BHARTIYA MAHAVIDHLAYA Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) Bhartiya Mahavidhlaya, Dabala, Tehsil Neemkathana, District Sikar has filed the present writ petition under Article 226 of the Constitution of India praying that the impugned order dated 21.7.2015 (Annx.8) along with the impugned letter dated 23.7.2015 (Annx.9) be quashed qua the petitioner and a further prayer has been made that the respondents be directed to issue no objection certificate to the petitioner institution for running B.A. Course for the academic year 2014-15 and the respondents should not proceed against the petitioner college for late deposit of the penalty.

(2.) In the present writ petition, it is averred that the petitioner college was established in the year 2009 and the said college having created infrastructure is imparting education to the students in Bachelor of Arts studies. It is further stated that the State of Rajasthan had granted no objection certificate in the year 2009 and have been renewing it on year to year basis.

(3.) Learned counsel for the petitioner submits that later, the State of Rajasthan had prescribed certain guidelines for creating necessary infrastructure and certain deficiencies were found in the petitioner college and the college was asked to cure the deficiencies.