Central Modern Tt College vs National Council For Teacher ...
2020 Latest Caselaw 1374 Del

$~59, 61 & 62
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 2335/2020
                                            Date of decision: 28.02.2020

      TAGORE TEACHERS TRAINING COLLEGE                    ..... 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) 2337/2020
      CENTRAL MODERN TT COLLEGE                           ..... 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) 2338/2020
      DEEP INTERNATIONAL TT SCHOOL                        ..... Petitioner

                          Through   Mr. Sanjay Sharawat, Mr. Divyank
                                    Rana and Mr. Abhishek Dhankar,
                                    Advs.
                          versus



W.P. (C) 2335/2020 & Connected                                    Page 1 of 4
       NATIONAL 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 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) 2335/2020           15.03.2019
               W.P.(C) 2337/2020           25.03.2019
               W.P.(C) 2338/2020           26.02.2019

9. It is the petitioners' case that, thereafter, the 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 all the captioned matters, the applications were filed in December 2012.

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 3.3.2020, 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.