Shree Murlidhar T.T. Collge vs National Council For Teacher ...
2022 Latest Caselaw 8358 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8490/2022 Shree Murlidhar T.t. Collge, Village Jetpur, Rohat, Poali, Rajasthan Running By Shri Murlidhar Shiksha Vikas Samitee, Pali, Khodiya Balaji, Pali, Rajasthan Through Its Director Mana Ram S/o Srhi Mohan Ram, Aged 38 Years, R/o B-110, Sarastwati Nagar, Jodhpur, 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)              Mr. CS Kotwani

For Respondent(s)              Mr. P.K. Rohiwal

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

28/06/2022

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

the judgment passed in S.B. Civil Writ Petition No. 2206/2022

(S.R. Mahavidalaya vs. National Counsel for Teacher Education &

Anr.). on 10.02.2022 in the following terms:-

1. By way of the present writ petition, the petitioner has raised

a grievance that it had filed application for recognition of B.Ed.

Course, however, the same has not been decided and is

pending consideration before the Western Regional Committee.

2. Mr. Vivek Shrimali, learned counsel appearing for NCTE, on

the other hand, submits that maybe the petitioner's assertions

are correct that it has filed application, however, since the

(2 of 3) [CW-8490/2022]

application was filed many years ago, the NCTE is not having

particulars/whereabouts of the said application which is

allegedly pending.

3. 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 duly 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)."

4. Mr. 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.

5. Considering the assurance given by learned counsel for the

respondents, the 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

30.04.2022.

6. The stay application also stands disposed of accordingly.

(3 of 3) [CW-8490/2022]

The present writ petition is also disposed of in the same

terms as S.B. Civil Writ Petition No. 2206/2022 (S.R.

Mahavidalaya vs. National Counsel for Teacher Education & Anr.).

(VINIT KUMAR MATHUR),J

82-/kashish/-

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