Supreme Court - Daily Orders
Crescent School Of Education And ... vs Maulana Mazharul Haque Arabic And ... on 9 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C) 956/17
1
ITEM NO.58+59+60+61+62 COURT NO.1 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.956/2017
CRESCENT SCHOOL OF EDUCATION AND TRAINING & ORS. Petitioner(s)
VERSUS
MAULANA MAZHARUL HAQUE ARABIC AND PERSIAN Respondent(s)
UNIVERSITY & ANR.
WITH W.P.(C) No.951/2017
W.P.(C) No.963/2017
W.P.(C) No.959/2017
W.P.(C) No.961/2017
Date : 09-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Amitesh Kumar, Adv.
Ms. Babita Kushwaha, Adv.
Ms. Priti Kumari, Adv.
Mr. Shashank Shekhar Singh, AOR
For Respondent(s) Mr. Atul Kumar, Adv.
Ms. Sweety Singh, Adv.
Mr. Ajay Amritraj, Adv.
Mr. Prabhat Kumar, Adv.
Mr. Ashish Prakash, Adv.
Mr. Rahul Pandey, Adv.
Mr. Shivam Singh, Adv.
Ms. Asha Gopalan Nair, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
CHETAN KUMAR
Date: 2017.10.11
O R D E R
18:27:23 IST Reason:
Having heard learned counsel for the petitioners, we are only inclined to direct that the University may pass the final order with regard to affiliation as per its regulation WP(C) 956/17 2 within six weeks from today. However, we make it clear that the University shall abide by the NCTE Regulation and the schedule fixed by Maa Vaishno Devi Mahila Mahavidyalya vs. State of U.P. and Others (2013) 2 SCC 617.
The writ petitions are, accordingly, disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar