ITM UNIVERSITY Vs. JIWAJI UNIVERSITY GWALIOR

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition and prayed a relief that respondent No. 1 University be directed to issue eligibility certificate to the students, who passed B.Ed.examination from the petitioner University.

(3.) The petitioner University was established by the State of Madhya Pradesh vide order dated 4.5.2011 passed under the provisions of Madhya Pradesh Niji Vishwavidyalaya (Sthapna Avam Sanchalan) Sanshodhan Adhiniyam, 2011. As per the petitioner, the University Grants Commission also authorized the petitioner University to award degree specified by the UGC under Section 22 of the UGC Act, 1956.