Institute Of Progressiv People ... vs National Council For Teacher ...
2021 Latest Caselaw 5619 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 11448/2021

Institute   Of    Progressiv         People       Society,    Near   Aakashwani,
Sawaimadhopur Through Its Secretary Mirza Masroor Beg Son Of
Shri Zafar Ahmed, Aged About 40 Years, R/o Mirza Manzil, Near
Radio Station Bazar, Sawai Madhopur (Rajasthan).
                                                                     ----Petitioner
                                      Versus
1.     National Council For Teacher Education, Through Its
       Chairman, Hans Bhawan, Wing-Ii, Bahadur Shah Zafar
       Marg, New Delhi.
2.     Western       Regional        Committee,          National    Council   For
       Teacher Education Through Its Regional Director, G-7,
       Sector- 10, Dwarka, Landmark- Near Metro Station
       Sector- 10, Dwarka, Delhi - 110075.
3.     Director, Elementary Education, Bikaner.
                                                                  ----Respondents

For Petitioner(s)          :        Mr. MS Raghav
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                    Judgment

06/10/2021

1. Mr. MS Raghav, learned counsel appearing for the petitioner

submits that the petitioner would be satisfied if the

competent authority of the respondents is directed to

consider petitioner's application in the light of the judgment

dated 27.3.2019 rendered in the case of Narayan Shikshan

Sansthan Vs. National Council for Teacher Education & Ors.

(SBCWP No.17252/2018).

2. The writ petition is therefore, disposed of with a direction to

the petitioner to file a representation alongwith

(2 of 2) [CW-11448/2021]

photostat/web copy of the judgment rendered in the case of

Narayan Shikshan Sansthan (supra) and a certified copy of

the order instant within a period of two weeks from today.

3. In case, the representation is so addressed, the competent

authority of the respondents shall do the needful and

consider the petitioner's application for grant of recognition

of STC course in accordance with law as early as possible

preferably within four weeks from the date of receipt of the

representation.

4. It is made clear that aforesaid direction to decide the

petitioner's representation has been issued only with a view

to ensure expeditious redressal of petitioner's grievance. The

same may not be construed to be an order to decide the

representation in a particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

C P GOYAL /160

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