Ram Narayan Institute Of ... vs National Council For Teacher ...
2018 Latest Caselaw 7067 Del

$~
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                Date of decision: 29th November, 2018
+      W.P.(C) 9791/2018

       RAM NARAYAN INSTITUTE OF EDUCATION ... Petitioner
                   Through  Mr.Mayank Manish and Mr.
                            Ravi Kant, Advs.
                   versus

       NATIONAL COUNCIL FOR TEACHER
       EDUCATION AND ANR.                ..... Respondents
                         Through: Mr. Naresh Kaushik, Adv.
                         for R-1
       CORAM:
       HON'BLE MR. JUSTICE C. HARI SHANKAR
%                      J U D G M E N T (ORAL)

1.     It has already been noted, in this case, in the order dated 17th
September, 2018, that the petitioner limits his relief to a direction to
the Appellate Committee of the National Council for Teacher
Education (NCTE) to decide his appeal as expeditiously as possible.


2.     Mr. Naresh Kaushik, appearing on behalf of the NCTE, submits
that the appeal has been filed online and the petitioner would be
required to submit a hard copy thereof along with annexures to the
appeal, in order that appeal be decided.


3.     Learned counsel for the petitioner undertakes to do the needful
within one week.




W.P.(C) 9791/2018                                              Page 1 of 2
 4.     Let a hard copy of the appeal, along with annexures, be
provided to Respondent No. 1 within one week.


5.     The Appellate Committee of Respondent No.1 is directed to
take a decision on the appeal as expeditiously as possible and at any
rate within a period of six weeks from today.


6.     Needless to say, in case the petitioner would aggrieved by the
decision of the Appellate Committee, all remedies available to him, in
law, would remain open.


7.     The writ petition is disposed of accordingly.



                                                C. HARI SHANKAR, J.

NOVEMBER 29, 2018 dsn