PRATIBHA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The cause of action and the relief claimed in the two writ petitions being one and the same, the two petitions are being disposed of by this common order.

(2.) Kamla Nehru Mahila Mahavidyalaya, Satna (for short the College ) is affiliated to the Awadhesh Pratap Singh University, Rewa (for short the University ). The College started B.Ed. course in the year 1972 and the University recognized the College from 23.9.1972. After the enactment of National Council for Teacher Education Act, 1993, the B.Ed. course of the petitioner was required to be recognized by the National Council for Teach Education (NCTE). Initially, NCTE gave permission for admission to as many as 150 students in B.Ed. course of the college in 1995, but thereafter when another institution known as Chitrakoot Vishwavidyalaya applied for B.Ed. course, the NCTE (Western Zone Committee) while allowing the Chitrakoot Vishwavidyalaya an intake capacity of 60 seats, reduced the intake capacity of the college to 60 seats by order dated 4.4.1997. Admissions to B.Ed. course in the State of Madhya Pradesh is regulated by the Board of Secondary Education, Madhya Pradesh (for short the Board ). For the academic year 2006, the Board allotted 100 students on the basis of the merit to the College and pursuant to said allotment, 100 students were admitted to the College for the B.Ed. course for 2006-07. The College intimated the University about the admission of the 100 students and requested the University to issue 100 forms for the B.Ed. examination to be held in June, 2007 and the University by its letter dated 22.12.2006 issued 100 forms. Out of the 100 students, two students did not fill up the forms and the remaining forms duly filled by the students were sent to the University alongwith the requisite fee on 19.1.2007. The University issued roll numbers and admit cards to the College to be distributed to the students. The students took B.Ed. examination as per the time table during the period 5th June, 2007 to 8th June, 2007. Thereafter, the University, by its letter dated 16.7.2007, intimated the NCTE, Western Zone with a copy to the College that the results of the B.Ed. course students have not been declared on the ground that against the 60 seats sanctioned by the NCTE, 100 students had been admitted to the B.Ed. course of the college for the year 2006-2007.

(3.) The College has filed W.P. No.9516/2007 and five students who have taken the examination have filed W.P. No.10675/2007 as a public interest litigation. The prayer in these two writ petitions is to direct the Univeristy to declare the results of the students of the B.Ed. course for the year 2006-07.