PRASHIKSHAN SANSTHAN Vs. NATIONAL COUNCIL FOR TEACHER

JUDGEMENT

(1.) Vide an application dated 31st December, 2012, the petitioner applied, to the Northern Regional Committee (hereinafter referred to as "the NRC"), under the National Council for Teacher Education (hereinafter referred to as "the NCTE"), for recognition of the Bachelor of Education (hereinafter referred to "the B.Ed.") course, which it sought to commence in its institution, for a period of one year. The application was made under the National Council for Teacher Education (Recognition Norms and Procedure), Regulations 2009 (hereinafter referred to as "the 2009 Regulations).

(2.) Consequent to an inspection of the petitioner's premises, by an expert team of the NCTE, which did not discern any deficiency therein, the NRC issued, to the petitioner, a letter of intent on 22 nd February, 2014, directing the petitioner to submit a Fixed Deposit Receipt, as required by the 2009 Regulations, and to appoint faculty.

(3.) Compliance therewith, was effected, by the petitioner, on 24 th April, 2014.