Gopal Education Society. Nagpur ... vs National Council For Teacher ...
2023 Latest Caselaw 9437 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR

                                        WRIT PETITION NO. 5917/2023
                             Gopal Education. Society, Nagpur and Anr.
                                                           Vs.
   National Council for Teacher Education, Western Regional Committee and Ors.
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
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Mr. B. G. Kulkarni, Advocate for Petitioners. Mr. A. M. Deshpande, i/c. Government Pleader for Respondent No3.

CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ..

                        DATED :                 07.09.2023

                        .                       It is submitted by the learned Counsel for the

petitioners that recognition of the petitioner No.2 College came to be withdrawn by the order dated 10.12.2020. The order dated 10.12.2020 was challenged before the Appellate Authority which set aside the same and directed the Regional Committee to issue a fresh show cause notice to the petitioners. The Regional Committee however without issuing a fresh notice upheld the initial order dated 10.12.2020. The said order was the subject matter of challenge in Writ Petition No.4757/2021 (Gopal Education Society Nagpur and Anr. Vs. National Council for Teacher Education Western Regional Committee and Ors.) that was decided on 30.09.2022. By the said judgment it was directed that the petitioner's reply to the show cause notice should be obtained and decision be taken. In the 374 th meeting of the Western Regional Committee it was resolved to permit the petitioner No.2 College to participate in the admission process for academic year 2022-23 as well as the 2 15.odt

subsequent academic sessions until a fresh withdrawal order is passed. It is submitted that though the proceedings with regard to the adjudication of the show-cause notice dated 07.11.2022 are pending, the Western Regional Committee has restricted the recognition only for the academic session 2022-23.

2. Issue notice to the respondents, returnable in three weeks.

3. Mr. A. M. Deshpande, learned in-charge Government Pleader waives service of notice for respondent No.3.

4. Service on other respondents be effected by all permissible modes.

5. In the meanwhile, there shall be ad-interim relief in terms of prayer clause (iii) until further orders subject to the condition that admissions made, if any, to petitioner No.2 college shall be subject to the final result of the petition and further condition that the admitted students, if any, shall be duly informed of this conditional order.

6. Authenticated copy of this order be furnished to the learned Counsel for the respective parties to act upon.

(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 08/09/2023 10:58:33