COMMITTEE OF MANAGEMENT MAA SHARDA MAHAVIDYALAY SHAMBHOOPUR GAHJI AZAMGARH; INDU PANDEY Vs. STATE OF U P
LAWS(ALL)-2004-9-113
HIGH COURT OF ALLAHABAD
Decided on September 03,2004

COMMITTEE OF MANAGEMENT MAA SHARDA MAHAVIDYALAY SHAMBHOOPUR GAHJI AZAMGARH; INDU PANDEY Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) ARUN Tandon, J. Heard Sri P. N. Saxena Advocate, assisted by Sri I. S. Tomar, and Sri J. P. Singh Advocate on behalf of the petitioners. Sri Anil Tiwari Advocate and Ajit Kumar Singh Advocate on behalf of the respondents.
(2.) THESE two writ petitions are directed against the same order passed by the Coordinator B. Ed. Entrance Cell, Veer Bahadur Singh Purvanchal University, Jaunpur, dated 17th June, 2004 and dated 5-7- 2004, whereby the University has cancelled the admission of the petitioners of the Writ Petition No. 35687 of 2004 and has recommended the names of four new candidates for admission in B. Ed Course of 2004. First writ petition has been filed by the Committee of Management, Maa Sharda Mahavidyalay, Shambhoopur Gahji, Azamgarh through its Manager Sri Faujdar Singh. While second writ petition has been filed by four students, whose admissions have been cancelled under the aforesaid order. The relevant facts giving rise to the present writ petition are as follows : Maa Sharda Mahavidyalay, Shambhoopur Gahji, Azamgarh is an institution affiliated to Veer Bahadur Singh Purvanchal University, Jaunpur. The said institution has been affiliated for running B. Ed. Course, which is of one year duration, for the academic session 2003-2004.
(3.) IT is submitted on behalf of the petitioner that the National Council for Teachers' Education has granted permission to the institution for in take of 100 students in the B. Ed. Course. As against the 100 seats 50% of same are required to be filled on the basis of the entrance examination conduced by the University, while remaining 50% seats are required to be filled by the Management on its own, termed as Management quota. Under the Government Order dated 14th December, 1999 it is provided that, if the candidates recommended by the University against 50% seats, which are to be filled on the basis of the entrance examination conduced by the University, do not join the course, an intimation shall be forwarded to the University with a request to sand-more names. In case within one week no new list of selected candidates is forwarded by the University, it will be open to the Management to grant admission to the students on their own provided the candidates fulfill the minimum eligibility criteria.;


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