COMMISSIONER AND SECRETARY TO GOVERNMENT HIGHER EDUCATION DEPARTMENT Vs. JAYA GOKUL EDUCATIONAL TRUST

JUDGEMENT

(1.) This appeal is filed by the first respondent (appellant herein) challenging the impugned judgment dated January 14, 1997.

(2.) The petitioner - Trust in O.P. sought quashing of Ext. P5 order of Government expressing its inability to accord sanction for the establishment of a self financing engineering college.

(3.) The case of the petitioner (first respondent herein) is that it made an application for affiliation to the Mahatma Gandhi University, which deputed a team for inspection. The inspection team recommended to the University that the petitioner has sufficient infrastructure to start the course during the academic year 1995-96 itself. The petitioner also made an application dated 24-6-1995 to the Government to accord sanction to start courses during the academic year 1995-96 itself. It is on this application, the Government passed impugned order (Ext. P5) dated 16-8-1996 regretting its inability to accord sanction, sought for.