SIDDHI VINAYAK EDUCATION SOCIETY Vs. DEVI AHILYA VISHWAVIDYALAYA

JUDGEMENT

(1.) THIS order shall dispose of four writ petitions being WP No.5244/2008, WP No.5245/2008, WP No.5246/2008 and WP No.5247/2008, as facts of all the four cases are identical and similar arguments have been raised before the Court. For the sake of convenience, facts are borrowed from WP No.5244/2008.

(2.) THE petitioner Siddhi Vinayak Education Society is an educational society, registered under the provisions of Madhya Pradesh Society Registrikaran Adhiniyam, 1973, with effect from May 13, 1997. It is running an educational college at Indore known as Matushree Ahilya Devi Teachers' Education Institute.

(3.) AS per the Act and the Regulations, an educational institution is required to obtain a recognition from NCTE before commencing the Diploma/Bachelor or post -graduate courses for teachers' training and thereafter is entitled to seek an affiliation from the relevant University/ Board.