MASS EDUCATION PRIMARY TEACHERS TRAINING INSTITUTE Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR

JUDGEMENT

(1.) Cm No.44029 /2017(exemption)

(2.) With the consent of the learned counsel for the parties, the Appeal is heard today.

(3.) The Appellant is aggrieved by an order of the learned Single Judge rejecting its Writ Petition. It had approached the Court for a direction to the National Council for Teacher Education (NCTE) to grant recognition to its Institution; it imparts training and Diploma to teachers in Elementary Education (D.El.Ed.) Course. It was established in 2009.