Rao Ram Singh College Of Education vs Rao Ram Singh College Of Education
2018 Latest Caselaw 4702 Del

# 65

         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                             Judgment delivered on: 09.08.2018

W.P.(C) 8307/2018


RAO RAM SINGH COLLEGE OF EDUCATION        ..... Petitioner
                Through: Mr. Sanjay Sharawat, Advocate


                             versus


NATIONAL COUNCIL FOR TEACHER
EDUCATION AND ANR.                 ..... Respondents
                Through: Ms. Arunima Dwivedi, Standing
                         Counsel, NCTE with Ms. Preeti
                         Kumra, Advocate

Advocates who appeared in this case:
For the Petitioner  : Mr. Sanjay Sharawat, Advocate
For the Respondents : Ms. Arunima Dwivedi, Standing Council, NCTE with Ms. Preeti
                      Kumra, Advocate

CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

                                 JUDGMENT

SIDDHARTH MRIDUL, J (ORAL)

1. The present writ petition under Article 226 of the Constitution of India prays as follows:-

"a) Alternatively issue a writ of mandamus and direct the respondent No.3 to grant approval to the faculty list submitted by petitioner under clause 7(13) of NCTE Regulations, 2014 expeditiously to enable the respondent No.2 to grant formal recognition; and

b) Issue a writ of mandamus and direct the Chairperson, of respondent No.1 to exercise its powers under clause 12 of NCTE Regulations, 2014 to relax/waive the condition of obtaining approval of faculty list from respondent No.3 as prescribed under clause 7(13), (15) & (16) and consequently direct respondent No.2 to grant formal recognition to petitioner under clause 7(16) for D.El.Ed. course on the basis of un-approved faculty list prepared by petitioner; and

c) Pass any other and further order(s) as may be ` deemed fit."

2. Notice.

3. Ms. Arunima Dwivedi, learned Standing Counsel accepts notice on

behalf of the respondents.

4. Mr. Sanjay Sharawat, learned counsel appearing on behalf of the

petitioner, limits the relief in the present petition, to a direction to the

respondent No.3, State Council of Education Research & Training (SCERT),

to grant approval to the faculty list prepared by them, under Clause 7(16) for

D.EL.ED Course, for the academic session 2018-19, expeditiously and

preferably within a period of two days from today.

5. Learned counsel appearing on behalf of SCERT states that they would

do the needful, in accordance with law, after examining the faculty list,

provided by the petitioner, within a period of ten working days from today,

provided an authorized representative of the petitioner appears in their office

on 14.08.2018 at 11.30 a.m. along with all the supporting documents.

6. Ordered accordingly.

7. With the above directions, the writ petition is disposed of.

8. A copy of this order be given dasti under the signature of Court

Master to counsel for the parties.

SIDDHARTH MRIDUL (JUDGE)

AUGUST 09, 2018 dn