O.P.SRIVASTAVA, J. - (1.) WITH the consent of the Counsel for the parties the matter has been heard finally at the admission stage.
(2.) THE petitioner has challenged the order dated 15.9.2005 (Annexure-1 to the writ petition) passed by opposite party No. 1 whereby on the basis of the letter from University dated 28.7.2005, the Chancellor did not find it appropriate to grant affiliation for B.Ed. Course to the petitioner-college for the session 2005-06. The facts, relevant for the disposal of the writ petition in brief, are that the petitioner-college was granted recognition by National Council for Teacher Education (in short NCTE) under Section 14 of the National Counsel for Teacher Education Act, 1993 (in short Act, 1993). Recognition was granted subject to fulfilment of certain conditions. After the said recognition the petitioner applied for affiliation with the Chowdhary Charan Singh University, Meerut. The Chancellor granted affiliation by order dated 6.10.2004 for one term subject to fulfilment of certain conditions. Upon the academic session 2004-05 coming to an end, the petitioner pursued with Chancellor for continuance of affiliation for the session 2005-06 but as mentioned above, on the objection of the Vice-Chancellor of the concerned university, the Chancellor declined the prayer by means of impugned order.
(3.) THE contention of learned Counsel for the petitioner is two-folds : Firstly; he argued that after recognition has been granted by NCTE, the affiliation should follow as a natural consequence in routine manner and Secondly; that the affiliation for one year shall be deemed to be a permanent affiliation for all times to come.;