LATE SHRI LAXMANRAOJI MOTGHARE CHARITABLE TRUST Vs. MAHARASHTRA ANIMAL AND FISHERY SCIENCE UNIVERSITY

JUDGEMENT

(1.) By this petition filed under Articles 226 and 227 of the Constitution of India, petitioner no.1 a Public Trust and petitioner no.2 College run by it, challenge the order dated 25.10.2012, cancelling permanently the recognition granted to the petitioner no.2 College under the provisions of Maharashtra Animal and Fishery Sciences University Act, 1998 (hereinafter referred to as "the 1998 Act" for short), by taking recourse to its Section 38 and 2006 Rules framed thereunder. This Court issued notice on 11.02.2013. The respondent no.1 University, respondent no.2 Vice Chancellor and respondent no.3 Dean have filed their reply on 16.07.2013.

(2.) Shri M.G. Bhangde, learned Senior Counsel submits that the petitioner no.2 College got initial recognition in the year 200203 and it was continued till 201011, on year to year basis. By order dated 01.07.2010, the said recognition has been given for the period of three years from 2010 11 onwards. During this period on 24.08.2012, a show cause notice was issued by the respondent no.3 with approval of respondent no.2, calling upon petitioner to explain why its recognition should not be cancelled.

(3.) Shri Bhangde, learned Senior Counsel submits that after receipt of this adverse order, petitioners submitted an application under Right to Information Act, and were then supplied a copy of enquiry report. The enquiry report is signed by 4 persons as Members thereof, and it shows that on 16.06.2012, an enquiry was conducted in the college of petitioners.