SANJEEVNI EDUCATION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Trusha Patel learned AGP waives service of notice of rule for the State Authority.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(3.) THE short facts of the case appear to be that the petitioner is a public trust, registered under the Bombay Public Trust Act (hereinafter referred as to the 'Act') desirous to start Study Center for distance education of Shri Yashwantrao Chavan Maharashtra Open University (YCMOU) (hereinafter referred as to the 'Open University' for the sake of convenience). It appears that on 30th December 2006, the petitioner applied to the University for opening study center of three courses, namely Diploma in Electronics Engineering (Basic), Diploma in Mechanical Engineering (Basic) and Diploma in Computer Technology (Basic). On 12.4.2007 as per the petitioner, the officers of the University examined the proposal, including the verification, and ultimately granted provisional affiliation for study center of 'Electronic Engineering Programmes (ESEP)' and/or 'Mechanical Engineering Programmes (MLEP)' on condition that NOC is granted by the Government of Gujarat. Based on the same, the petitioner applied to the Director of Technical Education on 16.4.2007, to grant NOC, as required by Open University. As per the petitioner number of inquiry was made, and there were remainders, however, no actions were taken and therefore, the petitioner had to prefer SCA No. 21238 of 2007, before this Court, and this Court directed vide order dated 6.12.2007, to decide the representation of the petitioner within stipulate time limit. As per the petitioner, the detailed explanation and clarification were made to the concerned authority, and thereafter the petitioner further repeatedly made inquiry, and reminders but no decision was taken. Therefore, the petitioner is once again constrained to approach before this Court by preferring present petition.