JUDGEMENT
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(1.) Prayer made for filing the counter affidavit and rejoinder today is allowed in view of the exigency of
the situation.
(2.) The question relating to fresh affiliation now, has been adequately answered by the State Government in respect of the petitioner -college by the communication contained in letter no. 1197
dated 18.05.2016 issued by the Director, Higher Education to the Registrar, Vinoba Bhave
University, Hazaribagh (Annexure -A to the counter affidavit of the State).
(3.) Incidentally, it is relevant to point out here that the petitioner -college had a permanent recognition and affiliation by the NCTE as well as University. However, B.Ed Course was extended
to two years duration from 2015 -17 Session and NCTE has also given fresh recognition by
Annexure -7 order dated 31.05.2015 to the two years B.Ed course with an annual intake of 100
students for Two Basic units of 50 students each from the academic session 2015 -16, subject to
fulfillment of the conditions prescribed therein.;
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