Gramothan T.T. College vs National Council For Teacher ...
2022 Latest Caselaw 7680 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6815/2022

Gramothan T.T. College, Vpo- Mandrella, District- Jhunjhunu (Raj.) Running By Society Of Gramothan Bal Vidhya Mandir Sansthan, Bajawa Suron Ka, Mandrella District Jhunjhunu (Raj.), Through Its Secretary Of Shri Narendra Puniya S/o Shri Juglal Puniya, Aged About 51 Years, R/o Bajawa Suro Ka, Mandrella, District- Jhunjhunu (Raj.).

----Petitioner Versus

1. National Council For Teacher Education, Western Region Committee, Through Its Regional Director, Office G-7, Sector 10, Dwarka, New Delhi- 110075.

2. National Council For Teacher Education, Through Member Secretary, Hans Bhawan, Wind-Ii, Bahadur Shah Zafar Marga, New Delhi- 110002.

----Respondents

For Petitioner(s) : Mr. Manoj Purohit For Respondent(s) : Mr. Vivek Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/05/2022

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 petitioners in the captioned matters without being burdened

by the fact that various State Governments have imposed a ban

(2 of 2) [CW-6815/2022]

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.

(VIJAY BISHNOI),J 51-Arun/-

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