SHRIRAM EDUCATION SOCIETY Vs. SHIVAJI UNIVERSITY, KOLHAPUR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties the petition is heard finally in view of the narrow controversy involved herein.

(2.) The Petitioner has established an educational institute for Teachers' Education at village Atpadi, District Sangli. The institution has been duly approved not only by the State but also by the 2nd Respondent, the National Council of Teacher Education. The approved intake capacity of the institution is 100 seats for B.Ed course and 25 seats for M.Ed. Course.

(3.) The institution was granted provisional affiliation albeit conditionally by the 1st Respondent University for the academic year 20122013. The University withdrew the affiliation vide its order dated 6th June 2013. This decision of the University not to continue the affiliation is basically in issue.