ORIENTAL COLLEGE OF TEACHER EDUCATION Vs. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION NEAR METRO STATION, NEW DELHI

JUDGEMENT

(1.) The petitioner is an educational institution conducting B.Ed course on the strength of the recognition granted by the National Council for Teacher Education (for brevity, 'the NCTE'). The petitioner was granted recognition for B.Ed Course of one year duration, from the academic session 2006-07, with an annual intake of 100 students, vide Ext.P1 order dated 23.10.2006 of the respondent Southern Regional Director of the NCTE. From the academic session 2015-16, the duration of B.Ed Course is two years. By Ext.P2 order dated 10.06.2015, in terms of clause (a) of sub-section (3) of Section 14 of the National Council for Teacher Education Act, 1993 and in accordance with the National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014, the Southern Regional Committee of the NCTE granted recognition to the petitioner institution for conducting B.Ed Course of two years duration, with an annual intake of 100, with two basic units of 50 students each, from the academic year 2015-16, subject to submission of re-validated Fixed Deposit Receipts of the enhanced value, in joint account with Southern Regional Committee of the NCTE before 30.06.2015 and fulfillment of the conditions mentioned at clauses (i) and (ii) of paragraph 4, before 31.10.2015.

(2.) Paragraph 4 of Ext.P2 deals with the conditions that have to be fulfilled for permitting an institution to have two basic units of 50 students each. As per clause (i) of paragraph 4, the institution shall submit re-validated fixed deposit receipts of the enhanced values, in joint account with the Southern Regional Committee before 30.06.2015, failing which the recognition will be withdrawn. As per clause (ii), the institution shall create additional facilities that include additional built-up area; additional infrastructure; additional staff as per the National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014 and inform the Regional Committee with required documents by 31.10.2015.

(3.) As per clause (iii) of paragraph 4 of Ext.P2, the applicant-institution for additional unit will be required to submit the required documents such as land documents, encumbrance certificate, land use certificate, building plan and approved staff list in the specified proforma available on the website to the Regional Committee in proof of having provided additional facilities before 31.10.2015. Building Completion Certificate may be given along with other documents, if available, otherwise it can also be given to the visiting team at the time of inspection. As per clause (iv) of paragraph 4, the Regional Committee shall arrange for verification of the documents, inspection of the premises and check adherence to these conditions by 20.02.2016. If it is found by the Regional Committee that the institution fails to comply with these requirements, the institution shall not be permitted to admit students for the academic year 2016-17.