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Judgment
The petitioner has sought following reliefs:-
(i) To issue an appropriate writ commanding the respondents No. 2 and 3 to consider the application dated 23.01.2012 of the petitioner college for grant of extension of approval in respect of MCA course 2012-13.
(ii) To issue an appropriate writ commanding the respondents No. 2 and 3 to grant extension of approval in respect of MCA course 2012-13 to the petitioner.
(iii) To grant any other order/direction deemed just and proper in the facts and circumstances of the case.
The sole contention of the petitioner before this Court is that the respondent Nos. 2 & 3 be directed to decide the application of petitioner Annexure P-4, which is pending since 23.1.2012 for consideration before respondent Nos. 2 & 3 and the decision taken by the respondent Nos. 2 & 3 may be directed to be placed on record on the next date of hearing. It is also submitted by Shri Singh that this College was granted approval for the first time in the year 2000, which continued up to 2011-12 and this year, because of non consideration of the application, the approval has not been extended.
Considering aforesaid, we adjourn hearing of this petition for 26.9.2012.
During this period, respondent Nos. 2 & 3 shall take a decision on application Annexure P-4 and apprise this Court about their decision in this regard.
Petitioner to serve this order on respondent Nos. 2 & 3 Hamdust within 3 working days from today. C.C. today.