MAA SARASWATI EDUCATION SOCIETY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner-Society seeks a direction for grant of affiliation. The contention raised is that the society was granted recognition by the National Council For Teacher Education (NCTE) to run the M.Ed. course, vide letter dated 22.8.2007 (Annexure P-9). The society had applied to the Kurukshetra University-respondent No.3 for affiliation. But since 'no objection' has not been given by respondent no.I the State of Haryana, affiliation has not been granted.

(2.) According to the reply, filed on behalf of State of Haryana, the petitioner-society has not submitted the proof of minimum requirement of funds; progress report of the college; certificate regarding structure stability; provision of safety measure against fire; undertaking regarding rooms/building will be furnished and all electrical fitting would be completed and functional before the commencement of the academic session; colored photographs and sanctioned plans of the building.

(3.) The case of the petitioner is that all these requirements have been complied with and averments to this effect have been made in paras 10, 12 and 13 of the petition.