IRSHAD ALI ,J. - (1.) Heard Dr. L.P. Misra, learned Senior Advocate assisted by Sri Dipankar Kumar, learned counsel for the petitioners, Sri Manish Kumar, learned Senior Advocate assisted by Sri Atul Kumar Dwivedi, learned counsel for the respondent-University and Sri O.P.M. Tripathi, learned counsel for the respondent-N.C.T.E.
(2.) By means of the present writ petition, the petitioners are challenging the order dated 17.10.2018 Anneuxre No.1 to the writ petition., whereby Dr. Shakuntala Misra National Rehabilitation University, Lucknow for short, "University. has refused to accord affiliation to the petitioners' institution for the session 2018-19 for B.Ed. Course and B.Ed. Special Education H.I. - Hearing Impairment. course with a prayer to issue direction in the nature of mandamus commanding the respondent Nos.3 and 4 to treat the affiliation as continuing for the academic Session 2018-19 with a further prayer to the respondents to allow the petitioners to run B.Ed. and B.Ed. Special Education H.I. courses in the petitioners' institution, to complete the studies of the students already enrolled / admitted in the previous academic session, to conduct the examination and to declare the result accordingly.
(3.) Factual matrix of the case is that there is a Society registered under the provisions of Societies Registration Act, 1860. The petitioner No.2 has established the petitioner No.1 as a minority institution, which runs and manages the aforesaid institution and is successfully running the B.Ed. course since year 2003. Dr. Shakuntala Misra National Rehabilitation University, Lucknow is empowered to grant affiliation to the institutions under the Act of 2009.;