Aryan T.T College (B.Ed) vs National Council For Teacher ...
2021 Latest Caselaw 5620 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11432/2021

Aryan T.t College (B.ed), Run And Managed By The Aryan
Shiksha And Prashikshan Samiti, Gopal Vihar, Police Line, Kota,
Through Its Secretary Shri Dinesh Saini S/o Jagdish Saini, Aged
About 36 Years, R/o Gopal Vihar, Police Line, Kota.
                                                                    ----Petitioner
                                    Versus
1.     National Council For Teacher Education, G-7 Sector - 10
       Dwarka       New    Delhi-       110075,        Through      Its   Member
       Secretary
2.     Western      Regional       Committee,           National    Council   For
       Teacher Education, G-7 Sector - 10 Dwarka New Delhi-
       110075. Through Its Regional Director.
                                                                 ----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, which was filed prior to

coming into force of the Regulations of 2014, particularly in

the light of the judgment of this Court dated 24.10.2018

rendered in the case of Ideal Public Shikshan Sansthan Vs.

National Council for Teacher Education & Ors. (SBCWP

No.16290/2018) and a judgment of the Delhi High Court

(2 of 2) [CW-11432/2021]

dated 18.10.2019 rendered in the bunch of writ petitions led

by WP(C) No.8820/2019 (Sir Chhotu Ram Jat College of

Education Vs. National Council for Teacher Education & Anr.)

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

the petitioner to file a photostat copy of the earlier

application alongwith photocopies of the judgments relied

upon and a certified copy of order instant before the

respondent no.2 within a period of 15 days from today.

3. In case the application is so addressed alongwith the

certified copy of the order instant within a period of two

weeks, the respondent no.2 shall consider the same in

accordance with law including the judgments referred to in

para no.1 above and not reject the same for the reason that

after 2014, the Council has stopped taking offline application

form.

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 /150

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