LAWS(MPH)-2020-1-13

SUNDARLAL SMARATI SHIKSHA COLLEGE Vs. UNION OF INDIA

Decided On January 07, 2020
Sundarlal Smarati Shiksha College Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WP-21488-2015, WP-103-2016, WP-227-2016 and WP-10800-2016 These writ petitions are directed against the Notification dated 01.07.2015 and the consequential Notification dated 25.07.2015 whereby, the colleges situated at Panna, Chhattarpur, Tikamgarh, Sagar and Damoh have been directed to seek affiliation from Maharaja Chhatrasal Bundelkhand Vishwavidyalaya on the anvil of amendment to Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 vide Madhya Pradesh Vishwavidyalaya (Sanshodhan) Adhiniyam, 2011.

(2.) It is informed that the said Notification dated 25.07.2015 was subjected to challenge in Writ Petition No.14027/2015, Writ Petition No.14536/2015 and Writ Petition No.15070/2015 and has been set aside by order dated 07.10.2015 passed therein.

(3.) The said order is brought on record, wherein it is held :