Ramesh Ranganathan, J. - (1.)- This writ petition is preferred against the order passed by the 1st respondent dated 13.04.2013 rejecting the appeal preferred by the petitioner.
(2.)The petitioner-society was hitherto running a college wherein B.Ed. was offered as a course of study. Proposing to withdraw the recognition granted to the petitioner earlier, the second respondent issued show cause notice dated 07.02.2012 highlighting various deficiencies. The petitioner submitted their reply thereto on 22.02.2012, contending that they had complied with the deficiencies referred to in the show cause notice. Thereafter, a final show cause notice dated 03.09.2012 was issued enumerating certain deficiencies which, according to the petitioner, varied from the deficiencies pointed out in the earlier show cause notice dated 07.02.2012. The petitioner submitted their reply on 23.09.2012, to the final show cause notice dated 03.09.2012, claiming to have complied with each of the deficiencies. The 2nd respondent passed an order on 20.11.2012 withdrawing the recognition granted to the petitioner. Aggrieved thereby, the petitioner preferred an appeal to the 1st respondent. On the said appeal being rejected, by proceedings dated 13.04.2013, the petitioner has invoked the jurisdiction of this Court.
(3.)Sri S. Sriram, learned counsel for the petitioner, would draw attention of this court to the order passed by the 1st respondent-appellate authority dated 13.04.2013, in support of his submission that the said order is bereft of reasons and suffers from non-application of mind; and the 1st respondent has merely referred to the conclusions of the 2nd respondent in their order dated 20.11.2012, albeit after making subtle changes to the language used therein, and has passed a cryptic order that "after perusal of the documents, memorandum of appeal, affidavit and after considering oral arguments advanced during the hearing, the Council decided to reject the appeal "