Sujit Narayan Prasad, j. - (1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder, the order dated 23.02.2016 passed by the respondent no. 4 has been sought to be quashed by which the application made by the petitioner for its inspection for the purpose of fresh affiliation, has been rejected for the academic session 2015-2017.
(2.) It is the case of the petitioner as per the pleading made in the writ petition is that the petitioner college has made an application to respondent no. 6 for grant of recognition for conducting B.Ed. courses of one year duration with annual intake of 100 students, the respondent no. 6 has constituted the visiting team for the inspection of the petitioner college and a comprehensive inspection was conducted basis upon which the recognition to the petitioner college for the academic session 2006-2007 has been passed vide order dated 04.10.2006.
(3.) The petitioner college has sought for affiliation from the respondent university, the university again conducted inspection of the petitioner college for the extension of its affiliation for every academic session from 2006-2007 and sent its proposal to the State Government which approved the affiliation so granted by the University and thereafter the State Government vide its letters issued, has extended the affiliation for academic session up to 2013-2014.;