LAWS(DLH)-2009-7-60

NEETU YADAV Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

Decided On July 17, 2009
NEETU YADAV Appellant
V/S
INDIRA GANDHI NATIONAL OPEN UNIVERSITY Respondents

JUDGEMENT

(1.) THE petitioner has challenged the communication dated 2nd February, 2009 of respondent giving an opportunity to the petitioner to defend her case and to show cause as to why her admission be not cancelled by the University on the ground that the DPE programme is offered to in service teachers working and living in North East states and the teachers who attend the DPE programme are supposed to attend counseling sessions and to attend school based practice teaching activities in the respective schools in the North East states where the teachers work and since the petitioner is staying in Delhi and she has not attended the counseling sessions and school based practice W. P (C) No. 10153/2009 page 1 of 2 teaching activities, therefore, cancellation of her admission to DPE programme was sought. Reply to the show cause notice dated 12th February, 2009 was filed by the petitioner, however, no decision has been taken.

(2.) SINCE the reply to the show cause notice has been filed by the petitioner and final order on the basis of the reply given by the petitioner has not been filed, the writ petition at this stage seeking quashing of show cause notice shall not be maintainable nor there are any grounds disclosed by the petitioner for quashing the show cause notice.

(3.) IN the circumstances, at this stage petitioner is also not entitled for a direction to the respondent to issue certificate of passing and completion of diploma in Primary Education (DPE) recognized by the National Council of teachers Education.