Sunita Agarwal, J. - (1.) Heard Shri Mohd. Parvez, learned counsel for the petitioners and learned standing counsel for the respondents.
(2.) The dispute raised in the present petition is in the matter of affiliation to the petitioner management to start. (B.T.C. course) in the Institution, namely Adarsh Shikshan Prashikshan College, Robertsganj, Sonebhadra from the Academic Session 2017-18.
(3.) The stand taken by the petitioner is that the Institution being run by the petitioner with the aforesaid name had been recognized by the NCTE vide order dated 15.5.2015 for running D.EL.Ed. course from the Academic Session 2015-16. The petitioner had moved applications to the Secretary, Examination Controlling Authority, Allahabad since thereafter seeking affiliation to run the D.EL.Ed course. The application for the Academic Session 2015-16 moved by the petitioner dated 27.7.2015 remained pending as no response was received from the office of the respondent no. 3. For the next Academic Session 2016-17, the petitioner moved an application in the month of May, 2016 which remained pending till the said session was over on account of inaction of the respondents as the formalities for grant of affiliation could not be completed. The Institution in question was twice inspected on the aforesaid applications and it had also approached this Court again and again.;