SYADWAD EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Mirza, Advocate for the petitioner and Ms. Dangre, Additional Government Pleader for the respondents. Rule. Rule is made returnable forthwith.

(2.) In these bunch of writ petitions, common question of law is involved and, therefore, the writ petitions have been heard together and are being decided by this common judgment.

(3.) In Writ Petition No. 4533/2012, the submission of the petitioner is that the National Council for Teacher Education by order dated 1st/9th August, 2012 has granted recognition order to Shri Padmaprabha Digambar Jain Adhyapak Vidyalaya, Khadshangh (Ansingh), Tahsil and District Washim to start D.El. Ed. course of Elementary level of two years with an annual intake of 50 students from the academic session 2012-2013. After receiving recognition order, the petitioner made application to respondent No. 2-State Council for grant of affiliation but by communication dated 7th September, 2012 respondent No. 2-State Council informed the National Council for Teacher Education that it has taken a decision that the affiliation" will not be granted to any D.T.Ed. colleges in the State henceforth.