RAO UDMI RAM MEMORIAL COLLEGE OF EDUCATION Vs. NATIONAL COUNCIL FOR TEACHER THROUGH CHAIRMAN EDUCATIION AND ANR.

JUDGEMENT

(1.) The petitioner is aggrieved by the Order dated 28.10.2011 passed by the Appellate Authority, i.e., respondent No. 1/NCTE as also the decision taken by respondent No. 2/NRC in its 160th meeting held from 18th to 20th May, 2010 whereby the recognition of the petitioner/College for conducting the D.Ed. Course was withdrawn.

(2.) Counsel for the petitioner states that while passing the impugned order dated 18th -20th May, 2010, respondent No. 2/NRC has mixed up the cases and documents of the petitioner college with that of another college, which has the same name as was the petitioner's erstwhile name. He further submits that a perusal of the aforesaid order shows that it is unclear whether the withdrawal of recognition pertains to the B.Ed. course or the D.Ed. course. To fortify the aforesaid submission, he relies on the show cause notice dated 11.08.2009 issued by respondent No. 2/NRC addressed to the petitioner/College, wherein mention was made at the top, under the heading, "Sub.: The application of the petitioner for seeking grant of recognition for B.Ed. Course". Similarly, even in the body of the said notice to show cause, in para -3 thereof, mention had been made of the proposal for withdrawal of recognition of "B.Ed. Course" being run by the petitioner on account of deficiencies indicated therein.

(3.) Learned counsel goes on to point out the minutes of the 160th meeting of respondent No. 2/NRC held from 18th -20th May, 2010, a perusal of which shows that against serial No. 108, which relates to the petitioner/College, the course mentioned is "B.Ed." instead of "D.Ed.". He further submits that in the 5th Column of the aforesaid minutes of meeting, the relevant file is shown as "HR 730" which relates to the B.Ed Course. However, it is stated that subsequently, respondent No. 2/NRC in its 162nd Meeting held on 24th -27th June, 2010 issued a clarification that "HR 730 - B.Ed." may be read as "HR 730 - D.Ed." and hence the decision in HR -730 - D.Ed. was to be kept in abeyance. Counsel for the petitioner submits that after all the aforesaid confusion at the end of the respondents, eventually, the impugned order dated 28.10.2011, which came to be passed by respondent No. 1/NCTE, is for withdrawal of recognition for the D.Ed. course in the petitioner/College.