- (1.) This petition seeks quashing of memo dated 23.10.2006, Annexure P. 1 and Show Cause Notice dated 18.6.2007, Annexure P.8.
(2.) Case of the petitioners is that petitioner No. 2-College was imparting education and inter-alia is running the courses of Bachelor of Education (B.Ed.) and Law. Respondent No. 1 University pointed out certain deficiencies to the petitioners vide memo dated 23.10.2006, Annexure P.1. Thereafter, Show Cause notice dated 18.6.2007, Annexure P.8 was issued to the petitioners requiring them to show cause why affiliation granted be not withdrawn.
(3.) According to the petitioners, the deficiencies had been removed and it was after due inspection that recognition was granted by the National Council for Teachers Education (NCTE). The Director of Public Instructions (Colleges) also permitted the petitioners inclusion in counselling for the year 2007-08 for B.Ed. admissions vide letter dated 14.9.2007, Annexure P. 18.;