Deendayal Shiksha Evam ... vs National Council For Teachers ...
2023 Latest Caselaw 2015 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 2641/2023

                                   Deendayal Shiksha Evam Anusandhan Samiti
                                                                                                        ----Petitioner
                                                                         Versus
                                   National Council For Teachers Education
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Prakhar Gupta For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/02/2023 Counsel for the petitioner submits that the impugned notices dated 20.11.2022, 21.11.2022 and 02.01.2023 in connection with inspection of the petitioner- Institution are in violation of Rule 8(3) of the National Council for Teacher Education Rules, 1997 (for short 'the Rules of 1997'). Counsel further submits that the Hon'ble Apex Court in the matter of National Council for Tech. Edu. And Anr. Vs. Vaishnav Inst. Of Tech. And Mgt., in C.A. No.3505/2012 and other connected matters, has observed that the provisions of Rule 8 of the Rules of 1997 are mandatory.

Issue notice of the main petition as well as stay application to the respondents. Rule is made returnable within six weeks.

Till the next date, the effect and operation of the impugned notices dated 20.11.2022, 21.11.2022 and 02.01.2023 shall remain stayed.

List the matter after two weeks.

(GANESH RAM MEENA),J

Sharma NK/74

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