- (1.) Heard Sri Manish Kumar, learned counsel for the petitioner, Sri Jai Deep Narain Mathur, learned Additional Advocate General, and Sri D. K. Upadhyay, learned Chief Standing Counsel.
(2.) The petitioner Institution, is running B.Ed. Course after getting no-objection certificate from the State Government in the year 2003, since, 2004. It has been granted temporary affiliation year after year but the affiliation for the academic session 2008-2009, for which a request for permanent affiliation was made, has not been granted. In absence of affiliation, the petitioner institution was not allowed to participate in the counselling already held twice though the matter is pending before the State Government and direction was issued by this Court for deciding the matter within a specified time. This order was passed on 4.5.2009 directing the State Government to decide the matter of approval within a month.
(3.) The State Government has been raising objections from time to time though, according to petitioner, there was no shortcoming and whatever objections were raised, were removed but the State Government did not find it proper to grant approval for affiliation.;