COLLEGE OF EDUCATION MORIGAON Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) The challenge made in this writ petition is in respect of withdrawal of the recognition of the petitioner college imparting B.Ed. course of study. The appeal preferred by the petitioner against the order passed withdrawing the recognition of the college also yielded no result in favour of the petitioner as a consequence of which the petitioner has invoked the writ jurisdiction of this Court.

(2.) The petitioner college under the name and style of "The College of Education", Morigaon, in the district of Morigaon (Assam) was established in the year 1994. The college has been imparting training in teacher education leading to Bachelor of Education Degree (B.Ed.). Since 1995, the students of the college have been appearing in the B.Ed. Examination conducted by the Gauhati University and many of its students have obtained B.Ed, degree.

(3.) The sponsoring body of the college was granted permission to start the B.Ed. College for the session 1994-95 by the Executive Council of the Gauhati University vide its resolution adopted on 17/9/1994. Such permission was accorded in the subjects of studies as mentioned in the resolution and with the following conditions: