ABHILASHI SHIKSHA Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH these writ petitions are being disposed of by a common judgment. The petitioner has challenged the order passed by the respondent -State (Annexure -PV) dated 7th June, 2008 denying permission to the petitioners to start post graduate courses on the ground that : -

(2.) I have been taken through the pleadings of the parties and the records by the learned Counsel appearing for the parties.

(3.) I had called for the file/record which dealt with the matter that is grant of ˜No Objection Certificate/Recommendation for starting Post Graduate Courses by the petitioners. The record shows that the case of the petitioner was favourably recommended by the Director of Higher Education, Himachal Pradesh. A detailed report has been placed on the record showing the availability of facilities and equipment for conducting the courses.