Rajasthan High Court - Jodhpur
Roop Memorial Teacher Training ... vs National Council For Teacher ... on 1 April, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4668/2022
Roop Memorial Teacher Training School, Nayapura, Badagav,
Tehsil Nadauti, District Karauli (Raj.) Parental Body Roop
Memorial Shikshak Sansthan, Nayapura, Badagav, Tehsil
Nadauti, District Karauli (Raj.) Through Its Chairman Shriram
S/o Roop Singh, Aged 42 Years, R/o Nadauti Road, Nayapura,
Post Office Badagav, Tehsil Nadauti, District Karauli (Rajasthan).
----Petitioner
Versus
1. National Council For Teacher Education, Through Its
Chairperson, Hans Bhawan, Wing Ii, 1, Bahadur Shah
Zafar Marg, New Delhi.
2. The Western Regional Committee, National Council For
Teachers Education, Through Its Under Secretary, Plot No.
G-7, Sector-10, Near National Highway Authority,
Dwarka, New Delhi.
----Respondents
For Petitioner(s) : Ms. Swati Shekhar
For Respondent(s) : Mr. Vivek Shrimalis
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
01/04/2022
By way of this writ petition, the petitioner has raised
a grievance that it had filed application for recognition of
D.El.Ed. Course, however, the same has not been decided
and is pending consideration before the Western Regional
Committee.
Mr. Pooshan for Mr. Vivek Shrimali, learned counsel
appearing for NCTE, on the other hand, submits that
maybe the petitioner's assertion is correct that he has
(2 of 3) [CW-4668/2022]
filed application, however, since the application was filed
many years ago, the NCTE is not having
particulars/whereabouts of that application which is
allegedly pending.
He further submits that NCTE has taken an in
principle decision to process all the applications for
recognition subject, of course, to the following
conditions :-
"1. Affidavit on Rs.100 stamp paper from the
President/Secretary of the Management
duty notarized giving the details of
applications pending with NCTE and also
the existing courses being run by the
management on the same land where this
application is proposed, as per format
approved by WRC.
2. To submit the proof of submission of initial
application to NRC in original, self-attested.
3. To submit the proof of rejection of initial
application by NRC in original, duly self-
attested.
4. To submit the proof of payment of
processing fee at the time of initial
application, self-attested (photocopy of
DO/Bank Statement/Certificate from Bank
etc)."
(3 of 3) [CW-4668/2022]
Mr. Pooshan for Mr. Vivek Shrimali, learned counsel
for the NCTE assures that on fulfilling the aforesaid
conditions, the petitioner's application shall be processed
by the NCTE, expeditiously, preferably within a period of
12 weeks from the date of fulfilling all the formalities and
conditions.
Considering the assurance given by learned counsel
for the respondents, this writ petition is disposed of with
a direction to the Western Regional
Committee/Competent Authority to consider petitioner's
application for grant of recognition on fulfilling the
condition mentioned in para (3) above, in accordance
with law, as early as possible, preferably before
31.05.2022.
Stay application also stands disposed of accordingly.
(VIJAY BISHNOI),J
66-AjaySingh/-
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