ASHASKIYA PRATHMIK VIDYALAYA SHIKSHA SAMITI Vs. COLLECTOR, MORENA

JUDGEMENT

(1.) SOME of the irregularities are curable, some cannot be cured all. It is accordingly submitted that respondent authorities should not have acceded to withdraw affiliation. This is the challenge in all the petitions dratted in the schedule appended to this order. These orders have passed by Deputy Director of Education, Morena. These orders have been passed on different dates but basic reasons which led to the order being passed by the Deputy Director of Education are:

(2.) IF above be the situation, then irregularities serialised at serial No. (ii) (iii) (v) (vi) would no longer be there.

(3.) I am of the opinion that merely because, attendance is only up to 70% this cannot be made a ground for withdrawing the affiliation. This is a matter on which institution have no control and therefore, no fault can be attributed to them.