B.T.K.EDUCATIONAL TRUST, Vs. DIRECTOR,

JUDGEMENT

(1.) Heard the Learned Government Advocate appearing for the Respondents.

(2.) No counter is filed on behalf of the Respondents.

(3.) According to the petitioner/Educational Trust, it wanted to start an Arts and Science College under the name and style of 'Kokila Arts and Science College' at Viralimalai, Pudukkottai District and in this regard, it projected an application dtd. 27/12/2012, which was duly acknowledged by the second respondent/District Revenue Officer on 30/12/2012. It appears that after presenting the application together with necessary fee for processing the same, the petitioner made a request to the second respondent/District Revenue Officer, Pudukkottai to make necessary inspection through the third respondent/Joint Director of Collegiate Education, Trichirappalli and in this regard, the petitioner made a representation dtd. 10/3/2015. 3. The stand of the petitioner is that the first respondent/Director of Collegiate Education, Chennai, had directed the second respondent/District Revenue Officer, Pudukkottai to inspect the petitioner's College and asked him to file a detailed report to that effect. As a matter of fact, the second respondent together with the inspection team came up for inspection on 20/4/2013 and pursuant to the inspection, the third respondent/Joint Director of Collegiate Education, Trichirappalli, by means of proceedings dtd. 23/5/2013 had recommended to the first respondent for starting of the college.