SANTRA DEVI Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) The recognition granted to the petitioner-college for 100 seats in the B.Ed Course for two years was withdrawn by the Northern Regional Committee of the National Council for Teacher Education (NCTE) on 28/12/2012. The petitioner preferred an appeal against the said withdrawal only eleven years thereafter on 8/10/2023. The appeal has been rejected as having been filed belatedly after ten years and eight months, without any sufficient cause. It is thereafter that the present appeal has been filed.

(2.) Sec. 18(1) and (2) of the National Council for Education Act, 1993 read with Rule 10(1) of the NCTE Rules, 1997 stipulates a period of 60 days from the date of issuance of the order of withdrawal. The delay is, however, condonable on sufficient cause being shown.

(3.) The Appellate Committee in the NCTE has dismissed the appeal by the impugned order dtd. 31/10/2023 observing that no sufficient cause for condoning the delay was made out.