Dev Bhumy Educational Trust vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

i) Issue a Writ of certiorari to quash Annexure P-11 i.e. the letter whereby the proposal for approval of the Institution has been rejected.

ii) Issue a writ of mandamus directing the Respondent authorities not to implement Annexure P-11.

iii) Issue a writ of mandamus directing the Respondent No. 3 to allow the Petitioner to carry on the counseling as well as the admission in the college.

Reply filed on behalf of Respondents No. 3 and 4 is taken on record. The learned Standing Counsel for Respondents No. 3 and 4 submits that the letter of approval has been issued to the Petitioner since the Respondents are satisfied that the Petitioner has cleared all the deficiencies.

Therefore, the writ petition is disposed of directing Respondents No. 3 and 4 to do the needful within one week and consequential affiliation shall be granted by the second Respondent within another one week. It is also made clear that the Petitioner shall make available the required documents before the University. The learned Counsel for the Petitioner submits that the last date for submission of the application forms for the examination is 15.11.2010. It is made clear that in view of the time frame fixed as above, the Petitioner shall be granted one week''s time from the date of grant of affiliation for the submission of the forms. The Petitioner will produce a copy of this judgment alongwith a copy of the approval granted by the AICTE before the University.

The writ petition is disposed of, so also the pending application(s), if any.