SANJEEVANI EDUCATION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been filed with the following prayers:

(2.) ON the basis of two letters issued by Yashwantrao Chavan Maharashtra Open University on 12. 04. 2007, which were in the form of Provisional Study Centre recognition for (A) Basic Study Centre and (B) Information Technology (IT) Study Centre, the petitioner approached respondent No. 3-Authority for No Objection Certificate. The grievance is that despite reminders on 27. 06. 2007 and 7. 7. 2007, the respondent-Authority did not take any steps to either grant No Objection Certificate or decide the application moved by the petitioner.

(3.) THE petitioner thereupon preferred present petition. Upon Notice having been issued, learned AGP appearing on behalf of the respondent-Authorities made a statement which has been recorded by the Court in order dated 20. 09. 2007 in the following words. Date : 20/09/2007 oral ORDER learned AGP states, under instructions, that the petitioner was orally informed on the basis of the Study Centre Manual supplied by the petitioner, that the petitioner is required to obtain recognition from AICTE before the respondent authority can issue No Objection Certificate, but the petitioner having not complied with the said requirement, the respondent authority cannot issue the No Objection Certificate. In the circumstances, the respondent authority is directed to file a specific affidavit of the officer concerned who had made such oral communication categorically stating as to which representative of the petitioner-Institution was orally communicated. Affidavit shall be filed on or before 03. 10. 2007. Rejoinder, if any, to be filed on or before 09. 10. 2007. Matter to be listed on 10. 10. 2007. Sd/-[ D. A. MEHTA, J ]