TAWI EDUCATIONAL TRUST Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 8.2.2002 passed by the learned Single Judge dismissing the writ petition filed by the appellant-Trust (hereinafter referred to as the 'Institute'). In the writ petition, the following reliefs were claimed by the appellant- Institute :

(2.) In brief the facts are that the institute known as "Institute of Management Sciences" situate at Gangyal, Jammu is being run by the appellant for imparting education in Master's Degree Programme in Business Administration (M.B.A.) stream. The Institute is recognised by All India Council for Technical Education (AICTE) and is affiliated with the Jammu University.

(3.) For the Session 1999-2000 the Jammu University allocated 150 seats for the course. 30 seats were allocated to the Department of Management Studies, University of Jammu and 60 seats each to the Institute and Pridarshani Institute of Management and Science, Trikuta Nagar, Jammu. Subsequently 60 seats allocated to the Institute were reduced to 45 seats i.e. 22 free seats, 18 payment seats and 5 seats meant for NRI quota.