SAROJ RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Letters Patent Appeal has been preferred by 40 students of Dehat Vikas College of Pharmacy Tigaon, District Faridabad against the judgment of learned single Judge dated 4-4-1994. Rejecting the contentions raised on behalf of the petitioners, the learned single Judge dismissed the writ petition.

(2.) IN order to appreciate the contentions raised in the present appeal, it will be appropriate to refer to necessary facts giving rise to this appeal. Dehat Vikas Educational Society (hereinafter referred to as the Society) registered under the Societies Registration Act established Dehat Vikas College of Pharmacy, Tigaon, District Faridabad (hereinafter referred to as the College ). The Society applied for approval to the All India Council for Technical Education (hereinafter referred to as the Council) to start the Diploma Course in Pharmacy. The Council issued approval vide its letter dated 1-1-1992 for the academic year 1991-92. It was stated in this letter that the College was permitted to have intake of 40 students subject to the terms and conditions specified in the said letter.

(3.) ALL India Council for Technical Education was impleaded as respondent No. 3 while the College was impleaded as respondent No. 4 in the writ petition. Both these respondents were served in the writ petition but they did not contest the litigation and probably after filing an affidavit, they even absented from the proceedings. Similar is the position even now before us. Both these respondents are not represented before us in spite of the fact that they were duly served in this appeal.