Sangeet Lodha, J. - (1.) THE matter comes up on an application preferred by the petitioner seeking directions to the respondents to permit the petitioner college to give admission to the students in B.V. Sc & A.H. Programme, during the academic session 2015 -16.
(2.) IT is to be noticed that vide order dated 3.7.13 passed by this court in S.B.C. Writ Petition No. 7953/11 preferred by the petitioner herein and other connected writ petitions, this court issued directions to the VCI to reconsider the matter with regard to grant of approval for admission to the veterinary colleges run by various charitable trust/societies, in the following terms: - - "Accordingly, the writ petitions are disposed of with the directions to the Council to reconsider the matter with regard to grant of approval for admission of the students to the veterinary colleges run by the petitioners and recognition of the veterinary qualification to be awarded by the respondent -University to the students pursuing their B.V. Sc. & A.H. degree course in the said colleges objectively, after due consideration of the submissions to be made by the petitioners and the comments on inspection report already submitted by the respondent -University, within a period of one month from the date of receipt of certified copy of this order. The Council shall be at liberty to direct inspection of the petitioners' colleges afresh so as to ascertain whether the said colleges fulfill the minimum standards of veterinary education prescribed by the Regulations. Needless to say that if the colleges run by the petitioners are found to be fulfilling the requirement, the admission already made in any of the petitioners' colleges during the Academic Session 2011 -12 and 2012 -13 shall be regularized and they shall be permitted to admit the students in the next Academic Session 2013 -14. Further, the matter with regard to the recognition of the veterinary qualification to be awarded by the respondent -University to the students already admitted in the colleges run by the petitioners pursuant to the approval granted by the Council, shall be considered by the Council/Central Government objectively, keeping in view the future of the students pursuing the course and shall ensure that they are not made to suffer for no fault on their part." Pursuant to the directions issued as aforesaid, the inspecting team of VCI inspected the petitioner college on 26th August to 28th August, 2013 and prepared the inspection report. After consideration of the report of the inspecting team, the Executive Committee as also the General Body of the VCI in their meeting held on 15.10.13 and 18.10.13 respectively, keeping in view major deficiencies existing in the petitioner college, decided not to allow the admission of the students in the petitioner college during the academic session 2013 -14 and keeping in view the persisting deficiencies, the admissions made by the petitioner college during the academic session 2011 -12 and 2012 -13 were refused to be regularised. In these circumstances, the petitioner preferred the present writ petition before this court.
(3.) AFTER hearing the parties and perusal of the material on record, this court vide order dated 14.5.14 constituted a Committee for inspection of the petitioner college. After inspection, the inspection report prepared by the inspecting committee pointing out the deficiencies was made available to the petitioner college. Thereafter, on the petitioner college reporting to the inspecting committee that all the deficiencies pointed out in the inspection report have been made up, the inspecting committee re -inspected the petitioner college and submitted the report. After perusal of both the reports placed on record, vide order dated 16.9.14 this court issued directions in the following terms: "Accordingly, it is directed that the matter with regard to grant of recognition to the petitioner -college may be considered by the Executive Committee and thereafter, by VCI in its meeting scheduled to be held on 18.9.14 and 24.9.14 respectively. The VCI shall consider the inspection reports submitted by the Committee constituted by this court objectively and shall pass a speaking order. The Secretary of the VCI against whom serious allegations of mala fides are levelled, shall not participate in the proceedings before the VCI in respect of grant of recognition to the petitioner -college. Needless to say that if deficiencies pointed out by the Inspection Committee stand substantially removed by the petitioner -college, the recognition applied for, shall not be refused by the VCI, on account of any trivial or insignificant deficiencies, which could be removed by the petitioner -college within the time frame to be fixed by the VCI. The decision of the VCI shall be placed on record of this court before the next date of hearing.";