SHAHIN RUSTAM Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) CM No.13182/2014

(2.) THIS appeal is directed against the judgment dated July 23, 2014 passed by a learned Single Judge of this Court declining to entertain the writ petition filed by the Appellants and disposing of the same with liberty to the Appellants to either file a writ petition in the High Court for seeking appropriate directions to the Respondent No.3/National Council for Teacher Education and Respondent No.4/Northern Regional Committee to grant recognition to the diploma in primary education course jointly by the Respondent No.1/IGNOU and Respondent No.2/MANUU or, in the alternative, to file an original application before the Tribunal, as may be advised.

(3.) THE National Council for Teacher Education [hereinafter referred to as "the NCTE "]/the Northern Regional Committee [hereinafter referred to as "NRC "] granted recognition to the Indira Gandhi National Open University [hereinafter referred to as "IGNOU "] for conducting "Diploma in Primary Education " [DPE] for 1999 -2000 academic session. By another recognition order dated21.08.2000, the NCTE/NRC further gave recognition to IGNOU for conducting "Diploma in Primary Education " [DPE] from 2000 -01 academic session. Thereafter, the IGNOU and MANUU entered into a Memorandum of Collaboration in the year 2004 inter alia for offering joint degree and diploma programmes with a particular emphasis on Urdu as medium of instruction. On 08.08.2006, the IGNOU and MANUU entered into an Agreement for Acquisition of Translation Rights whereby IGNOU permitted MANUU to translate its study material for certain courses in Urdu language. IGNOU also entered into agreements with MANUU for offering joint degrees and diploma programmes and had started a teachers training course, namely, "Diploma in Primary Education " [DPE] in Urdu medium for the academic session 2006 -08.