VENKAT WOMENS' EDUCATIONAL RURAL AND URBAN INTEGRATED DEVELOPMENT SOCIETY Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) THESE writ petitions are filed against the order passed by the 2nd respondent-authority withdrawing recognition granted to the petitioners-institution for running B.Ed. and D.Ed. courses on the ground that the petitioners-institution does not have basic infrastructure viz., building, library, science laboratory and teaching staff etc. According to the respondent-NCTE the petitioners-institution has not appointed the teachers as per the teaching methodology for B.Ed. courses and though the petitioners-institution was established way back in the year 2004-05, still they are lagging behind and struggling to provide sufficient infrastructure. In that context, the impugned orders are passed by the 2nd respondent-authority. As such, these writ petitions are filed before this Court.

(2.) IT appears, earlier, petitioners have filed Writ Petition Nos.21133 & 21557/2010 seeking to interfere with the orders passed by the 2nd respondent- authority. This Court while disposing of the writ petitions on 19th January 2011, directed the petitioners to file their objections. In pursuance to the directions issued by this Court, petitioners have submitted their reply and the respondents-authorities being not satisfied with the reply given by the petitioners, once again issued a final show cause notice. Being aggrieved by the said show cause notice, petitioners have again approached this Court by filing Writ Petition Nos.16680-16682/2011. This Court by an order dated 28th November 2012, disposed of the writ petitions, by directing them to clarify further as sought for by the respondents and also directed the respondents to take a decision in accordance with law. It appears, petitioners have submitted their reply, but the same is not considered and the impugned orders came to be passed by the 2nd respondent-authority.