MUSLIM EDUCATIONAL FOUNDATION Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The petitioner has filed this writ petition for quashing the order dated 08.03.1999 wherein the Government withdrew the permission already accorded to the petitioner Institute, to open diploma courses in Pharmacy Medicine and Laboratory Technical Courses.

(3.) The petitioner, which has been registered under the Societies Registration Act, initiated a proposal to have diploma courses in Pharmacy Medicine and Laboratory Technical Courses. Since the matter had remained pending, the petitioner had to file a writ petition in W.P.No.14659 of 1997. The said writ petition was disposed of on 09.07.1997, directing the respondents to pass final orders on the application filed by the petitioner. The respondents, by order dated 14.10.998, permitted the petitioner to start diploma course in Medical Laboratory Technology and Pharmacy Medicine for the year 1999-2000. Thereafter, the petitioner filed a representation before the Government for giving retrospective effect to the permission, to make it effective for the year 1998-1999 on the ground that some students had been admitted in anticipation of the Government's order. However, while dealing with such representation, the Government, by the impugned order dated 08.03.1999 has withdrawn the permission for starting two diploma courses. This latter order has been challenged in the present writ petition.