Shri Agrasen Mahila Shikshak ... vs National Council For Teacher ...
2022 Latest Caselaw 6236 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5972/2022

Shri Agrasen Mahila Shikshak Prashikshan Sansthan, Hindaun City, Karauli Running By Shri Ganga Sahay Agrawal, Kariri Wale, Behind New Mandi Station Road, Hindaun City, Karauli, Rajasthan Through Its Secretary Rakesh Goyal S/o Om Prakash Goyal, Aged 42 Years, R/o 128, Transport Area, Sheetla Colony, Hindaun, Karauli, Rajasthan.

----Petitioner Versus

1. National Council For Teacher Education, New Delhi, 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 Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/04/2022

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. Vivek Shrimali, learned counsel appearing for

NCTE, on the other hand, submits that may be the

petitioner's assertion is correct that he has filed

(2 of 3) [CW-5972/2022]

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)."

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,

(3 of 3) [CW-5972/2022]

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

31.07.2022.

Stay application also stands disposed of accordingly.

(VIJAY BISHNOI),J 93-KshamaD/-

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