COMMITTEE OF MANAGEMENT, SHYAMLAL SARASWATI MAHAVIDYALAYA AND ANOTHER Vs. CHANCELLOR, CH. CHARAN SINGH UNIVERSITY AND OTHERS

JUDGEMENT

(1.) We have heard learned counsel for the petitioner, Sri Niraj Tripathi for the Chancellor and Sri Anurag Khanna for the University.

(2.) The petitioner's educational institution was granted recognition by the NCTE and was also granted temporary affiliation by the Chancellor for the session 2004-05. However, for the current academic session 2005-06, affiliation has been refused to be continued by the impugned order of the Chancellor dated 3.2.2006. Although several objections are mentioned in the initial part of the order, but while recording his finding, the Chancellor has referred to only four objections in the latter part of his order.

(3.) The first objection is with regard to the ''management quota' and ''reservation quota'. While reconsidering these objections, the Chancellor has not considered the decision of the Supreme Court in the case of P.A. Inamdar Vs. State of Maharashtra, reported in (2005) 6 SCC 537 : 2005 (3) ESC 373 (SC) and while considering the alleged violation of ''reservation quota' the Chancellor has not considered the order of the Division Bench of this Court dated 28.7.2005, passed in Writ Petition No. 4215 (M/S) of 2005.