S.P. MEMORIAL BED. COLLEGE THROUGH ITS MANAGING DIRECTOR PRADEEP TIWARI Vs. UNION OF INDIA (UOI) AND TWO ORS.

JUDGEMENT

(1.) HEARD Mr. Pawan Mishra, Advocate for the Petitioner, Mr. Kartikey Hari Gupta, holding brief of Mr. U.P.S. Negi, Advocate for University and Mr. Sudhir Singh, Advocate for NCTE.

(2.) MR . Kartikey Hari Gupta, Advocate for the University has submitted that the writ petition may be decided as on today without calling counter affidavit.

(3.) ACCORDING to the Petitioner institution he was granted permission to run M. Ed. course of 25 seats in terms and conditions contained Under Section 15(3)(a) of National Council for Teachers Education Act, 1993(hereinafter referred as 'NCTE Act'), vide order dated 07 -03 -2008.