Sadulshahar Degree College vs National Council For Teacher ...
2022 Latest Caselaw 4934 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4352/2022

Sadulshahar Degree College, Parent Body - Sadulshahar Shiksha Vikas Trust Pranyas, Sadulshahar, Through Its Secretary Vakil Chand S/o Sh. Bhagirath Aged About 54 Years, Murba No. 38, 39, Sadulshahar, Sriganganagar, Rajasthan.

----Petitioner Versus

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

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

----Respondents

For Petitioner(s) : Mr. Bajinder Singh For Respondent(s) : Mr. Vivek Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/04/2022

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

on setting up of new institutions and granting recognition to new

courses. Counsel for the petitioner submits the present petition

(2 of 2) [CW-4352/2022]

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 the 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.

Needless 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 date of receipt

of a copy of the order.

(VIJAY BISHNOI),J

49-AjaySingh/-

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