undergraduate courses in the non -professional non -technical courses namely, Arts, Commerce and Science in the year 2011 by imparting education to external students, who do not participate in regular curriculum and extra curriculum activities of the University, however, acquire their degree from the petitioner University. The petitioner University is a self financed University, run by Kushal Education Trust, a Trust registered under the Rajasthan Public Trust Act, 1959, which is referred to under the Act as 'Sponsoring Body'.
(3.) AS per the provisions of Section 21, the authorities of the University shall be namely; the Board of Management, the Academic Council, the Faculties and such other authorities as may be declared by the Statutes to be the authorities of the University.;