Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the State-respondents.
(2.) The petitioner-institution has been recognized by the National Council for Teacher Education(NCTE) on 05.03.2017 for running D.El.Ed (earlier known as B.T.C.) course with an annual intake of one unit of 50 students. The said recognition by the NCTE was granted with the condition that it shall make admission only after obtaining affiliation from the examining body. Accordingly, an application was moved by the petitioner-institution to the examining body, namely, Secretary, Examination Regulatory Authority, U.P., Allahabad which has rejected the application/prayer made by the petitioner-institution by passing the impugned order dated 30.05.2017.
(3.) It has been stated by the learned counsel appearing for the petitioner-institution that on the application preferred by the petitioner-institution seeking affiliation with the examining body, the petitioner-institution was required to remove certain deficiencies said to be present, by means of letter dated 27.05.2017 intimated to the petitioner through Email. He has further stated that in response to the said letter dated 27.05.2017, the petitioner intimated the authorities concerned on the same day stating therein that the deficiencies have been removed/made good. Certain affidavits/documents submitted by the petitioner-institution to the Principal, DIET, Bahraich were also forwarded to the Secretary, Examination Regulatory Authority, U.P., Allahabad by means of letter dated 29.05.2017.;