Purushottam Shiksha Avam Jan Kalyan Samiti vs State of M.P.

Heard on the question of admission. The petitioner-institution has filed this petition under Article 226 of the Constitution of India for issuing the appropriate writ in the nature of mandamus directing the respondents authority to complete the processing of petitioner and granting affiliation order/direction/ recommendation for academic session 2012-2013 of the course of D.El.Ed. and also for quashment of the Annexure P/1 whereby such permission has been refused by the respondents no. 3 and 4.

By referring the order dated 01.08.2012 passed by this Court in the matter of Smt. Shakuntala Devi Shiksha Prasar Samiti Vs. State of M.P. and Others in Writ Petition No. 5593/2012 which is based on some earlier decision of the Principal seat of this Court in the matter of Shri Hargovind Laxmi Narayan Samaj Kalyan Samiti Vs. National Council for Teacher Education and others vide dated 17.07.2012 in Writ Petition No. 9984/2012, petitioner''s counsel submitted that his case is squarely covered by these decisions and prayed to dispose of this petition with the terms and conditions of the cited orders.

Keeping in view the available circumstance after perusing the aforesaid cited orders, we have found that the question involved in this petition being similar question has already been answered by this Court in the aforesaid cited cases, consequently this petition deserves to be allowed.

Consequently, the order Annexure P/1 issued by the respondents no.3 and 4 vide order dated 02.06.2012 is hereby quashed and the respondents-authority are directed to comply the directions laid down in the aforesaid cited cases. Petition is allowed as indicated above.