ASSOCIATION OF EDUCATIONAL COLLEGE (SELF FINANCING) OF HARYANA (REGD ), AMBALA CITY Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner is a registered Association of private unaided Self Financing Educational Institutions, which are offering courses in two years Diploma in Education (D.Ed.) course. The petitioner is aggrieved against the action of respondent-Kurukshetra and Maharishi Dayanand Universities in demanding application fee and affiliation fee from the Institutions running this Diploma course.

(2.) This demand is made in the background that earlier National Council of Teachers Education had granted recognition to the Member of the Association to run this two years Diploma course on certain conditions. On the basis thereof, the Members Institutions of petitioner-Association were given formal affiliation by State Council of Education Research and Training Haryana (respondent No.2). This ofcourse was on payment of fee and charges. There had been spate of litigation, when some of the members were forced to approach for grant of affiliation, which has gone upto Hon'ble Supreme Court.

(3.) Respondent No.2 was the competent authority for approval of curriculum and respondent No.3 was responsible for granting recognition to the member Institutions. Earlier respondent No.2 had been issuing prospectus and information brochures for admission to two years Diploma course every year and had also been conducting the counselling.