- (1.) The petitioners have instituted this writ proceedings under Article 226 of the Constitution of India for quashing of an order dated 22nd May, 2016 communicated by the Registrar of Deen Dayal Upadhyay Gorakhpur University, Gorakhpur denying affiliation to the petitioners' institution for the academic session 2016-18 and for a direction upon the respondents to permit the petitioners' institution to participate in the counselling and also to allot the students on the basis of entrance examination conducted for B.Ed. course for session 2016-18.
(2.) The basic facts pertinent to the issue in question may be stated as follows: Baij Nath Smarak Sansthan, Deorhi, Deoria is a Society, which is registered under the provisions of the Societies Registration Act, 1860. It has established a degree college, namely, Babu Baij Nath Singh Mahavidyalaya, Deorhi, Deoria (College), which is affiliated to Deen Dayal Upadhyay Gorakhpur University, Gorakhpur (the University). The college is governed under the provisions of the Uttar Pradesh State Universities Act, 1973 (Act, 1973) and the First Statutes of the University. The college runs undergraduate classes. It is a self-financing institution.
(3.) In the year 2012, the petitioners made an application to the Northern Regional Committee (NRC) of the National Council for Teacher Education (NCTE) for recognition to run Bachelor of Education (B.Ed.) course in the college.;