[Cites 4, Cited by 0]
Gauhati High Court
Page No.# 1/5 vs The National Council For Teachers ... on 19 March, 2026
Page No.# 1/5
GAHC010171172025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4366/2025
THE GOVERNING BODY OF DR. SARVEPOLLI RADHAKRISHNAN
TEACHERS TRAINING AND RESEARCH INSTITUTE
CHAMATA, NALBARI, REPRESENTED BY ITS PRESIDENT, SRI
AMARENDRA CHOUDHURY, SON OF LATE DANDADHAR CHOUDHURY,
R/O- VILL.- CHAMATA, P.O. PASCHIM CHAMATA, DIST. NALBARI, ASSAM-
781306.
VERSUS
THE NATIONAL COUNCIL FOR TEACHERS EDUCATION (NCTE) AND 2 ORS
REPRESENTED BY ITS CHAIRPERSON, HANS BHAWAN (WING-II), 1
BAHADUR SHAH ZAFAR MARG, NEW DELHI-110002.
2:THE REGIONAL DIRECTOR
EASTERN REGIONAL COMMITTEE
NATIONAL COUNCIL FOR TEACHER EDUCATION
G-7
SECTOR-10
DWARKA
NEW DELHI-110075.
3:THE GAUHATI UNIVERSITY
REPRESENTED BY THE REGISTRAR
GOPINATH BORDOLOI NAGAR
JALUKBARI
DIST. KAMRUP METRO
GUWAHATI
ASSAM-781014
Advocate for the Petitioner : MR. K N CHOUDHURY, MD S HOQUE,MR. M DEKA
Advocate for the Respondent : SC, N C T E, SC, G U
Page No.# 2/5
BEFORE
HONOURABLE MRS. JUSTICE SHAMIMA JAHAN
ORDER
Date : 19.03.2026
Heard Mr. S. Haque, learned counsel for the petitioner and Mr. I. Alam,
learned Standing Counsel for the NCTE for respondent Nos. 1 and 2. Also heard
Mr. I. Sheikh learned counsel, appearing on behalf of Mr. P.J. Phukan, learned
Standing Counsel, Gauhati University for respondent No. 3.
2. By this application filed under Article 226 of the Constitution of India for a
writ in the nature of Mandamus or Certiorari, the petitioner has challenged the
impugned order dated 14.05.2025, issued by the Regional Director, Eastern
Regional Committee, NCTE, by which recognition for the B.Ed Classes
guaranteed to Dr. Sarvapalli Radhakrishna Teacher's Training Research Institute
(DSRTTRI), Chamata Nalbari was withdrawn. The prayer is also made by the
petitioner that the Court may direct the respondents to cancel or recall the order
dated 14.05.2025.
3. The case of the petitioners is that the college i.e. Dr. Sarvapalli
Radhakrishna Teacher's Training Research Institute (DSRTTRI) is a recognized
college for conducting B. Ed Course for two years' duration and the said
permission was granted by the NCTE on an application made by the said college
on 27.04.2017 and the said recognition was extended from time to time.
4. While the college was imparting the education, it is stated that a public
notice was issued by the NCTE on 09.09.2024 by which it was intimated that the
Page No.# 3/5
decision of the General Body of the NCTE that year-wise mandatory submission
of Performance Appraisal Report (PAR) for the academic session 2021-2022 and
2020-2023 has to be made on the NCTE portal through online Portal and the
last date for submission of the PAR i.e. Performance Appraisal report through
online was 10.11.2024, which was further extended to 10.12.2024 and
subsequently to 31.12.2024.
5. Pursuant to the said public notice, the Principal of the College had
requested the President and Secretary of the Sponsoring Body seeking some
documents for filling up the online PAR for the said Sessions. However, the same
could not be submitted before the NCTE Authority due to some
misunderstanding and when the last date for submission of the PAR was
approaching, the Principal of the College requested the NCTE to grant 3 months'
time for submission of the PAR. Due to said non-submission, the Regional
Director of NCTE issued a show cause notice to the college authorities on
27.03.2025 asking for an explanation as to why recognition under Section 17(1)
of the NCTE Act, 1993 should not be withdrawn with a further direction to file
the reply within a period of 15 days to which the college authorities is said to
have submitted the reply.
6. In the said reply, the Governing Body of the College stated that due to
lack of cooperation from the sponsoring body, the Principal could not submit the
PAR within time.
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7. Thereafter, the President of the Governing Body by a communication dated
-09.05.2025 submitted the documents before the respondent authorities which
were also forwarded to online portal. However, the petitioners submits that the
said reply was not considered and the NCTE passed the impugned order dated
14.05.2025 withdrawing the recognition granted to the college for imparting
B.Ed. course with effect from 2025 to 2026 mainly on the ground that the
college has not submitted any reply.
8. However, the petitioner submits that a reply, in fact, was submitted on
10.04.2025 which was duly acknowledged by the NCTE on that date. Further,
the petitioner submit that in addition to the reply, the Principal of the College
has submitted a detailed representation before the NCTE by way of a statutory
appeal under Section 18 of the NCTE Act explaining as to why the college
authority could not submit document, which is still pending for disposal.
9. The learned counsel for the petitioner has placed a decision of the Hon'ble
Delhi High Court passed in Teacher's Training College Mirza Vs. National Council
for Teacher Education and Anr. on 15.12.2025 stating, inter alia, that the NCTE
by holding a General Body meeting on 25 th of November, 2025 has taken a
decision that the Teacher's Education Institution recognized up to the academic
sessions of 2021-2022 and 2022-2023 may submit Performance Appraisal
Report for both academic sessions of 2021 -2022 and 2022 - 2023 and other
reliefs and approved the reopening for the online PAR portal for a final one time
opportunity to all the Teachers' Education Institutions to submit PAR.
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10. In view of the decision taken by the NCTE, the Hon'ble Delhi High Court
recorded the findings that the NCTE will pass an order of restoration of
recognition in each case i.e. in respect of each teacher's education institution
i.e. recognized institution on the website of the NCTE. The said exercise was
directed to be completed before issuance of the public Notice as stipulated
under the law.
11. In view of the same, the NCTE is directed to pass order in respect of the
petitioner's college and allow the petitioner to participate in counseling for
academic sessions of 2025-2026 and admit students for the said academic
sessions.
The petition is accordingly disposed of.
JUDGE
Comparing Assistant
