- (1.) Heard learned counsel for the petitioner, learned counsel for the University Sri Shashi Prakash Singh, Dr. Ravi Kumar Misra for opposite party no.3 and learned Additional Chief Standing Counsel for opposite party no.1.
(2.) These petitions raise common question of law and fact, therefore, they are being decided, by a common judgment.
(3.) Writ Petition No. 3110 (MS) of 2012 relates to Shri Krishna Janka Devi Degree College, Rura, Ramabai Nagar which was established for imparting eduction to teachers' training. An application was made to the National Council for Teacher Education (for short 'the NCTE'), a body constituted for granting recognition to the institutions imparting education to the teachers training. The recognition was granted to the petitioner-institution under the provisions of National Council for Teacher Eduction Act, 1993 (for short 'the NCTE Act'), but as contemplated under 14(6) of the NCTE Act, the examining body found certain shortcomings and, therefore, it proceeded to recommend the shortcomings to the State Government for grant of affiliation as contemplated under Section 37(2) of the U.P. State Universities Act. After grant of recognition by the NCTE, the petitioner-institution applied for affiliation in respect of 100 seats in B.Ed. Course. The inspection was made by the members of inspecting committee and recommendation was made on 24.3.2012 for grant of affiliation to the petitioner-institution w.e.f. 1.7.2012. After forwarding of the inspection report, the State Government found certain shortcomings and deficiencies in the petitioner-institution and so the State Government declined to grant affiliation to the petitioner-institution vide order dated 9.5.2012.;