BABE KE COLLEGE OF EDUCATION Vs. PANJAB UNIVERSITY, CHANDIGARH
LAWS(P&H)-2012-10-474
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 18,2012

BABE KE COLLEGE OF EDUCATION Appellant
VERSUS
PANJAB UNIVERSITY, CHANDIGARH Respondents

JUDGEMENT

- (1.) The petitioner is a B.Ed. College set up in Rural area at Village Daudhar, District Moga, Punjab. The College was granted recognition by National Council for Teacher Education (NCTE) for B.Ed. Courses with intake capacity of 100 students. The College was granted affiliation by the Panjab University for total intake capacity of 200 seats in B.Ed. courses. The College is also running ETT courses with intake capacity of 50 seats for which NCTE has also granted recognition. The said course is affiliated with the State Council of Educational Research and Training(SCERT).
(2.) The College was desirous of starting M.Ed. course for the Session 2009-2010 and College, accordingly, submitted their application to the NCTE for grant of recognition on 25.10.2008. The application was also submitted to the Panjab University for M.Ed. course alongwith extension of affiliation fee of Rs. 2000/-.
(3.) In response to the application filed by the petitionerinstitution, respondent University through its letter dated 24.12.2008 constituted an Inspection Committee. However, no inspection could be done by the University as Letter of Recognition from the NCTE has not been issued. On 18.1.2012, NCTE informed the College that inspection team has been constituted and thereafter the inspection was conducted on 3/4.2.2012. On 25.2.2012, the petitioner informed the University to constitute an Inspection Committee in terms of the request made on 24.12.2008 on the ground that NCTE had conducted its inspection on 3/4.2.2012. The University was, accordingly, requested for inspection for the purpose of granting affiliation to run the M.Ed. course for Session 2012-2013.;


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