VIDHYAWATI MISHRA MEMORIAL TRUST Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner institution was granted recognition to conduct B.Ed. course for intake of 200 students. The petitioner institution admitted the students, however, those students were not permitted to appear in the examination on the ground that the petitioner institution did not receive accreditation certificate.

(3.) THE point that whether accreditation from NAAC is necessary for conducting the course has been considered by the Division Bench of this court at Jabalpur vide judgment dt. 13.5.2014 passed in W.P. No. 21586/2013 (Matushri Ahilya Devi Teachers Education Institute and another Vs. National Council for Teachers Education and others) and other connected matters. The Division Bench has allowed the writ petitions and held that it was not necessary for the institution to obtain the accreditation from NAAC and on that ground without giving an opportunity of hearing, the recognition could not be withdrawn. The concluding part of the judgment is as under: -