Delhi High Court
Vaish Arya Shikshan Mahila ... vs Dr Rammurti Meena Regional ... on 17 November, 2020
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 17.11.2020
+ CONT.CAS(C) 689/2020
VAISH ARYA SHIKSHAN MAHILA MAHAVIDYALAYA
& ANR. ..... Petitioners
versus
DR RAMMURTI MEENA REGIONAL DIRECTOR
NORTHERN REGIONAL COMMITTEE & ORS.
..... Respondents
Advocates who appeared in this case:
For the Petitioners: Mr. Amitesh Kumar with Ms. Binisa Mohanty and Ms. Priti
Kumari, Advocates.
For the Respondents: Ms. Kartika Sharma, Advocate.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
CONT.CAS(C) 689/2020
1. The hearing was conducted through video conferencing.
2. Learned counsel for the petitioners contends that despite the
respondents giving an undertaking to the Court on 25.02.2019 that a
decision on the application of the petitioner for grant of recognition of
M.Ed. course shall be taken within a period of 4 weeks, respondents
Digitally Signed By:KUNAL
MAGGU
Signing Date:17.11.2020 22:26:46
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
have not taken a decision on the application and on the contrary, by
Minutes of 203rd meeting held on 11th to 13th August, 2019, recorded
that the application already stands rejected in the meeting held on 15th
and 16th April, 2019.
3. Learned counsel for the petitioner submits that the subject order
dated 25.02.2019 was passed after a counter affidavit was filed by the
respondents and nowhere in the counter affidavit was it brought on
record that the application of the petitioner already stands rejected in
the meeting held on 11th to 13th August, 2019 and rather the stand in
the affidavit was that the application was under process.
4. Learned counsel appearing for the respondents submits that she
has taken instructions and in view of the error pointed out, it has been
decided to withdraw the rejection of the application by a decision
taken on 15th and 16th April, 2019 and the consequential letter of the
Regional Director dated 29.04.2019 (Annexure P-13). The statement
is taken on record.
5. The rejection of the application by a decision taken on 15th and
16th April, 2019 and the consequential letter of the Regional Director
dated 29.04.2019 (Annexure P-13) are permitted to be withdrawn.
6. In view the above, Respondents shall consider and process the
application of the petitioner afresh and place the same for
consideration of the Council in the very next meeting of the Council.
Digitally Signed By:KUNAL
MAGGU
Signing Date:17.11.2020 22:26:46
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
7. In view of the above directions, no further orders are called for
in the petition.
8. Petition is, accordingly, disposed of.
9. Copy of the judgment be uploaded on the High Court website
and be also forwarded to learned counsels through email by the Court
Master.
NOVEMBER 17, 2020 SANJEEV SACHDEVA, J
st
Digitally Signed By:KUNAL
MAGGU
Signing Date:17.11.2020 22:26:46
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
