S.R.P. Teachers Training College vs The National Council For Teacher ...
2021 Latest Caselaw 1411 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4946 of 2021
     ======================================================

S.R.P. Teachers Training College, Plot No. 221, (ERCAPP3275), Reyan Nagar, Vill- Madhopura, P.O. + P.S. + Distt- Purnea, PIN-854301 through its Secretary, Birendra Kr. Sharma.

... ... Petitioner/s Versus

1. The National Council for Teacher Education, Hans Bhawan, Wing-II, Bahadur Shah Zafar Marg, New Delhi, through its Member Secretary.

2. The Regional Director, National Council for Teacher Education, Eastern Regional Committee, 15, Neelakantha Nagar, Nayapalli, Bhubneshwar- 751012.

3. The Vice-Chancellor, Purnea University, Purnea.

4. The Registrar, Purnea University, Purnea.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Siyaram Shahi, Advocate Mr. Suresh Mishra, Advocate For the Respondent/s : Mr.Rakesh Kumar Samarendra, Advocate Mr. Sunil Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY ORAL JUDGMENT Date : 12-03-2021 Heard Mr. Siyaram Shahi, learned counsel for the

petitioner, Mr. Rakesh Kumar Samarendra, learned counsel for the

University and Mr. Sunil Kumar Singh, learned counsel appearing

on behalf of NCTE.

The grievance of the petitioner in the present writ

application is that in terms of Section 57(B) of the Bihar State

Universities (Amendment) Act, 2013, the University is required to

nominate five members in the selection committee, but due to

inaction on the part of the University, the members have not been

nominated as yet, as a result thereof the selection committee has Patna High Court CWJC No.4946 of 2021 dt.12-03-2021

not been fully constituted and, as such, the selection process in the

college, in question, is kept on hold.

Considering the aforesaid, the Vice-chancellor of the

University is directed to take appropriate decision for nomination

of the members in terms of Section 57(B) of the Bihar State

Universities (Amendment) Act, 2013, if not already nominated,

within a maximum period of one month from the date of

receipt/production of a copy of this order.

With the aforesaid, the writ application stands disposed

of.

(Anil Kumar Upadhyay, J) uday/-

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Uploading Date            16.03.2021
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