Delhi High Court
Puran Murti School Of Education vs Satbir Bedi & Ors on 18 October, 2019
$~3 to 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18th October, 2019
+ CONT.CAS(C) 868/2019
PURAN MURTI SCHOOL OF EDUCATION ..... Petitioner
Through: Mr. Sanjay Sharawat, Adv. with
Mr. Divyank Rana and
Mr.Ashok Kumar, Advs.
versus
SATBIR BEDI & ORS ..... Respondents
Through: Ms. Arunima Dwivedi, SC for
NCTE with Mrs. Preeti Kumar
Nanda, Adv. for respondents
+ CONT.CAS(C) 871/2019
P M COLLEGE OF EDUCATION ..... Petitioner
Through: Mr. Sanjay Sharawat, Adv. with
Mr. Divyank Rana and
Mr.Ashok Kumar, Advs.
versus
SATBIR BEDI & ORS ..... Respondents
Through: Ms. Arunima Dwivedi, SC for
NCTE with Mrs. Preeti Kumar
Nanda, Adv. for respondents
+ CONT.CAS(C) 872/2019
PURAN MURTI SCHOOL OF EDUCATION ..... Petitioner
Through: Mr. Sanjay Sharawat, Adv. with
Mr. Divyank Rana and
Mr.Ashok Kumar, Advs.
versus
SATBIR BEDI & ORS ..... Respondents
CONT. CAS. (C) 868/2019 & other connected matters Page 1 of 4
Through: Ms. Arunima Dwivedi, SC for
NCTE with Mrs. Preeti Kumar
Nanda, Adv. for respondents
+ CONT.CAS(C) 873/2019
P M COLLEGE OF EDUCATION ..... Petitioner
Through: Mr. Sanjay Sharawat, Adv. with
Mr. Divyank Rana and
Mr.Ashok Kumar, Advs.
versus
SATBIR BEDI & ORS ..... Respondents
Through: Ms. Arunima Dwivedi, SC for
NCTE with Mrs. Preeti Kumar
Nanda, Adv. for respondents
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 18.10.2019
D.N. PATEL, CHIEF JUSTICE (ORAL)
1. These contempt petitions have been preferred by the original
petitioners for the alleged breach of order dated 16th January, 2019 passed
by this Court in W.P. (C) 392/2019, W.P. (C) 394/2019, W.P.(C)
396/2019 and W.P. (C) 363/2019 by the respondents herein.
2. The respondents have tendered to this Court counter-affidavits
filed by Mr. B.L. Natiya, Chairperson of Northern Regional Committee
of National Council for Teacher Education.
3. The said affidavits are taken on record and a copy thereof has been
given to learned counsel for the petitioners.
4. Looking to the affidavits filed by Mr. B.L. Natiya, Chairperson of
Northern Regional Committee(NRC) in CONT.CAS(C) 868/2019,
CONT.CAS(C) 871/2019, CONT.CAS(C) 872/2019 and CONT.CAS(C)
873/2019, especially paras 3 (ix) onwards, it appears that now the
respondents have started holding a meeting for considering the claims of
these applicants/petitioners for grant or otherwise of the recognition, as
per the order dated 16th January, 2019, passed by this Court in W.P. (C)
392/2019, W.P. (C) 394/2019, W.P.(C) 396/2019 and W.P. (C) 363/2019.
5. This process is being initiated by the respondents de hors the
requirement of NOC as directed by this Court by the aforesaid order
dated 16th January, 2019.
6. During the process of considering the grant or otherwise of the
recognition by the respondents de hors the requirement of NOC, notices
have been issued by the respondents to verify whether the deficiencies, as
pointed out in the notices, are in existence, or not, at the
applicants'/petitioners colleges.
7. The applicants/petitioners have given a reply to the show cause
notices and as a last chance one more notice has been issued to all the
applicants/petitioners, which may be a compliance letter by this
applicants/petitioners to the respondents because there are several
deficiencies pointed out by the respondents like, registration of the four
colleges in one premises etc.
8. Thus, the process to consider the claim of these
applicants/petitioners for getting recognition without requirement of NOC
is already going on and hence there is no wilful disobeyance of the order
dated 16th January, 2019 passed by this Court in W.P.(C) 392/2019,
W.P.(C) 394/2019, W.P.(C) 396/2019 and W.P.(C) 363/2019 by the
respondents herein.
9. Hence, these contempt petitions are hereby dismissed.
10. The officers of the respondent/NCTE, namely, (i) B.L. Natiya,
Chairperson of NRC, (ii) Vijay Kumar R., RD, ERC and (iii) Mr. Pawan
Sharma, Legal Consultant NRC are present in person. Their presence is
not required till further orders.
CHIEF JUSTICE
C.HARI SHANKAR, J.
OCTOBER 18, 2019
dsn/2
