AADYA Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) The petitioner has established a B.Ed. College from the academic year 2005-06. It was initially granted necessary recognition from the respondent authorities. However, on the ground that there are certain deficiencies in the petitioner Institution, its recognition was withdrawn by an order dtd. 10/2/2022. Hence the petitioner Institution has not admitted the students in the academic year 2022-23. Aggrieved by the order of withdrawal, the petitioner preferred an appeal before the 2nd respondent, which also has been dismissed on 12/7/2022. Aggrieved by the same, the instant writ petition is filed.

(2.) Annexure-A dtd. 10/2/2022 bearing No.SRO/NCTE/APSO3259/B.Ed/KA/2022/30243 is passed by the 1st respondent, wherein the recognition granted to the petitioner Institution has been withdrawn and the order at Annexure-B dtd. 12/7/2022 bearing No.89-109/E- 251034/2022, is the order passed by the 2nd respondent (Appellate Authority), confirming the order at Annexure-A passed by the 1st respondent. The recognition granted to the petitioner Institution has been withdrawn on the following grounds:

(3.) The case of the petitioner is, it has sought for recognition to run the B.Ed course with the intake of 50 students and it has the necessary infrastructure in respect of the same and the conclusion that has been arrived at by respondents No.1 and 2 regarding the deficiencies are improper and without verification of the relevant records and if given an opportunity, it would convince the authorities by once again submitting the relevant documents.