Shri Gurunanak Khalsa Shikshak ... vs National Council For Teacher ...
2022 Latest Caselaw 3543 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3471/2022

Shri Gurunanak Khalsa Shikshak Prashikshan Sansthan, Parent Body - Shri Gurunanak Khalsa Shiksha Samiti, Hanumangarh, Through Its President Charan Singh S/o Sh. Kesar Singh Aged About 71 Years, 1 Srw, Tibbi, Hanumangarh, Rajasthan.

----Petitioner Versus

1. National Council For Teacher Education, New Delhi, Through Its Chairman Person Hans Bahwan, Wing Ii, 1 Bahadur Shah Zafar Mard New Delhi.

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

----Respondents

For Petitioner(s) : Mr. Rishabh Purohit for Mr. B.S.

Sandhu For Respondent(s) : Mr. Vivek Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/03/2022

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

(2 of 2) [CW-3471/2022]

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 may be disposed

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

Chhotu Ram Jat College (Supra).

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 Committees will reconsider

the applications of the petitioner 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 merit as expeditiously as

possible, though, not later than twelve (12) weeks from

the date of receipt of certified copy of this order.

(VIJAY BISHNOI),J

46-msrathore/-

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