Himachal Pradesh High Court
Higher Education Institution Society vs National Council For Teacher Education ... on 16 September, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 10233/2024
.
Decided on: 16.09.2024
Higher Education Institution Society ...Petitioner
Versus
National Council for Teacher Education & Ors. ....Respondents.
...........................................................................................
Coram
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Bhuvnesh Sharma, Sr.
Advocate with Mr. Parav Sharma,
r Advocate.
For the respondents: Mr. B. Nandan Vashista, Advocate,
for respondents No.1 & 2.
Ms. Archana Dutt, Advocate, for
respondent No.3.
Jyotsna Rewal Dua , J
Notice. Mr. B. Nandan Vashista and Ms. Archana Dutt
Advocates, accept notice on behalf of respondents No.1 & 2 and
respondent No. 3, respectively.
2. With the consent of learned counsel for the parties, the
matter is heard at this stage.
3. The writ petition has been filed for the grant of following
substantive reliefs:-
Whether reporters of the local papers may be allowed to see the judgment?
"I. That the operation of the impugned order of withdrawal of
recognition of B.Ed. Course of the petitioner institution "Vallabh
Government College, Distt. Mandi, H.P. dated 31.07.2024 at
.
Annexure P-6, issued by the NRC, NCTE, New Delhi, respondent
No.2 may kindly be ordered to be kept in abeyance till final
disposal of the statutory appeal pending with respondent No.1 at
Annexure p-14.
II. That the petitioner may kindly be permitted to participate
in the Admission Process/Counselling for the B.Ed. Course being
conducted by respondent No.3 for the instant academic session
2024-2025 and to admit the students accordingly, subject to the
final outcome of the statutory appeal."
4. Learned Senior Advocate for the petitioner submitted
that the petitioner would be satisfied in case respondents No.1 & 2
are directed to decide the appeal preferred by the petitioner on
20.08.2024 (Annexure P-14), against the order dated 05.08.2024
(Annexure P-6) passed by respondent No.1 withdrawing the
recognition granted to the petitioner for conducting B.Ed programme,
within time bound schedule.
Learned counsel for respondents No.1 & 2 has no
objection to the aforesaid prayer and for consideration of the appeal
preferred by the petitioner within time bound schedule.
5. Learned Senior Counsel for the petitioner submitted that
no unnecessary adjournments shall be taken by the petitioner and all
assistance shall be rendered for completion of codal formalities and
for furnishing the documents required by the competent authority for
the disposal of the appeal. Looking to the aforesaid submissions
made by learned counsel for the parties, this writ petition is disposed
of by directing respondent No.1/competent authority to consider and
.
decide the appeal preferred by the petitioner (Annexure P-14), in
accordance with law, as expeditiously as possible but not later than
three months from today. Parties shall render their full assistance &
cooperation towards timely disposal of the appeal. The assurance of
learned Senior Counsel for the petitioner has been noted that
petitioner shall not take unnecessary adjournments. The order so
passed be also communicated to the petitioner. Pending
miscellaneous application(s), if any, shall also stand disposed of.
Jyotsna Rewal Dua
Judge
16th September, 2024(rohit)
