AARTI CHARITABLE EDUCATIONAL TRUST Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the decision taken by Northern Regional Committee in its 147th meeting held on 16th-17th August 2009, conveyed through order dated 9th September 2009 (Annexure No.7), order dated 4th December 2009 (Annexure-9) and the order dated 12th April 2010 (Annexure-10) passed by the appellate authority regarding de-recognition of the petitioner no.2.

(3.) A notice was issued to the petitioner by respondent no. 3- National Council for Teachers Education to show cause as to why the recognition of the college to conduct B.Ed. course on account of the deficiencies noted in the notice (Annexure No.4). In reply, objection has been filed and the petitioners have annexed documents in support of their version. According to the petitioners, the documents filed by the petitioners were not considered by the N.C.T.E. while passing the order impugned, whereby the recognition of the petitioners' institution for conducting B.Ed. course has been withdrawn by the Northen Regional Committee-respondent no.3. Subsequently, the order dated 9-9-2009 was modified by the respondent no. 3(Annexure No. 9). The petitioners preferred an appeal against the aforesaid order before the National Council for Teacher Education. The appellate authority affirmed the order dated 4-12-2009 passed by the Northern Regional Committee, by its order dated 12-4-2010, therefore, this writ petition has been filed.