1. Petitioner was a student who was granted admission to the B.Ed Course in the Academic Session 2007-08, and contending that the result of the petitioner is not being declared by the University, this writ petition is filed.
2. Learned counsel for the respondents point out that this is one of the case where the recognition and affiliation granted to the Institute in question i.e... Veena Shubh Deep Shikshan Sansthan, Indore, was cancelled; recognition was never granted to the Institute in question; and, the Institute without even grant of recognition admitted the students. The matter came to this Court and thereafter travelled to the Supreme Court in a SLP filed. The Supreme Court, in the SLP filed by most of the colleges, passed an interim order directing for grant of admission provisionally, but subsequently the SLP has been dismissed and, therefore, the Institute is not recognized by the National Council for Teacher Education. Accordingly, the University points out that now result of the students cannot be declared.
3. Learned counsel for the respondents invited out attention to order-dated 15.7.2013, passed by a Division Bench of this Court in Writ Petition No. 21538/2012, to say that similar petitions have been dismissed and liberty has been granted to the students to claim compensation from the Institute in case they have any grievance in the matter.
4. Keeping in view the aforesaid facts and circumstances, now as it is clear that petitioner took admission in the institute of respondent No. 4 and further as the institute of respondent No. 4 was not recognized by the National Council for Teacher Education to impart education for the course in question, we see no reason to issue any mandamus or direction to the university for declaration of the result.
5. In the present petition, if the petitioner feels that she is entitled to compensation of Rs. 1 Lac from the Institute-respondent No. 4 in accordance to the principle laid down by the Supreme Court in the case of Abhudya Sanstha Vs. Union of India and others, in Civil Appeal Nos. 4305-4306/2011, petitioner is granted liberty to raise a claim before the Institute and the Institute shall settle the claim in this regard within a period of two months, failing which the petitioner shall be at liberty to approach this Court for claiming compensation.
6. Accordingly, granting liberty to the petitioner to claim compensation from the Institute in accordance to the directions issued by the Supreme Court, in the case of Abhudya Sanstha (supra), this petition is disposed of.
7. CC as per rules.
