Delhi High Court
Shiv Taj Education Institute vs National Council For Teacher ... on 28 February, 2020
$~38, 39, 41, 43, 47 & 50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2259/2020
Date of decision: 28.02.2020
SHIV TAJ EDUCATION INSTITUTE ..... Petitioner
Through Mr. Sanjay Sharawat, Mr. Divyank
Rana and Mr. Abhishek Dhankar,
Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION AND ORS.
..... Respondents
Through Ms. Arunima Dwivedi, Standing
Counsel with Mrs. Ankita, Adv. for
NCTE.
+ W.P.(C) 2262/2020
OM COLLEGE OF EDUCATION ..... Petitioner
Through Mr. Sanjay Sharawat, Mr. Divyank
Rana and Mr. Abhishek Dhankar,
Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION AND ORS.
..... Respondents
Through Ms. Arunima Dwivedi, Standing
Counsel with Mrs. Ankita, Adv. for
NCTE.
+ W.P.(C) 2280/2020
GPS INSTITUTE OF EDUCATION THROUGH APEX SOCIAL
WELFARE SOCIETY (REGD) ..... Petitioner
Through Mr. Sanjay Sharawat, Mr. Divyank
Rana and Mr. Abhishek Dhankar,
W.P. (C) 2259/2020 & Connected Page 1 of 5
Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION AND ORS.
..... Respondents
Through Ms. Arunima Dwivedi, Standing
Counsel with Mrs. Ankita, Adv. for
NCTE.
+ W.P.(C) 2287/2020
MAHARAJA SURAJMAL TEACHERS TRAINING COLLEGE
FOR STC ..... Petitioner
Through Mr. Sanjay Sharawat, Mr. Divyank
Rana and Mr. Abhishek Dhankar,
Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION AND ORS.
..... Respondents
Through Ms. Arunima Dwivedi, Standing
Counsel with Mrs. Ankita, Adv. for
NCTE.
+ W.P.(C) 2297/2020
B.R. MEMORIAL T.T SCHOOL ..... Petitioner
Through Mr. Sanjay Sharawat, Mr. Divyank
Rana and Mr. Abhishek Dhankar,
Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION AND ORS.
..... Respondents
Through Ms. Arunima Dwivedi, Standing
Counsel with Mrs. Ankita, Adv. for
NCTE.
+ W.P.(C) 2310/2020
SEVA TEACHER TRAINING COLLEGE ..... Petitioner
Through Mr. Sanjay Sharawat, Mr. Divyank
Rana and Mr. Abhishek Dhankar,
Advs.
W.P. (C) 2259/2020 & Connected Page 2 of 5
versus
NATI ONAL COUNCIL FOR TEACHER EDUCATION AND ORS.
..... Respondents
Through Ms. Arunima Dwivedi, Standing
Counsel with Mrs. Ankita, Adv. for
NCTE.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 28.02.2020
1. Issue notice. Ms. Dwivedi accepts notice on behalf of the
respondents.
2. With the consent of counsel for the parties, the writ petitions
are taken up for hearing and final disposal.
3. These writ petitions articulate a common grievance, which is,
that their applications qua concerned courses have not been processed
despite compliance by the petitioners.
4. Briefly, the petitioners filed applications for being granted
recognition to run D.EL.ED course.
5. It is averred that, in some cases, inspections were conducted,
while in others, inspections were not conducted.
6. What is common to these cases is that a decision was taken by
the Northern Regional Committee (in short "NRC") to issue a show
cause notice.
7. The petitioners, in some cases, responded to the formal show
cause notice issued by the NRC, while in other cases, they did not
await the issuance of a formal show cause notice to file their
respective replies to the decision taken by the NRC.
8. The replies by the petitioners in the aforementioned matters
were filed on the following dates:
Writ Petitions Nos. Date of Reply
W.P.(C) 2259/2020 22.03.2019
W.P.(C) 2262/2020 27.02.2019
W.P.(C) 2280/2020 22.03.2019
W.P.(C) 2287/2020 28.02.2019
W.P.(C) 2297/2020 28.02.2019
W.P.(C) 2310/2020 02.05.2019
9. It is the petitioners' case that, thereafter, NRC has convened 13
meetings but there has been no movement in the matter.
10. According to Mr. Sharawat, this has impacted the interest of the
petitioners. Mr. Sharawat says that in 05 out of 06 matters, the
applications were filed in December 2012, while in W.P.(C)
2262/2020, the application was filed in October 2008.
11. Ms. Dwivedi, on the other hand, says that the petitioners could
have approached the Court earlier rather than at the nth hour when the
cut-off date for academic session 2020-2021 is around the corner.
12. To my mind, the respondents are certainly at fault in not
processing the applications filed by the petitioners after compliance
was made by them.
13. That being said, the petitioners are also at fault, if not fully,
albeit, partially, as they could have approached the Court earlier and
not allowed 13 meetings to pass before instituting the captioned
petitions.
14. In these circumstances, the captioned writ petitions are
disposed of with a direction to the concerned regional Committee i.e.
Western Regional Committee (in short 'WRC')1 to take necessary
steps in the matters, if possible, before 03.03.2020, which is the cut-
off date fixed for academic session 2020-2021.
15. Dasti under signatures of the Court Master.
RAJIV SHAKDHER, J
FEBRUARY 28, 2020
rb
As per the terms of the Gazette Notification dated 27.01.2020 issued by the National
Council for Teacher Education.
