- (1.) We have heard learned counsel for the appellant and learned counsel for the University.
(2.) The N.C.T.E has granted recognition to the appellant for M.Ed. Course for the session 2009-10, but the University sat tight on the matter and did not grant affiliation.
(3.) It has been held by the Supreme Court in the case of State of Maharashastra Vs. Sant Dnyaneshwar Shikshan Shastra Mahavidyalaya & Others reported in (2006)9 SCC 1 that it is not open to the University to refuse affiliation after recognition by N.C.T.E.;