Smt. Kamla Devi Teacher Training ... vs National Council For Teacher Education ...
2024 Latest Caselaw 619 Del

Delhi High Court

Smt. Kamla Devi Teacher Training ... vs National Council For Teacher Education ... on 24 January, 2024

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~3
                  *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +        W.P.(C) 720/2024
                           SMT. KAMLA DEVI TEACHER TRAINING COLLEGE
                           THROUGH HARILAL YOGI MANAV SEVA SANSTHAN
                                                                 ..... Petitioner
                                        Through: Mr. Pratul Saurabh and Mr.
                                        Hemant Dixit, Advs.

                                              versus

                           NATIONAL COUNCIL FOR TEACHER EDUCATION &
                           ANR.                                ..... Respondents
                                       Through: Mr. Rohit Madan, Adv. with
                                       Mr. Varun Maheshwari, Adv.

                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                                           O R D E R (O R A L)

% 24.01.2024

1. This case is completely covered on facts by the judgment dated 19 January 2024 passed by this Court in WP (C) 780/2024 (Smt. Santra Devi B.Ed. College Through Harilal Yogi Manav Seva Sansthan v. National Council for Teacher Education).

2. As in that case, the recognition granted to the petitioner for 100 seats in the B.Ed. course for two years was withdrawn by the Northern Regional Committee (NRC) of the National Council for Teacher Education (NCTE) on 28 December 2012. The petitioner preferred an appeal against the said withdrawal only after 10 years thereafter on 8 October 2023. Consequent on the appeal having been dismissed on the ground of unexplained delay, the present writ petition has been

filed.

3. In the present case, the college is being run by the same society which ran the petitioner college in WP (C) 780/2024, i.e. Harilal Yogi Manav Seva Sansthan. The same ground for condonation of delay in preferring the appeal to the appellate committee of the NCTE as urged, viz., that the Secretary of the said Sansthan was suffering from slipped disc.

4. This Court has already dismissed WP (C) 780/2024, stating that, in these circumstances, no case for interference with the decision of the Appellate Committee is made out. That decision applies mutatis mutandis to the present case.

5. For the said reason, this writ petition is also dismissed in limine.

C. HARI SHANKAR, J JANUARY 24, 2024 dsn Click here to check corrigendum, if any