MAHESH CHANDRA TRIPATHI, J. - (1.) Heard Shri R.A. Akhtar, learned counsel for the petitioner, Shri Som Narayan Mishra, learned Standing Counsel for the first respondent and Shri Vivek Varma, learned counsel for the second and third respondents.
(2.) In the above-mentioned Writ Petitions in question, as common question of law has been engaging the attention of this Court, the Writ Petitions are being decided collectively and Writ Petition No.35719 of 2015 is being treated to be leading case.
(3.) Brief facts giving rise to the present Writ Petition is that petitioner institution namely HMA Rizvi Parikshan Sansthan Chandpur, District Bijnor (hereinafter referred to as the 'Institution) is a self financed minority institution being run and managed by a educational society known as Haleema Marya Rizvi Educational Society, District Bijnor, which is registered under the Societies Registration Act, 1860. Petitioner's Institution is running Bachelor of Education (B.Ed.) Course under self finance scheme after getting recognition from the National Council for Teachers Education (in brevity 'NCTE'), Jaipur as well as the no objection certificate from the State Government wherein the Institution can admit hundred students for B.Ed. course, which is a self financing course.;