PROF PANNALAL Vs. HOLY BHARATHI P G COLLEGE

JUDGEMENT

(1.) This appeal has been filed by the Registrar of the Osmania University who was respondent No.3 in the Writ Petition. Respondent No. I who was writ petitioner has filed counter, other respondents were not summoned as it was not felt necessary to hear them for the disposal of this appeal.

(2.) The order challenged in this appeal is the order in Contempt Case No. 1232 of 2000 of which only the respondent No.3 in the writ petition is aggrieved. There are no directions against respondents 2 to 4 in the order passed in the contempt petition. Therefore, this Court thought it fit not to give any notice to respondents 2 to 4. This appeal is also in a very short compass and the appellant's contention is that the order passed by the learned Single Judge of this Court in a Contempt Petition could not have been passed in the facts and circumstances of the case. It is also contended that the order enlarges the scope of the order which was passed in the Writ Petition. Therefore, the order would not sustain.

(3.) Before coming to the arguments, a short resume of facts is necessary to be given. The respondent No. 1 (hereinafter referred to as 'writ petitioner') filed the Writ Petition being W. P. No, 21275/2000. This was allowed by judgment dated 25-7-2000. The writ petitioners are running a college and they wanted to start course of M. B. A. For the purpose of starting the course of M. B. A they got necessary permission from the All India Council for Technical Education (hereinafter referred to as 'AICTE'), but they were not able to get affiliation from the respondent-University. The reliefs claimed in the Writ Petition are given below: