V.K. Shukla, J. - (1.) In the above-mentioned Special Appeals in question, as common question of law has been engaging the attention of this Court, the Special Appeals in question are being decided collectively and Special Appeal (D) No. 92 of 2017 is being treated to be leading case. Ref: Civil Misc. Delay Condonation Application
(2.) For the reasons stated in affidavit filed in support of Delay Condonation Application, cause disclosed is sufficient in itself, Application is allowed. Special Appeal is treated to have been filed well within time. Ref: Special Appeal
(3.) Sankalp Institute of Education is a minority institution affiliated with Chaudhary Charan Singh University, Meerut. The said Institution is engaged in imparting teacher's training course known as Bachelor of Education Course (B.Ed.). The said course in question is recognised and approved by National Council for Teacher Education (N.C.T.E.) wherein the Institution can admit hundred students for B.Ed. course, which is a self financing course. The dispute that has impelled Sankalp Institute of Education to be before this Court is that as per the policy of the State Government, Bundelkhand University, Jhansi was appointed to conduct Common Entrance Test (C.E.T.) for B.Ed. Programme for 2014-2015 and in the said centralised counselling in all 21 students were recommended for being offered appointment to the petitioner's institution.;