- (1.) This petition seek quashing of Clause 7 of the prospectus for Common Entrance test for admissions to B.Ed. Course and for a direction to either conduct admissions or to permit admissions being made by the petitioner- college.
(2.) Case of the petitioner is that it was set up in the year 2006-07 and has been granted recognition by The National Council for Teacher Education (NCTE), respondent No. 2. It has also been granted affiliation by the Maharshi Dayanand University, Rohtak-respondent No. 1. Recognition was granted vide letter dated 13.10.2007, Annexure P-2. However, as per schedule for admissions, last date for admissions was 30.9.2007 and on that account, the petitioner-college was not included in the counselling for admissions. Clause 7 of the prospectus, as quoted in para 3 of the petition, is as under "7. No counselling shall be held and no admissions shall be made after 30.9.2007, these shall not be allowed to be filled after this date. Also, if any new College of Education is granted recognition by NCTE in the State of Haryana, after 30.9.2007, the same shall be considered for affiliation and admission in the next academic session i.e. 2008-09." We have already considered the issue raised in the present petition vide judgment dated 15.10.2007 in CWP No. 16124 of 2007 (Seth Tek Chand V/s. State of Haryana and others), Annexure P.8.
(3.) Learned counsel for the petitioner submits that challenge to Clause 7 of the prospectus was not considered while dealing with the matter earlier in Seth Tek Chand .;