- (1.) Petitioner institution is a minority institution duly affiliated with respondent-University, Chaudhary Charan Singh University, Meerut, and is imparting course in Diploma in Elementary Education (D.E.Ed.), commonly known as B.T.C. Course and Bachelor of Education Course (B.Ed.).
(2.) The courses and intake of students is duly recognized and approved by the National Council for Teacher Education (NCTE). The institution can admit 100 students for B.Ed. course which is a self finance course. As per the Policy of the State Government, Bundelkhand University, Jhansi, was appointed to conduct the Common Entrance Examination (CET) for B.Ed. programme for 2014-15. Upon counseling, petitioner institution was allotted 21 students under the quota to be filled on the recommendation of the counseling university.
(3.) It is alleged that minority institutions running B.Ed. course established a society, namely, Minority Group of Institutions, Chaudhary Charan Singh, University, Meerut under the Societies Registration Act, 1860. The society undertook to make selection of students for the respective minority institutions on the basis of CET. Accordingly, an advertisement was published, examination was conducted under the supervision of Professor K.G. Sharma, Former Head, Department of Education, Chaudhary Charan Singh University, Meerut and Dr. A.V. Khan, Former Head, Department of Education, Chattrapati Sahu Ji Maharaj, University, Kanpur. Pursuant thereof, petitioner institution admitted 79 students, 50 under the minority quota and the shortfall by 29 students under the merit quota.;