- (1.) The issue in the present Civil Writ Petition Nos.10991 of 2010 (Ranjeet Kumar and others Vs. Maharishi Dayanand University, Rohtak and others) and 3489 of 2011 (Nitin Kumar Vs. National Council for Teachers Education, New Delhi and others) relates to admission of 28 students, who are the petitioners in Civil Writ Petition No.10991 of 2010, which is allegedly made in excess of the sanctioned strength of the College. The University, on the other hand had taken a stand that these petitioner-students have been wrongly admitted and instead the respondent-students here in this petition were required to be admitted on merit as per the counselling. However, the petitioners instead were wrongly admitted, denying the right of the respondent-students.
(2.) Civil Writ Petition No.3489 of 2011 is filed, seeking direction for quashing order dated 15.9.2010 passed by respondent No.1 and for restoring the orders dated 22.6.2010 and 23.6.2010, whereby the recognition/approval to B.Ed./B.Ed. Courses has been withdrawn.
(3.) The facts noticed in brief are that Maharishi Dayanand University, Rohtak (for short, "the University") has conducted a centralized counselling to admit the students to B.Ed. regular course for sessions 2009-2010 on the basis of entrance test conducted by the University. Marc College of Education, District Bhiwani, is a co education Institution and is recognized by the University with 100 sanctioned seats for B.Ed. Course. The conditions of admission were contained in prospectus Annexure P-1.;