(1.) The petitioner Institution has assailed the order dated 5.7.2019 whereby respondent No.2 has rejected the appeal and confirmed the order dated 6.3.2019 passed by respondent No.3 withdrawing the recognition of the petitioner Institution for conduct of B.Ed. Course granted on 25.11.2004 with effect from academic session 2019-2020.
(2.) It is stated that the National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2009 came to be amended by Notification dated 28.11.2014 providing for certain revised procedures to be followed in connection with the recognition. In the light of the said regulations, respondent No.3 had called upon the petitioner by way of show-cause notice at Annexure-N to comply with the certain clarifications, rectifications and deficiencies.
(3.) It is not in dispute that there was no reply to the notice dated 29.08.2018 and consequently withdrawal of recognition came to be passed as per order dated 6.3.2019. Accordingly, recognition of B.Ed. course to the petitioner Institution for the academic year 2019-20 came to be withdrawn and appeal having been filed against the said impugned order dated 6.3.2019 also was rejected by respondent No.2 as per order dated 5.7.2019 thereby confirming the order of respondent No.3 withdrawing the recognition.