BHAGWANTSINHJI CHARITABLE TRUST Vs. SAURASTHRA UNIVERSITY

JUDGEMENT

(1.) The petitioner - Trusts have prayed for an order to hold the action of the respondent University in not allotting students to the petitioner - Colleges as illegal despite their having obtained recognition from the National Council for Teacher Education (for short, the N.C.T.E ) and approval from the State Government and further to quash and set aside the report / decision of the University dated 14.09.2005.

(2.) The petitioners are Public Charitable Trusts registered under the provisions of the Bombay Public Trusts Act, 1950. Section 14 of the National Council for Teacher Education Act, 1993 provides for the grant of recognition to an Institution.

(3.) Mr. M. K. Shelat learned counsel appearing for the petitioner Trusts has submitted that the respondent University was applying inconsistent and discriminatory norms as regards the allotment of students to the petitioners' Colleges. He has submitted that it has been the consistent practice of the respondent University to grant admissions at the fag end of the Academic Year.