JAIN INSTITUTE Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) This petition is directed challenging the decision of Respondent No. 2 dated 27/29.5.2013 by which respondent has passed a resolution thus :-

(2.) The contention of the petitioner is that once the State Government had already expressed opinion in favour of the petitioner institution, which was taken into consideration by the respondents then there was no question of seeking another permission from the State Government as decided by Respondent No. 2 vide Annexure P-1 dated 27/29.5.2013.

(3.) In reply to it, learned counsel for the respondents submits that now the academic session is changed. Earlier consent of the State Government was for the academic session 2012-13 and because of the change of the session, it is required as has been held by the Apex Court in the case of Maa Vaishno Devi Mahila Mahavidyalaya Vs. State of Uttar Pradesh and others, 2013 2 SCC 617. It is submitted that the because of change in the situation in respect of academic session another consent of the State Government was required.