- (1.) We have heard learned counsel for the petitioners, Sri Anurag Khanna for the University, Sri Neeraj Tripathi for the Chancellor and Sri Rajiv Joshi for the National Council for Teacher Education.
(2.) The petitioners' educational institution has been granted recognition by the National Council for Teacher Education (in short NCTE) for running B.Ed. course. Earlier temporary affiliation was granted by the Chancellor affiliating the petitioners' institution to the Chaudhary Charan Singh University, Meerut. By the impugned order dated 21st November, 2005, the Chancellor has refused to continue the temporary affiliation granted to the institution, for the academic session 2005- 06 on the grounds mentioned in that order, a copy of which has been enclosed as Annexure-1 0 to this writ petition. We have also examined the recommendation of the University panel enclosed as Annexure-6 to this writ petition.
(3.) Considering the large number of cases, which are being filed by various educational institutions with regard to the orders passed by the Chancellor refusing further affiliation in the midst of the current academic session, in respect of institutions which had been granted temporary affiliation earlier and which have been granted recognition by the NCTE, we feel it necessary to point out that in respect of running educational institutions, the proper approach while considering continuance of an existing affiliation should be not to find some technical objection or the other for the purpose of refusing to continue the affiliation. What has to be seen in such matters is basically whether the institution will be able to serve the interest of the students by affording proper standards of education by providing requisite number of qualified teachers, proper land and building space, standards of which are already prescribed and whether the institution has in the past committed any such serious misconduct either with regard to admission or with regard to impart of education or with regard to examinations as would make it undesirable in the interest of students to continue the affiliation.;