Genex Management And It Society ... vs National Council For Teacher ...
2016 Latest Caselaw 4437 Del

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 *IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 11.07.2016
+        W.P.(C) 5564/2016
GENEX MANAGEMENT AND IT
SOCIETY AND ANR.                                                      ..... Petitioner
                 versus

NATIONAL COUNCIL FOR TEACHER
EDUCATION AND ANR.                                                  ..... Respondents
                 Through:
Advocates who appeared in this case:
For the Petitioner     : Mr Amiyesh Kumar, Mr Shashank Shekhar Singh and Ms Priti
                         Kumari, Advocates

For the Respondents    : Mr. Anil Soni, Standing Counsel for R-1 & R-2/NCTE.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                  JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CM No. 23157-58/2016 (Exemption) Allowed, subject to all just exceptions.

W.P.(C) 5564/2016

1. The present writ petition has been filed seeking a direction to respondent No. 2 to process and decide the application of the petitioners for grant of final recognition for remaining one unit of B.Ed Course.

2. It is the case of petitioners that they applied for two units of B.Ed. course on 27th May, 2015. Vide Minutes of Meeting dated 29- 30th April, 2016 and 1st - 2nd May, 2016, the respondent no. 2 granted recognition for only one unit.

3. Learned counsel for petitioners contends that respondent No. 2 has neither rejected nor allowed the application of the petitioner for the second unit. He states that rejection, if any, has to be preceded by a show cause notice which has not been issued so far. He further states that no deficiency has been pointed out by respondent No. 2 with regard to the second unit. He contends that the inaction of the respondent No. 2 with regard to the second unit is arbitrary and unjustified.

4. Keeping in view the aforesaid, the present writ petition is directed to be treated as a representation by respondent No. 2 and to be decided by way of a reasoned order within two months in accordance with law.

5. With the aforesaid directions, present writ petition and applications stand disposed of.

6. Order dasti.

SANJEEV SACHDEVA, J JULY 11, 2016 'rs'