S.R. Memorial Mahavidyalaya vs National Council For Teacher ...
2022 Latest Caselaw 3714 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3632/2022

S.R. Memorial Mahavidyalaya, Fatehpur - Shekhawati, Balod Bari, Fatehpur, Sikar, Rajasthan Running By Minarwa Education Academy Society, Mandawa Road, Fatehpur - Shekhawati, Sikar, Rajasthan Through Its Vice President Sunil Kumar S/o Sh. Ramdev Singh, Aged About 43 Years, R/o Dhandhan, Tehsil Ramgarh - Shekhawati, Sikar, Rajasthan.

----Petitioner Versus

1. National Council For Teacher Education, 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. Anil Choudhary for Mr. C.S.

Kotwani For Respondent(s) : Mr. Pooshan for Mr. Vivek Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2022

By way of this writ petition, the petitioner has raised

a grievance that it had filed application for recognition of

B.A.B.Ed./B.Sc.B.Ed. Four Years' Integrated Course,

however, the same has not been decided and is pending

consideration before the Western Regional Committee.

(2 of 3) [CW-3632/2022]

Mr. Pooshan for Mr. Vivek Shrimali, learned counsel

appearing for NCTE, on the other hand, submits that

maybe the petitioner's assertion is correct that he has

filed 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



                                                                             (3 of 3)                [CW-3632/2022]

DO/Bank Statement/Certificate from Bank etc)."

Mr. Pooshan for 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, 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

31.05.2022.

Stay application also stands disposed of accordingly.

(VIJAY BISHNOI),J

40-msrathore/-

Powered by TCPDF (www.tcpdf.org)