Doon Bstc College, Hanumangarh vs National Council For Teacher ...
2021 Latest Caselaw 13159 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8326/2021

Doon BSTC College Hanumangarh.

Parental Body: Adarsh Vishav Bharti Shikshan Samiti, VPO Hanumangarh, Tehsil & Disst. Hanumangarh Raj. Through its Secretary Bhanwar Lal S/o Sh. Krishan Kumar, Aged About 42 years, R/o At present Secretary, Adarsh vishav Bharti Shikshan Samiti, VPO Hanumangarh, Tehsil & Distt. Hanumangarh Raj.

----Petitioner Versus

1. National Council For Teacher Education, New Delhi, Through Its Chair Person Hans Bahwan, Wing Ii, 1 Bahadur Shah Zafar Marg New Delhi.

2. The Northern Regional Committee, National Council For Teacher Education Through Its Regional Director 4Th Floor, Jeevan Nidhi-Ii Lic Building, Ambedkar Circle, Bhawani Singh Marg, Jaipur.

3. The Western Regional Committee, National Council For Teacher Education Through Its Regional Director 4Th Floor, Jeevan Nidhi-Ii Lic Building, Ambedkar Circle, Bhawani Singh Marg, Jaipur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. BS Sandhu
For Respondent(s)        :     Mr. Vivek Shrimali



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                                    Order

26/08/2021

Learned Counsel for the petitioner has relied upon a

judgment of Delhi High Court delivered in the case of Sir Chhotu

Ram Jat College Vs. National Council for Teacher Education

& Anr. (W.P.(C) 8820/2019, decided on 18.10.2019) and

four other connected matters, whereby the concerned Regional

Committees were directed to reconsider the applications of the

writ petitioners in the captioned matters without being burdened

by the fact that various State Governments have imposed a ban

(2 of 2) [CW-8326/2021]

on setting up of new institutions and granting recognition to new

courses. Counsel for the petitioner submits the present petition

may be disposed of in terms of the directions issued in the case of

Sir Chhotu Ram Jat College (Supra).

Counsel for the respondent Mr. Vivek Shrimali does not

dispute the aforesaid proposition.

In view of submissions made, the writ petition is disposed of

terms of the directions issued in the case of Sir Chhotu Ram Jat

College (Supra) and it is ordered that the concerned Regional

Committees will reconsider the applications of the petitioners in

the captioned matters without being burdened by the fact that

various State Governments have imposed a ban on setting up of

new institutions and granting recognition to new courses.

Nedless to add, the applications will be considered by the

NCTE on their own their merit as expeditiously as possible,

though, not later than twelve (12) weeks from the dated of receit

of a copy of the order.

(MANOJ KUMAR GARG),J

199-Anshul/-

Powered by TCPDF (www.tcpdf.org)