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P S G College Of Education vs National Council For Teacher ...
2019 Latest Caselaw 4724 Del

Citation : 2019 Latest Caselaw 4724 Del
Judgement Date : 30 September, 2019

Delhi High Court
P S G College Of Education vs National Council For Teacher ... on 30 September, 2019
$~44
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Date of Decision: 30th September, 2019

+      LPA 647/2019
       P S G COLLEGE OF EDUCATION             ..... Appellant
                     Through: Mr. Mayank Manish & Mr. Ravi
                     Kant, Advs.

                          versus

       NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR
                                              ..... Respondents
                   Through: Ms. Arunima Diwvedi, Standing
                   Counsel (NCTE)

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                                    JUDGMENT

D.N. PATEL, Chief Justice (Oral)

CM APPL.44014/2019 /2019 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.

LPA 647/2019

1. This Letters Patent Appeal has been preferred by the original petitioner whose W.P.(C) 9932/2019 was disposed of by the learned Single Judge vide order dated 13th September, 2019 (Annexure P-1) whereby the learned Single Judge has directed the appellate forum, where the appeal of this appellant is pending, to decide the same in accordance with law.

2. The order which was under challenge in the writ petition was also challenged before the appropriate forum as stated by the counsel for the appellant, hence no error has been committed by the learned Single Judge in passing the order dated 13th September, 2019 in W.P.(C) 9932/2019. We are in full agreement with the reasons given by the learned Single Judge.

3. Nonetheless, we hereby direct the appellate committee of National Council for Teachers Education (NCTE) to decide the appeal preferred by this appellant as early as possible and without waiting till the last date of permissible period.

4. With the aforesaid observations, this Letters Patent Appeal is dismissed.

CM APPL.44013/2019

5. In view of the final order passed in LPA 647/2019, this application stands disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

SEPTEMBER 30, 2019 ns

 
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