RAVI NAIR PHYSIOTHERAPY COLLEGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Manohar, the learned Counsel for the petitioner, Shri Gavai, the learned Government Pleader for respondent No. 1 and Smt. Khade, the learned Counsel for respondent No. 2.

(2.) THE present Civil Application No. 5536 of 2001 is filed by the petitioner seeking direction to respondent No. 1-State Government to restore the intake capacity of the petitioner College from 50 to 100 students.

(3.) SHRI Manohar, the learned Counsel for the petitioner, contended that the Trust, which runs petitioner College, viz. Smt. Radhikabai Meghe Memorial Medical Trust, Sawangi (Meghe), Wardha, applied to the State Government for starting a Physiotherapy College and the permission for opening the said College was granted by the Nagpur University vide its letter dated 30-12-1995. The learned Counsel contended that the State Government also issued resolution dated 4-7-1998 granting such permission to the said trust from Academic Session 1998-99 and the permission was granted for a period of three years with an intake capacity of 40 students each year.