Nehru Shikha Mahavidyalaya vs National Coucil For Teachers ...
2022 Latest Caselaw 9659 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10048/2022

Nehru Shikha Mahavidyalaya, Bayana Road, Hindaun City, Karauli, Rajasthan, Running By Nehru Smriti Shiksha Prasar Samiti, Bayana Road, Hindaun City, Karauli, Rajasthan Through Secretary Its Shri Rajeev Sharma S/o Shri Late Omprakasha Sharma Aged About 42 Years Resident Of F-165, Mohan Nagar, Hindaun City, District Karauli, Rajasthan.

----Petitioner Versus

1. National Council For Teachers 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.

3. The Regional Director, National Council For Teacher Education Northern Regional Committee, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Shubham Chauhan

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/07/2022

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.© 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

(2 of 2) [CW-10048/2022]

by the fact that various State Governments have imposed a ban

on setting up of new institutions and granting recognition to new

courses.

Learned counsel for the petitioner submits that the present

writ petition may be disposed of in terms of the directions issued

in the case of Sir Chhotu Ram Jat College (supra).

Learned counsel for the respondents Mr. Vivek Shrimali does

not dispute the aforesaid proposition.

In view of the submissions made, the writ petition is

disposed of in terms of the directions issued in the case of Sir

Chhotu Ram Jat College (supra) and it is ordered that the

concerned Regional Committee will reconsider the application of

the petitioner in the captioned matter 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 application will be considered by the

NCTE on its own merit as expeditiously as possible, though, not

later than twelve (12) weeks from the date of receipt of a copy of

the order.

Stay petition also stands disposed of.

(VINIT KUMAR MATHUR),J

204-Shahenshah/-

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