MAHESHWAR EDUCATION AND CHARITABLE TRUST SANCHALIT SWAMI VIVEKANANDA COLLEGE Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION WESTERN REGION & 1

JUDGEMENT

(1.) Heard Ms. Srushti A. Thula, learned advocate for the petitioner and Mr. P.S. Champaneri, learned advocate for the respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The learned advocates appearing for the parties have taken this Court through the factual matrix arising out of this petition. The record indicates that by an order dated 25.6.2007, the respondent - Council passed a recognition order as provided under Section 14 of the NCTE Act, 1993 for starting B.Ed. course of one year duration. The specific condition by which the annual intake of 100 students was permitted by the said recognition order reads thus: