JEEVAN SAMAJ SAMITI Vs. NCTE

JUDGEMENT

(1.) Because the point involved in this petition has already been decided by this Court in W.P. No. 4275/2013 (Vikas Education & Environment Academy Society Vs. NCTE and others), hence, with the consent of the parties, this petition is disposed of at motion hearing stage itself. The petitioner challenged the resolution passed by the respondent No. 2 taking in its 184th meeting held on 27-29.5.2013. By the aforesaid resolution, WRC resolved that earlier the opinion of the State Government had been obtained, however, as per the order passed by the Hon'ble Supreme Court, the cases are rolled over to the session 2014-15 in regard to recognition because the date from which the recognition could be granted as per the directions of the Hon'ble Supreme Court is already over, hence, a fresh opinion from the State Government be obtained.

(2.) The controversy raised in this petition has already been decided us in W.P. No. 4275/2013 (Vikas Education & Environment Academy Society Vs. NCTE and others) vide order dt. 8.5.2013. The following order has been passed by the court:-

(3.) Hence, the Writ Petition is allowed. The impugned decision of the respondent No. 2 (Annexure P/1) taken in its 184th meeting in regard to obtaining fresh opinion from the State Government is hereby quashed. No order as to costs.