RAM SWAROOP AGARWAL EDUCATION AND RESEARCH SOCIETY Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2017-5-57
HIGH COURT OF RAJASTHAN
Decided on May 16,2017

Ram Swaroop Agarwal Education And Research Society Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

ALOK SHARMA,J. - (1.) The Agricultural Department issued an advertisement dated 24.09.2014 inviting applications from societies/trusts desirous of starting agricultural colleges in the private sector in the State of Rajasthan beginning the academic year 2015-16. The intent was obviously to promote Agricultural Education in the State of Rajasthan.
(2.) The petitioner-society submitted an application seeking to start an agricultural college in the name of Rukmani Devi Memorial College of Agriculture. The application was made to the Agricultural Department within time along with the requisite documents, a Demand Draft of Rs. 15,000/- as application fee and FDR of Rs. 10,00,000/-. Vide letter dated 04.06.2015 the petitioner-society was informed that on scrutiny of its application there appeared to be short fall in respect of the land offered for setting up the agricultural college as against the required minimum area of 25 hectares. In response, vide letter dated 17.07.2015 the petitioner-society informed the respondent department that there was no such short fall but only a miscalculation. It was stated that in fact the petitioner-society had offered 25.66 hectares of land with supporting documents of ownership. Further vide letter dated 30.07.2015, the petitioner society submitted an affidavit enclosing therewith the requisite certificate evidencing that the land offered for setting up the agricultural college in the Khatedari of Hanuman Singh, Arjun Singh, Bheem Singh and Jagdish Singh added upto 25.6 hectares sufficient for fulfilling the minimum requirement of the State Government for setting up an agricultural college as per the advertisement dated 24.09.2014.
(3.) Apparently satisfied with the quantum of land offered for setting up the agricultural college and also on other parameters, the Joint Director, Agricultural Department issued an office order dated 17.09.2015 for the physical verification/inspection of the site offered by the petitioner society for setting up the agricultural college. A Committee was constituted for the site visit which was to submit its recommendation within 15 days of the visit. The Committee visited the site on 19.10.2015 and made a positive recommendation.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.