NIDHI DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE question involved in this petition has already been considered by this court in W.P.No.8766/2012 (ITM University Vs. Jiwaji University Gwalior & Ors. by order dt.

(3.) THE petitioner University was established by the State of Madhya Pradesh vide order dt.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.