PATEL KELVANI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. The petition is taken up for final hearing and disposal today considering the scope of the controversy between the parties. The learned advocates appearing for the respective parties are directed to waive service.

(2.) The facts briefly stated are that : the petitioner-Institution was granted an order of recognition on 15.09.2006 for running a B.Ed. Course from the Academic Year 2006-2007. The petitioner approached the respondent-University for affiliation and allotment of students on 20.09.2006. The respondent-University did not take any decision and hence, the petitioner approached this Court by way of Special Civil Application No.6037 of 2007. On 29.03.2007 following order came to be made by this Court:

(3.) Vide order dated 15.9.2006 National Council for Teacher Education granted recognition to the petitioner to run B.Ed. Course with approved intake of 100 seats from the session 2006-2007. The petitioner approached the respondent University on 20.9.2006. However, admittedly the respondent University has not taken any decision as stated by the petitioner.