VAISH ARYA SHIKSHAN MAHILA MAHAVIDYALAYA Vs. DR RAMMURTI MEENA REGIONAL DIRECTOR NORTHERN REGIONAL COMMITTEE

JUDGEMENT

(1.) CONT.CAS(C) 689/2020 The hearing was conducted through video conferencing.

(2.) Learned counsel for the petitioners contends that despite the respondents giving an undertaking to the Court on 25.02.2019 that a decision on the application of the petitioner for grant of recognition of M.Ed. course shall be taken within a period of 4 weeks, respondents have not taken a decision on the application and on the contrary, by Minutes of 203rd meeting held on 11th to 13th August, 2019, recorded that the application already stands rejected in the meeting held on 15th and 16th April, 2019.

(3.) Learned counsel for the petitioner submits that the subject order dated 25.02.2019 was passed after a counter affidavit was filed by the respondents and nowhere in the counter affidavit was it brought on record that the application of the petitioner already stands rejected in the meeting held on 11th to 13th August, 2019 and rather the stand in the affidavit was that the application was under process.