JAMIA TRUST Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION

JUDGEMENT

(1.) The Jamia Trust, the petitioner herein, runs the Jamia Training College, an institute established in the year 2007 for conducting B.Ed course. Recognition was granted as per Ext.P1 order by the Southern Regional Committee (SRC) of the National Council for Teacher Education (NCTE) to the institute for conducting Secondary (B.Ed) course. By Ext.P9 order, the SRC has withdrawn the recognition granted to the Training College for conducting the aforesaid course with effect from 2020-2021 academic session invoking its powers under Sec. 17(1) of the National Council for Teacher Education Act, 1993. The aforesaid order is under challenge in this writ petition.

(2.) In order to appreciate the issues involved in this Writ Petition, it is necessary to state the bare minimum facts:-

(3.) While the writ petition was pending consideration, the petitioner was served with Ext.P9 decision informing them that the recognition has been cancelled with effect from the next academic session. It is contended that Ext.P9 decision was taken without affording a fair chance to the petitioner to rectify the mistakes and it would offend Sec. 17(1) of the NCTE Act. Ext.P9 was placed on record and the writ petition was amended seeking to quash Ext.P9 and also for declaring that Ext.P9 decision has been taken in violation of the principles of natural justice.