Shri Ramnath Singh Mahavidyalaya ... vs The National Council Of Teachers
2021 Latest Caselaw 8836 MP

                                               1                             WP-11078-2020
                     The High Court Of Madhya Pradesh
                              WP No. 11078 of 2020
             (SHRI RAMNATH SINGH MAHAVIDYALAYA THR. Vs THE NATIONAL COUNCIL OF TEACHERS AND
                                                OTHERS)


           Gwalior, Dated : 14-12-2021
                    Shri Ajay Bhargav, learned counsel for petitioner.

                    Shri Rudra Pratap Singh Kaurav, learned counsel for respondents No.1

and 2.

Shri Vijay Sundram, learned Government Advocate for respondents No.3 and 4.

Shri Praveen Newaskar, learned counsel for respondent No.5. A t the outset, learned counsel for parties fairly submit that the controversy involved in this petition stands settled by the judgment of Delhi High Court passed in W.P. (C) 241/2018 (Sunaina Devi Samrak Shikshan Prashikshan Sansthan Vs. National Council For Teacher Education & Anr.) on 11th April, 2019.

In view of the aforesaid, the judgment so rendered shall apply mutatis mutandis to the facts of the case in hand.

As a consequence, impugned order dated 17.02.2020 (Annexure P/1)

and order dated 28.08.2019 (Annexure P/2) are hereby quashed with direction to respondents to consider the case of petitioner-institution.

              (ROHIT ARYA)                                (DEEPAK KUMAR AGARWAL)
                 JUDGE                                             JUDGE

           ojha

YOGEND
RA OJHA
2021.12.

10:30:07
+05'30'