CH HET RAM JOHARI LAL MEMORIAL COLLEGE OF EDUCATIO Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR

JUDGEMENT

(1.) W.P.(C) No. 6472, 6473 & 6474/2010 have been preferred seeking stay of the order dated 22nd June, 2010 of the Northern Regional Committee (NRC) of the National Council for Teacher Education (NCTE), made in exercise of powers under Section 17 of the NCTE Act, 1993 de-recognizing the petitioner for B.Ed., D.Ed. and additional seats for B.Ed. (B.Ed. (Addl.)) courses.

(2.) The petitioner had earlier preferred WP(C) No.13683/2009 challenging the show cause notice preceding the order dated 22nd June, 2010 of de-recognition. The said WP(C) No.13683/2009 is stated to be listed next on 8th November, 2010. It is pleaded in each of the petitions and also stated by counsel for the petitioner at the outset that the petitioner while filing the fresh petitions withdraws the earlier petition. The file of WP(C) No.13683/2009 was accordingly called for and the said petition is dismissed as withdrawn.

(3.) The petitioner in the fresh writ petitions has inter alia impugned the power of NRC to, in exercise of the powers under Section 17 of the Act inspect the Institute/College. Order on the said legal aspect have been reserved in another petition being W.P.(C) No.6409/2010 titled LNT College of Education Vs. NCTE argued by the same counsel. The counsel for the petitioner states that for the purposes of the present petitions, owing to expediency, he is not challenging the power of NRC to, in exercise of powers under Section 17 of the Act inspect the Institute and bases his case on other averments in the petition. The counsels have been heard on these petitions.