MODERN COLLEGE Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) The proceedings in the matter have been conducted through video conferencing.

(2.) The petitioner's application for recognition was made sometime in the year 2015, pursuant to which a letter of intent dated 08.07.2016 was issued to it. Neither the application nor the letter of intent clearly stated the number of units for which the application was made. Mr. Mayank Manish, learned counsel for the petitioner, submits that, at the relevant time, an applicant was not required to disclose this information in the application, and the assessment of infrastructure for the required number of units was undertaken at the stage of inspection. Be that as it may, it is clear from the impugned recognition order dated 02.05.2017 that the petitioner was ultimately granted recognition only for one unit.

(3.) Mr. Manish has drawn my attention to three letters - dated 05.06.2017, 20.07.2017 and 12.12.2018 - by which the petitioner requested the NRC to rectify its order, and grant recognition for two units. According to Mr. Manish, the aforesaid communications elicited no response, following which the petitioner filed an appeal under Section 18 of the NCTE Act, 1993 ["the Act"] before the Appellate Committee on 15.01.2019. The petitioner's appeal has been rejected by the Appellate Committee vide the second impugned order dated 15.05.2019 on the ground of delay.