Sunita Agarwal, J. - (1.) Heard Sri Ramesh Chandra Tiwari, learned counsel for the petitioners, Sri Dhananjay Awasthi, learned counsel for respondent no. 3 NCTE and learned standing counsel for respondents 1 and 2.
(2.) The present petitioner has been filed by three Institutions situated in district Chandauli with the prayer commanding the respondents to grant affiliation for running D.El.Ed (B.T.C. Course) for the academic session 2017-18. It is sought to be contended by the petitioners that pursuant to the advertisement dated 2.5.2017 they had submitted application seeking affiliation by 10.5.2017 i.e. the last date which was fixed for the purpose. However, the claim of the petitioners remained unadjudicated. The delay was on the part of the respondents-authorities specifically the Principal DIET, Chandauli whereas similarly situated Institutions whose applications were forwarded to the State Level Committee were granted affiliation. For the arbitrary attitude of the respondents-authorities, the Institutions are suffering financial losses and have to approach this Court again and again with the prayer to issue directions to the competent authority to decide their claim.
(3.) In order to verify the facts stated by the petitioners, the Principal DIET, Chandauli was directed to file his personal affidavit vide order dated 7.11.2017. The affidavit dated 12.12.2017 filed by the Principal DIET discloses that four Institutions had applied and seeking affiliation for D.El.Ed course for the academic session 2017-18. They moved applications on 12.4.2017, 15.4.2017, 7.5.2017 and 10.5.2017 saying that they were all having recognition from NCTE. All these applications were forwarded by the Principal DIET, Sakaldiha, Chandauli to Secretary, Examination Regulatory Authority on 25.5.2017, however, the date of inspection of the said Institutions of the inspection reports have not been brought on record.;