National Council For Teacher ... vs Katipally Ravinder Reddy College ...
2022 Latest Caselaw 1334 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                   WRIT APPEAL No.189 OF 2022


JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      Learned counsel was fair enough in stating before this

Court that the statutory provisions as contained under Section

17 of the National Council for Teacher Education Act, 1993 (for

short, "the Act"), stipulate that the order withdrawing/refusing

recognition passed by the Regional Committee shall come into

force only with effect from the end of the academic session next

following the date of communication of such order.                       He has

stated that in the present case there is violation of Section 17.


      Prima facie, it appears there is violation of Section 17 of

the Act.


      In the light of the aforesaid, no case for interference is

made out in the matter in respect of the interim order passed by

the learned Single Judge.


      Accordingly, the writ appeal stands dismissed with a

liberty to the parties to argue all possible grounds raised in the

writ petition, which is pending for final adjudication.
                                 2




      Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                    ________________________
                                    SATISH CHANDRA SHARMA, CJ



                                     _______________________
                                     ABHINAND KUMAR SHAVILI, J
21.03.2022

ES