SAMARTHA MAHAVIDYALAYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant seeks the review of the order passed by this Court on 20.12.2007 in Writ Petition No.3163/2007.

(2.) Heard Shri M.G. Bhangde, the learned Senior counsel with Shri G.R. Agrawal, the learned counsel, for the applicant, Mrs. B.H. Dangre, the learned Additional Government Pleader for the respondent nos.1 to 3, Mrs. A.P. Shinde, the learned counsel for the respondent no.4 and Shri M.V. Samarth, the learned counsel for the respondent no.5.

(3.) Shri M.G. Bhangde, the learned Senior counsel, submitted that the action of the State Government in granting permission to the respondent no.5 Society to open a new science college at Murmadi, Taluka Lakhni on 13.07.2007 clearly demonstrated that the cancellation of permission granted to the petitioner on 05.06.2006 to open a science faculty in its existing college on permanent 'No Grant' basis, by the order dated 26.06.2007, was clearly illegal. According to the learned Senior counsel, though the permission granted to the petitioner on 05.06.2006 to open the science faculty in the existing college was cancelled on the ground that the petitioner as well as the respondent no.5 were not getting enough students as per the prescribed norms in the science faculty, the State subsequently granted permission to the respondent no.5 to open a new science college at Murmadi by the order dated 13.07.2007, barely a few days after the permission granted to the petitioner college was cancelled.