COLLEGE OF PROFESSIONAL EDUCATION Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted. Heard. These Appellants challenge the judgment dated 23.32010 passed by the Allahabad High Court, which quashed Government Order dated 15.10.2009 issued by the state government declaring the session 2009-10 for B. Ed courses as 'zero year', but declined to grant relief to the students admitted to B. Ed courses for the year 2009-10.

(2.) In regard to admissions for 2011-12, the following time schedule was agreed, as recorded in the interim order dated 11.3.2011;

(3.) In regard to admissions for academic sessions 2012-2013 and subsequent academic years, the institutions and the state government have arrived at a broad consensus regarding the procedure, the terms of which have been set out in the affidavit filed by Dr. R.K. Gupta, Associate Professor, Department of Higher Education, Government P.G. College, Noida on behalf of the state of U.P. The terms agreed are as under: