SRI. SIDDHARTHA TEACHER TRAINING INSTITUTE AND OTHERS Vs. THE APPELLATE AUTHORITY/MEMBER SECRETARY, NATIONAL COUNCIL AND OTHERS

JUDGEMENT

(1.) The petitioner - Sri. Siddhartha Teacher Training Institute, Tumkur District has approached this Court by these writ petitions on 25/05/2015 aggrieved by the order Annexure J dated 05/05/2015 passed by the National Council for Teachers' Education ('NCTE' for short) upholding the order dated 23/07/2012 passed by the Southern Regional Committee (SRC) of the Respondent - NCTE by which the recognition of the petitioner - Institution was withdrawn inter alia on the ground of deficiencies of infrastructure of the petitioner - Institution to provide Diploma in Education (D.Ed.) Course to the students.

(2.) The relevant portion of the impugned order Annexure J dated 05/05/2015 is quoted below for ready reference:-"ORDER

(3.) The learned counsel for the petitioner - Institution urged before the Court that the petitioner - Institution had undertaken the necessary steps to remove the defects and deficiencies pointed out by the Respondent - NCTE and the relevant material with regard to the same was also placed before the Respondent - NCTE but, without considering the same, the Respondent - NCTE has rejected the appeal of the present petitioner - Institution by the impugned order Annexure J dated 05/05/2015.