(1.) These are two petitions on the same controversy and therefore, they arc being taken up together. For the purpose of convenience Writ Petition No. 25417 of 2002 filed by Gyan Singh and another is being taken up as leading case. Other writ petition is Writ Petition No. 17573 of 2002 filed by Neelima Srivastava and others in which counter and rejoinder affidavit has also been exchanged. Counsel in both the cases on rival sides are the same. As the pleadings are complete for the disposal of the writ petitions, as requested by the learned Counsel, the matter is being heard and is being finally decided.
(2.) Learned Counsel Sri Ajit Kumar who appears for the petitioner, Sri P.S. Baghel, learned Advocate who appears for the University and Sri Vinay Saran who appears for the National Council of Teachers Education have been heard.
(3.) By means of the writ petition filed by Gyan Singh and another which is Writ Petition No. 25417 of 2002 prayer has been made for quashing of the order dated 30th May, 2002 passed by the respondent No. 1 (Annexure I to the writ petition). By the aforesaid order, a decision has been taken that permission cannot be accorded to the petitioner's College to run B.Ed. classes. The prayer of the writ petitioners Neelima Srivastava and others of Writ Petition No. 17573 of 2002 is for a direction to the respondents to admit the students in B.Ed. classes for the session 2002-2003.