Nagaji Institute Of Teacher ... vs Dr Vineet Joshi Ias Chairperson ...
2020 Latest Caselaw 2496 Del

                                      $~22

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                      Judgment delivered on: 25.08.2020

                                      +      CONT.CAS(C) 457/2020
                                             NAGAJI INSTITUTE OF TEACHER EDUCATION
                                                                                                ..... Petitioner
                                                                    versus
                                             DR VINEET JOSHI IAS CHAIRPERSON NATIONAL
                                             COUNCIL FOR TEACHER EDUCATION & ORS.
                                                                               ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Amitesh Kumar with Ms. Priti Kumari, Advocates.

                                      For the Respondents:   Ms. Arunima Dwivedi, Advocate.
                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CONT.CAS(C) 457/2020

1. The hearing was conducted through video conferencing.

2. Petitioner seeks initiation of action against the respondents failing to comply with order dated 13.08.2020.

3. Learned counsel appearing for the respondents submits that order dated 13.08.2020 has been duly complied with. The recognition of the petitioner institute has been restored in terms of order dated 13.08.2020 and the name of the petitioner institute has been shown in

Digitally Signed By:KUNAL MAGGU Signing Date:25.08.2020 17:38:44 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

the list of recognised institutes and information about the same has also been forwarded to the Department of Higher Education.

4. Learned counsel for the petitioner submits that since the withdrawal of the recognition was communicated to the University, the respondents should also communicate the restoration of the recognition to the concerned University.

5. Learned counsel for the respondents submits that as per the practice and procedure, once the information is uploaded on the website by the Department of Higher Education, the Universities are automatically intimated and no separate intimation is sent by the respondents.

6. Keeping in view the fact that the respondents had intimated the University with regard to the withdrawal of recognition, respondents, as an exception, shall inform and mark a copy of the restoration of the recognition to the University during the course of the day.

7. In view of the above directions, no further directions are called for in the petition.

8. Petition is, accordingly, disposed of.

9. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.

                                      AUGUST 25, 2020                           SANJEEV SACHDEVA, J
                                      st


Digitally Signed By:KUNAL
MAGGU
Signing Date:25.08.2020 17:38:44
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.