PRABIR SENGUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant petition concerns a issue of closure of an stream of subject of Psychology. The petition is filed as pro bono publico with the averments that Respondents No.3 to 5, D.P. Vipra College at Bilaspur, is running a course of Psychology for last many years in the College and all of a sudden, have decided to close the said subject for which the education is being imparted. It is contended on behalf of the Petitioner that since it is the only College in the area wherein the course of Psychology is being studied. By closure of said course in the College, the public at large would be largely affected and students interested to study on such subject would be denuded of their right to study the same.

(2.) It is therefore prayed that the direction may be given that the College to continue the said subject of Psychology. It is further contented that the College receives grant-in-aid, therefore, in order to close any subject on which they are imparting the education, they have to seek prior approval of the Executive Council. Reference is made to the amount received by the College by grant-in-aid and reference is further made to Section 53 of the Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006 (hereinafter referred to as 'the Act, 2006). It is stated that Section 53 of the Act, 2006 mandates that the Non- Government Institution cannot be closed without the notice as have been contemplated under the statute. It is further contented that since no such compliance of Section 53 of the Act, 2006 was made, therefore, the College cannot of its own close a particular subject of discontinue it as it continued for past many years. It is further submitted that the College Code- Statute 28 also provides that no teaching department or teaching post shall be abolished without the prior approval of the Executive Council. Consequently, if the subject of Psychology is closed, it will lead to closure of teaching department or teaching post, which will be against the Statute 28 of the College Code.

(3.) The reply of the Respondents have been filed. In order to appreciate the submission, sub section (2) and (17) of Section 3 of the Act, 2006 would be relevant. The said Sections are reproduced hereinbelow: