PUNJABRAO DESHMUKH MEMORIAL EDUCATION SOCIETY Vs. NAGPUR UNIVERSITY

JUDGEMENT

(1.) RULE. Rule made returnable forthwith by consent. Heard Counsel for the Parties.

(2.) THE Petitioner Institution is affiliated to the Nagpur University and is running B. S. W. Degree course ever since 1994. The Petitioner had directly approached the Director of Social Welfare and the State of Maharashtra, by its letter dated 20-8-1994, seeking permission to start M. S. W. Degree Course which is a Masters Degree. It is pertinent to note that the Petitioner did not approach the Nagpur University for the purpose of starting M. S. W. Degree course, but had directly approached the Director of Social Welfare and the state of Maharashtra. Ultimately the State of maharashtra, by its letter dated 4-9-1996, had granted permission to the Petitioner to start m. S. W. Course for the academic year 1996-97, subject to various conditions, specifically mentioning therein that the Petitioner should seek permission from the University to start the said m. S. W. Course.

(3.) THEREAFTER the University of Nagpur by its letter dated 8-10-1996, rejected the decision of state of Maharashtra to grant permission to start m. S. W. Degree Course. The said letter made it clear that the Petitioner Society ought to have approached the University prior to 31-10-1995, for course commencing in 1996-97. The University in the said letter had also pointed out that permission can be granted only if proposals were routed through the University and not directly approaching the State of Maharashtra. The said letter also directed the Petitioner Society not to admit any student to M. S. W. Course for the year 1996-97. Against the above rejection, the petitioner Society by its letter dated 20-10-1996, made a further representation to the Vice-Chancellor. In this Petition, the rejection of permission to start M. S. W. Degree Course for the year 1996-97, by the University s letter dated 8-10-1996 is challenged.