REGISTRAR OSMANIA UNIVERSITY Vs. MADINA EDUCATIONAL SOCIETY

JUDGEMENT

(1.) Writ petitioner-respondent has claimedthat it has established an institution and sought affiliation to the Osmania University and requested the University accordingly to permit the students admitted by it to appear in the examination. According to the petitioner-respondent although everything has gone well for the institution inasmuch as all concerned including the AH India Council for Technical Education has recommended favourably, the University has not granted the formal affiliation to the institution, and thus it has suffered and students who are admitted are also suffering. Pending the writ petition, it has sought for a direction to the University to permit the students to take the examination. Learned single Judge has disposed of the miscellaneous petition mainly on the ground inter alia that University has not attended to the representation of the petitioner - respondent and the facts that the inspection committee of the University had inspect the institution and sent a feasibility report to the Andhra Pradesh State Council for Higher Education on 17-11-1994; That report was sent to the Government; The Government recommended the institution to the All India Council for Technical Education for grant of permission; and the inspection committee of the All India Council for Technical Education gave a provisional approval on 08-1-1996 and recommended, the institution as a minority institution, have not been disputed. Learned single Judge has accordingly ordered as follows:

(2.) The Supreme Court has in All Bihar Chritian Schools Association & Anr. vs. State of Bihar & ors. held that:

(3.) In Nagesh waramma vs. State of Andhra Pradesh the Supreme Court has observed that: