JANSEVA CHARITABLE TRUST Vs. HEMCHANDRACHARYA NORTH GUJARAT UNIVERSITY

JUDGEMENT

(1.) Rule. Learned Advocate for the respondent is directed to waive service. In light of the view that the Court is inclined to adopt the petition is taken up for final hearing and disposal today.

(2.) This petition has been filed praying for the following reliefs :

(3.) The case of the petitioner is based on the order of recognition granted by NCTE on 24/25-07-2007 permitting the petitioner institution to commence B.Ed. Course with intake of 100 students. According to the petitioner despite all formalities having been completed the respondent University has failed to allot students and take appropriate steps for grant of affiliation and hence the petition.