COLLEGE OF AGRICULTURE, RAIGARH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties. W.P.(C) Nos. 963/2013, 962/2013 and 973/2013, involve common facts as well as the question of law and, as such, require common consideration and disposal.

(2.) THE facts, in brief and relevant to the dispute, are that the petitioners' colleges were granted affiliation by the respondent University to run courses in Agriculture & Horticulture. All of a sudden, according to the petitioners, the academic session 2013-14 was declared as zero admission year, withdrawing the affiliation without following the rules and regulations, as prescribed under the Indira Gandhi Krishi Vishwavidyalaya Affiliation/Recognition of College/Institution Regulation, 2001 (for short "the Regulation, 2001").

(3.) LEARNED counsel appearing for the University submits that it is true that each and every points and facts raised by the petitioners have not been detailed in the order, however, before taking decision to declare zero year for admission, the Academic Council has applied its mind and passed the order. In respect of the report of the Dean Student's Welfare and Chairman Inspection Committee, the University is silent on the report which was expected to be examined before the Academic Council takes the decision on the same day at 4 P.M. to declare zero year for admission.