- (1.) Heard learned counsel for the petitioner and Sri. R.A. Akhtar for respondent-University. The petitioner-institution seeks a mandamus commanding the respondents in effect to grant permission for enhancing the intake capacity of B.Ed. course seats in the institution.
(2.) Sri R.A. Akhtar, learned counsel, contends that the petitioner had earlier submitted an application which was incomplete and not in accordance with the norms prescribed (Annexure-4) as a result whereof the file of the petitioner was closed. He has further invited the attention of the Court to Clause 8 (4) of the norms notified on 31.8.2009 which is quoted herein below: 8 (4). An institution shall be permitted to apply for new course of Master of Education and Master of Physical Education and enhancement of intake in Bachelor of Education, Bachelor of Physical Education, Master of Education and Master of Physical Education Programme, after it has been accredited by the National Assessment and Accreditation Council (N.A.A.C.) with at least a letter Grade B developed by N.A.A.C.
(3.) Learned counsel contends that petitioner can still apply afresh alongwith the Certificate so required as indicated in the aforesaid norms and if the documents are complete in all respects, the claim shall be considered and disposed of by the Council. In view of the aforesaid facts and submissions raised, this writ petition is disposed of with liberty to the petitioner to file a fresh application before the Council in accordance with the aforesaid norms annexing there with all the documents and the Council shall thereafter proceed to pass an appropriate order within 2 months from the date of production of a certified copy of this order before him.;