M G COLLEGE OF SCIENCE ARTS & CULTURE THRU MANAGER ASHOK Vs. STATE OF U P THRU PRIN SECY BASIC EDU DEPTT U P & ORS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Jai Prakash Mishra, holding brief of Sri Sudhanshu Chauhan, learned counsel representing National Council for Teacher Education.

(2.) The petitioner-institution was recognized by National Council for Teacher Education under Sections 14/15 of National Council for Teacher Education Act, 1993 to conduct Teacher Education Programme, namely, D.El.Ed course (formerly known as BTC) by means of the order dated 03.03.2016.

(3.) Hon'ble Supreme Court passed an order dated 28.03.2016 on the Interlocutory Application bearing No. 9 of 2016 in Writ Petition (Civil) No.276 of 2012; Maa Vaishno Devi Mahila Mahavidyalaya vs. State of U.P. and others, providing therein the last date for grant of affiliation would be 30.05.2016. Pursuant to the said order, it appears that the Examination Regulatory Authority, U.P., Allahabad issued a notification on 26.04.2016 inviting applications for affiliation from those institutions which were recognized by the NCTE. In the notification dated 26.04.2016, it was clearly indicated that applications from such institutions will be submitted till 10.05.2016. Pursuant to the notification dated 26.04.2016, the petitioner-institution appears to have submitted its application on 07.05.2016, however, even after processing of the application moved by the petitioner-institution, no final decision thereon is said to have been taken till date by the authorities on its prayer for affiliation.