(1.) Captioned petition is directed against the impugned decision of the respondents taken in its 195th meeting held on 28th -29th September, 2015.
(2.) The petitioner being aggrieved, has filed the instant writ petition to assail the impugned order, inter alia, on the ground that no opportunity for correcting the deficiency, if any, was given. It is the submission of the petitioner that principles of natural justice were violated. In this behalf, the petitioner relies on both, the provisions of Section 14(3)(b) of the NCTE Act and Regulation 7(17) of the NCTE Regulations, 2014 (in short the 2014 Regulation).
(3.) Notice in this petition was issued on 20.10.2015. On that date, Mr Soni entered appearance on behalf of the respondents. Since the connected matters were listed today i.e. 29.10.2015, the instant petition was also renotified for the same date.