HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 476/2020 Lucky Shikshan Sansthan, Pratap Nagar, ESI Hospital Road, Sector-A, Kamla Nehru Nagar-l, Jodhpur. Through its Secretary Manish Kachhwaha S/o Sh. Shiv Narayan Kachhwaha, aged about 42 years, R/o Kamla Nehra Nagar, Jodhpur Distt. Jodhpur.
----Petitioner Versus
1. National Council For Teacher Education, New Delhi, Through Its Chair Person Hans Bahwan, Wing Ii, 1 Bahadur Shah Zafar Marg New Delhi.
2. The Northern Regional Committee, National Council For Teacher Education Through Its Regional Director 4Th Floor, Jeevan Nidhi-Ii Lic Building, Ambedkar Circle, Bhawani Singh Marg, Jaipur.
----Respondents Connected With S.B. Civil Writ Petition No. 717/2020 Lucky Shikshan Sansthan, Pratap Nagar, ESI Hospital Road, Sector-A, Kamla Nehru Nagar-l, Jodhpur. Through its Secretary Manish Kachhwaha S/o Sh. Shiv Narayan Kachhwaha, aged about 42 years, R/o Kamla Nehra Nagar, Jodhpur Distt. Jodhpur.
----Petitioner Versus
1. National Council For Teacher Education, New Delhi, Through Its Chair Person Hans Bahwan, Wing II, 1 Bahadur Shah Zafar Marg New Delhi.
2. The Northern Regional Committee, National Council For Teacher Education Through Its Regional Director 4Th Floor, Jeevan Nidhi-Ii Lic Building, Ambedkar Circle, Bhawani Singh Marg, Jaipur.
----Respondents For Petitioner(s) : Mr. BS Sandhu For Respondent(s) : Mr. Vivek Shrimali
HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 26/08/2021 Learned Counsel for the petitioner has relied upon a judgment of Delhi High Court delivered in the case of Sir Chhotu Ram Jat College Vs. National Council for Teacher Education (Downloaded on 26/08/2021 at 08:49:09 PM) (2 of 2) & Anr. (W.P.(C) 8820/2019, decided on 18.10.2019) and four other connected matters, whereby the concerned Regional Committees were directed to reconsider the applications of the writ petitioners in the captioned matters without being burdened by the fact that various State Governments have imposed a ban on setting up of new institutions and granting recognition to new courses. Counsel for the petitioner submits the present petition may be disposed of in terms of the directions issued in the case of Sir Chhotu Ram Jat College (Supra).
Counsel for the respondent Mr. Vivek Shrimali does not dispute the aforesaid proposition.
In view of submissions made, the writ petitions are disposed of terms of the directions issued in the case of Sir Chhotu Ram Jat College (Supra) and it is ordered that the concerned Regional Committees will reconsider the applications of the petitioners in the captioned matters without being burdened by the fact that various State Governments have imposed a ban on setting up of new institutions and granting recognition to new courses.
Nedless to add, the applications will be considered by the NCTE on their own their merit as expeditiously as possible, though, not later than twelve (12) weeks from the dated of receit of a copy of the order.
(MANOJ KUMAR GARG),J C-1 & 2-Anshul/-
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