SHARADA EDUCATION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Shukla, learned AGP waives service of notice of rule for respondent No. 1 and Mr. Dave, learned Counsel, wavies service of notice of rule for respondents No. 2 and 3. With the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(2.) THE petitioners have preferred the petitions for appropriate writ to direct respondents No. 2 and 3 to include the petitioner Colleges in the list of affiliated Colleges for B. Ed. Course and to direct respondent No. 2 University to allot students to the petitioner Colleges as per the intake sanctioned by the National Council for Teacher Education (NCTE ).

(3.) IT appears that the issues which arise for consideration in the present cases are covered by the decision of this Court (Coram:d. A. Mehta, J.) dated 01. 11. 2007 in Special Civil Application No. 19088 of 2007 and allied matters. In the said Judgement, this Court inter alia observed at para 16 to 35 as under: