ANNAPPA TERDAL GRAMINA ABHDIVRUDDI Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer in this writ petition is for issuance of a direction to the 5th respondent to conduct an inspection of the petitioner-college as per the norms prescribed and to issue Form No.5. A direction is also sought for to be issued to the 4th respondent to issue Form No.4 to the petitioner and thereafter a further direction is sought to the 2nd and 3rd respondent to accept the application of the petitioner for grant of permission to admit students with an intake of 60 seats.

(2.) Learned counsel for the petitioner submits that the petitioner would be satisfied, for the present, if the 5th respondent is ordered to conduct inspection of the petitioner-college forthwith and consider the issuance of a Form No.5 and thereafter if such a Form No.5 is issued, the 4th respondent is directed to consider the case of the petitioner for issuance of a Form No.4. Learned counsel further submits that unless Form No.5 and 4 are issued to it, the petitioner cannot approach respondent Nos.2 and 3 to seek approval for admitting the students and therefore, there is a grave urgency for consideration of the above prayers.

(3.) It is not in dispute that the petitioner has paid the necessary fee and has made the necessary application to the 5th respondent to conduct an inspection and issue a Form No.5. In this view of the matter, it would be appropriate to direct the 5th respondent to consider the request of petitioner for conducting an inspection and thereafter also consider whether the petitioner is entitled for the issue of a Form No.5.