Madhya Pradesh High Court
Dayalbagh Educational Institute ... vs The State Of Madhya Pradesh on 6 August, 2012
W.P. No. 8304/2012
(Dayalbagh Educational Institute Vs. State of MP and
others)
06.08.2012
Smt. Shobha Menon, learned Sr. counsel with Ms.
Nidhi Verma, for the petitioner.
Shri Sudesh Verma, learned G.A. for the State.
Shri T.S. Ruprah, learned Sr. counsel with Shri
Harmeet Singh for the Board.
The petitioner has filed this petition praying for a
direction to the respondents to grant equivalence
recognition to the education programmes conducted by the deemed university situated in Agra, State of U.P. After arguing at length learned senior counsel for the petitioner submits that the petition filed by the petitioner be disposed of with a direction to the respondents to take a decision on the representation filed by the petitioner claiming the aforesaid equivalence. In addition, it is submitted by the learned senior counsel that the petitioner be permitted to place all documents before the authorities for the purpose of enabling them to decide the matter.
The learned Government Advocate for the State and the learned Senior counsel for the respondent/Board on receiving instructions from Dr. Smt. Surya Kiran Awasthy, Director Board of Education, M.P., who is present in person before this court, submit that the matter would effect several institutions and therefore, requires policy decision and in that view of the matter the respondent/Board has requested the respondent no. 1 Principal Secretary, School Department to resolve the issue and the matter is pending before him.
In view of the aforesaid submissions of the learned counsel for the petitioner as well as respondents, the petition is disposed of with a direction to the effect that in case the petitioner files a detailed representation within fifteen days along with a copy of the order passed today and a copy of the petition before the respondent no. 1 as well as respondent no. 2, the authority concerned shall consider and decide the aforesaid representation expeditiously, in accordance with law, preferably within a period of ten weeks thereafter, by passing a speaking order and communicate the same to the petitioner. The respondents no. 1 and 2 on receiving representation shall cooperate with each other and ensure that the decision is taken at the earliest as it involves interest of several students studying in various institutions.
It goes without saying that the petitioner would be at liberty to assail the decision taken by the respondents in case they are aggrieved.
With the aforesaid directions, the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(R.S. Jha) Judge msp