Rajasthan High Court - Jodhpur
Nehru Teachers Training School vs National Coucil For Teachers ... on 16 May, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4739/2022
Nehru Teachers Training School, Hindaun City, Karauli, Rajasthan
Running By Pandit Jawahar Lal Nehru Smiriti Shiksha Prasar
Samiti, Hindaun City, Bayana Road, Hindaun City, Karauli,
Rajasthan Through Its Secretary Rajeev Sharma S/o Sh. Lt.
Omprakash Sharma, Aged 42 Years, R/o F 165, Mohan Nagar,
Hindaun City, Karauli, Rajasthan.
----Petitioner
Versus
1. National Coucil 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.
----Respondents
For Petitioner(s) : Ms. Swati Shekhar
Mr. Vivek Shrimali
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
16/05/2022
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 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
(2 of 3) [CW-4739/2022]
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, 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
(3 of 3) [CW-4739/2022]
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
15-AjaySingh/-
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