SANJAY KISHAN KAUL.J. - (1.) IPS School of Management and Education, Rohtak/respondent No.1 is stated to be a college of Education running B.Ed course having intake capacity of 100 students. The Northern Regional Committee, National Council for Teachers Education/respondent No.3 de -recognized respondent No.1 college vide an order dated 14.03.2013. As a sequitur to the said de - recognition, Maharishi Dayanand University, Rohtak/appellant with which respondent No.1 was affiliated, passed an order of de -affiliation dated 22.05.2013. Respondent No.1 aggrieved by the order dated 14.03.2013 preferred an appeal before respondent No.2. In view of these circumstances, no admissions took place for the academic session 2013 -14. Civil Writ Petition No. 18607 of 2013 was filed by the petitioner for deciding the appeal pending before respondent No.2. The petition was disposed of on 28.10.2013 with a direction to decide the appeal on the date when respondent No.1 appeared before it i.e. 19.12.2013 but the same ultimately came to be decided on 10.01.2014.
(2.) THE appeal preferred by respondent No.1 was decided only on 10.01.2014 and that too not finally but the matter was remitted back to respondent No.3 for re -consideration, while holding that the order of de -recognition dated 14.03.2013 be kept in abeyance. The absence of reasons in the order dated 14.03.2013 was a reason for its infirmity. This matter is still pending before respondent No.3 as informed to us and no final view has been taken in the matter. Respondent No.1 filed a writ petition under Article 226 of the Constitution of India seeking directions against the respondents impleaded in the writ petition, being the appellant before us and respondents No.2 and 3, seeking permission to make admission to 100 seats of B.Ed. course for the session 2013 -14 and interim relief was sought in terms thereof on the ground that there was no impediment in making the admission in view of the order dated 14.03.2013 directed to be kept in abeyance and that similar order was passed on 03.02.2014 in one Civil Writ Petition No. 1447 of 2014 titled as I.B.Women College of Education Vs. National Council for Teachers Education and others.
(3.) IN the writ petition, though reply was filed by the appellant, respondents No.2 and 3 before us did not file any reply despite the time being granted. It is in these circumstances that the learned Single Judge has passed the impugned order dated 26.02.2014 as interim directions while adjourning the writ petition to be heard alongwith Civil Writ Petition No. 1447 of 2014 for which the date was fixed as 10.03.2014. It is this interim order which has been assailed by the appellant before us.;