PRESTON COLLEGE GWALIOR Vs. NCTE

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition against the order dt. 12.10.2013 (Annexure P/1).

(3.) The controversy involved in this petition has already been decided by the Division Bench of this court at Jabalpur 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 vide judgment dt. 13.5.2014, hence, with the consent of the counsel for the respondents, the petition is heard and disposed of finally.