H H MARTHOMA MATHEWS Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioner college, which was conducting B.Ed course till the year 2012, based on the recognition granted by the additional nd respondent National Council for Teacher Education (for brevity, 'NCTE') and the affiliation granted by the 1st respondent University of Kerala, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the 1 st respondent University to include the name of the petitioner college in Annexure I list of affiliated training colleges and centers in Ext.P11 prospectus for admission to B.Ed course (two year programme as per NCTE Regulations, 2014), for the academic session 2020-22, and thus permit the petitioner college to admit students for B.Ed course, for the academic year 2020-21 and for the following year. The petitioner has also sought for a declaration that it is entitled to be included in Annexure-I list of affiliated training colleges and centers in Ext.P11 prospectus issued by the 1 st respondent University, for admission to B.Ed course, for the academic session 2020-22.

(2.) On 16.10.2020, when this writ petition came up for admission, the petitioner was directed to file an application to implead NCTE Southern Regional Committee, represented by its Regional Director. The learned Standing Counsel for the University of Kerala sought time to get instructions. Pursuant to that order, the petitioner has filed I.A.No.1 of 2020 seeking an order to implead NCTE Southern Regional Committee as additional 2nd respondent, which was allowed as per the order dated 21.10.2020, and the learned Standing Counsel for NCTE entered appearance.

(3.) The learned Standing Counsel for the University of Kerala has filed a statement on behalf of the 1st respondent. The learned Standing Counsel for NCTE has also filed a statement on behalf of the additional 2nd respondent. The petitioner has filed I.A.No.2 of 2020, seeking an order to accept Ext.P12 as an additional document.