Prl. Secretary, Primary ... vs Chairman, Satya Deva Ttc College ...
2022 Latest Caselaw 5029 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.787 of 2013

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard      Ms.      C.Vani         Reddy,          learned    Government

Pleader for School Education representing the appellants.


2.   This writ appeal is directed against the order dated

20.03.2013 passed by the learned Single Judge allowing

W.P.No.4970 of 2013 and batch.


3.   Matter          pertains              to         not        granting   of

affiliation/permission to educational institutions such as

respondent No.1 for the academic year 2012-13 to start

D.Ed course.

4. While admitting the writ appeal on 05.06.2013, a

coordinate Bench of this Court passed an interim order to

the effect that admission of the students to respondent

No.1 college and completion of their course would be

subject to result of the writ appeal.

5. Since the matter pertains to admission to D.Ed

course for the academic year 2012-13, we are of the view

that at this distant point of time, it would not be just and

proper to interfere with such admission.

6. Therefore, we close the writ appeal as being

infructuous.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

11.10.2022 vs