LATIFFUR RAHMAN BEG Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ram Balak Mahto, learned Senior Counsel appearing for the petitioners. Mr. Shashi Anugrah Narain, learned Senior counsel appearing for the Intermediate Education Council and the learned J.C. to S.C. No. 17 for the State.

(2.) THE petitioners have case to this Court originally for a direction upon the respondents to recogniee/effilisate to the petitioners College which fulfills all criteria to be recognised and also for further consequential reliefs. During the pendency of this writ application an order dated 12.4.2005 (Anneexure-13) was passed by the Intermediate Education Council by which the permission to enroll students in Science faculty which had been granted earlier for a limited period was withdrawn by the counc1l with respect to the petitioners College. By Interlocutory Application No. 1831 of 2006 the said order was challenged and learned Counsel for the petitioners has confined his submission only with respect to the quashing of the said Annexure-13 as illegal and invalid.

(3.) IN view of the aforesaid facts contained in the report of the INspection Team learned Counsel for the INtermediate Education Council submitted that the College in question has clearly failed to comply with the conditions prescribed for recognition under the rules. IN fact, it was woefully short of the requirements even after 22 years since its foundation despite several reminders given by the Council detailed in the impugned order Itself. For the said reasons it is submitted that the Counsel has rightly withdrawn the permission for enrolling the students in the Science faculty.