RAO DEENA RAM VIDYA VIHAR SHIKSHA SAMITI HALUHERA AND ANR Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANR

JUDGEMENT

(1.) The petitioner/Institute is aggrieved by the letter dated 19.09.2013, whereby its application dated 26.12.2012 for grant of recognition of the D.El.Ed. course, was returned unactioned by the respondents. The petitioner has, therefore, sought a direction to the respondents to process its application for grant of recognition of the D.El.Ed. course, without any reference to the subsequent ban imposed by the State of Haryana for opening of such institutes.

(2.) Learned counsel for the petitioner submits that the aforesaid application was returned unactioned by respondent no.2 only on the ground of a subsequent ban imposed by the State of Haryana for opening of new institutes for the D.El.Ed. course during that period.

(3.) Learned counsel for the petitioner submits that, it is an admitted position that the respondents in their meeting held on 20.11.2017, had decided to process the applications of those institutes, which were submitted before the imposition of the State ban and were covered by the un-amended NCTE Regulations 2009. He, therefore, submits that there is no reason why the petitioner's application should also not be considered on its own merits by ignoring the subsequent ban imposed by the State of Haryana. He places reliance on the various orders passed by this Court, in similar circumstances directing the respondents to process the application of those institutions, which had been submitted before the imposition of the State ban.