MODERN SCHOOL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE only grievance of the petitioner is that affiliation was granted to the petitioner till 2013 -14 by the University to run B.Ed and M.Ed. courses, however, despite judgment of this Court dated 30.05.2014 affiliation is not being granted to the petitioner for the academic session of 2014 -15 and for future. Since only law point is involved and no factual dispute is pointed out by learned counsel appearing for the parties, therefore, present petition is taken up for final disposal at the initial stage itself.

(2.) PETITIONER had earlier filed WPMS No. 1250 of 2014 (Modern School and another Vs. State of Uttarakhand and others), which was disposed of by this Court vide judgment dated 30.05.2014. Judgment dated 30.05.2014 reads as under:

(3.) IN compliance of judgment dated 30.05.2014, petitioner college was granted affiliation on 28.07.2014 (Annexure No. 5 to the writ petition) for the academic session 2013 14.