SHYAM SEVA SAMITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-institution submitted an application for grant of NOC and also for seeking approval for increasing the capacity of students from 60 to 120 in its Agriculture college.

(2.) By way of the order dtd. 4/8/2021, the State Government though granted temporary NOC for the academic session 2021-22, however did not grant sanction for enhancement of intake capacity of students from 60 to 120.

(3.) Mr. B.S. Sandhu, learned counsel for the petitioner invited Court's attention towards the recommendation dtd. 30/6/2021, given by the competent committee constituted by the State Government and highlighted that the committee had categorically pointed out that the petitioner-institution has been functioning in accordance with law/norms and hence, its NOC be extended for the academic session 2021-22 and at the same time it was also recorded that the petitioner-institution is having requisite infrastructure for enhanced intake capacity from 60 to 120 seats and, therefore, seat allocation of petitioner-institution be enhanced to 120 seats.