VEDIKA COLLAGE OF EDUCATION Vs. BARKATULLAH UNIVERSITY

JUDGEMENT

(1.) IN these two writ petitions, the petitioners have prayed for a writ/direction to the Barkatullah university to declare the results of the students admitted to the B. Ed, course during the academic year 2006-2007 in the Vedica College of Education, Bhopal.

(2.) THE facts briefly are that the Vedica college of Education, Bhopal, (for short 'the College'), was established by the Vedic shiksha Samiti, Bhopal, which is a Society registered under the M. P. Societies registrikaran Adhiniyam 1973, to impart education in teaching. The Vedic Shiksha samiti applied for grant of recognition to the national Council for Teachers Education (for short 'the NCTE') for the academic year 2005-2006 and by a letter dated 9-8-2005, the NCTE communicated the recognition granted to the College by the western Regional Committee of NCTE for B. Ed. course for the academic year 2005-2006, subject to the condition that the college will submit the list of staff/faculty duly approved by the registrar of the affiliating University/competent authority before commencement of the academic session. In the letter, it was stated that the formal order of recognition will be issued only after the receipt of the list of staff/faculty in the Western Regional committee, NCTE, Bhopal. After getting such recognition of NCTE, the college obtained affiliation from the Barkatullah University, bhopal, and admitted students allocated to the college by the Board of Secondary education during the academic year 2005-2006. Thereafter, the NCTE communicated an order dated 23-5-2007 to the principal of the college informing him that the college is recognized for the year 2006-2007. The Board of Secondary Education as the Nodal Agency authorised to hold centralized counselling for admission to B. Ed. course in the State of Madhya Pradesh allotted 100 students for admission to the college during the academic year 2006-2007. On the basis of such allotment, students were admitted to the B. Ed. course of the college for the academic year 2006-2007. The college then submitted examination forms of the students admitted for the academic year 2006-2007 to the Barkatullah university and the Barkatullah University permitted these students to appear in the examination as a regular students, but the results of the B. Ed. examination of the students for the academic year 2006-2007 of the college were not published.

(3.) THE college has filed Writ Petition No. 12012/2007 and five students of the college who were admitted to the college for the academic year 2006-2007 and who have taken the B. Ed. examination, have filed Writ petition No. 13252/2007 praying for a direction to the Barkatullah University to publish the results of B. Ed. examination. We have heard Mr. Ajay Mishra learned Senior counsel appearing for the petitioner (s) and mr. P. K. Kaurav, learned counsel appearing for the respondent/university.