RAJALAKSHMI EDUCATIONAL TRUST Vs. HASIB AHMED

JUDGEMENT

(1.) BY way of this petition, it has been pointed out that the order of this Court dated 14.09.2009 has not been complied with; the respondents are guilty of contempt of Court.

(2.) THE petitioner (Dr. Rajalakshmi Educational Trust) is an educational trust who had sought recognition for running a college of education i.e. the B. Ed. Program. THE petitioner had submitted the requisite documents i.e. the lease deed, building plans, structural stability certificate, completion certificate pursuant to which an inspection had been carried out by the committee constituted by the Southern Regional Committee of the National Council for Teacher Education. In the order dated 14.09.2009, it had been noted that the inspection of the premises (at site) had been carried out pursuant to a fee amount of Rs. 40,000/- which has been deposited by the petitioner. This order had further noted that the Inspection Committee had ignored all relevant documents only with a view to reject the application of the petitioner for grant of recognition. THE impugned order of the inspecting committee dated 11.01.2008 i.e. the order passed by the Southern Regional Committee and the order dated 14.10.2008 passed by the NCTE rejecting the application of the petitioner had been set aside; the respondents had been directed to grant recognition to the petitioner for the B. Ed. course forthwith.

(3.) THIS controversy has been set at rest by the affidavit placed on record (along with the rejoinder filed by the petitioner); this affidavit is of Sh. D.N. Sreenivasappa, Regional Director of NCTE wherein para 4 of the application (filed along with the rejoinder) it has been clearly stated that the B. Ed. course proposed to be carried out by the petitioner college at Palavedu village, Chennai has been inspected by the inspecting team and the report has been submitting showing that it has a built up area of 17,544 square feet; building completion certificate had also been filed along with the said affidavit. Thus there remains no dispute to the fact that the building site at the new address i.e. Palavedu village, Chennai had been inspected.