Heard counsel for the petitioner. The special leave petition is dismissed. We are coming across cases of this type very often where allegations are made that innocent students are admitted into unrecognised schools and are made to suffer. Some courts out of compassion occasionally interfere to relieve the hardship. We find that the result of this situation is total indiscipline in the field of regulation. We suggest to the States to take steps that adequate publicity be given that unrecognis-ed institutions have no right to run and admit students and their claim to sit in the examination would not be permitted. Government should also come forward to prosecute unrecognised institutions and their organisations which admits students by suppressing the proof of non-recognition. Dismissal of this special leave petition does not preclude the petitioner to move the State Government for such relief as is admissible in accordance with rules.