CHAUDHARY BHARAT SINGH INSTITUTE FOR TEACHERS EDUCATION COURSES Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION (NORTH REGION)

JUDGEMENT

(1.) HEARD Mr. Siddharth Singh, Advocate for the petitioners, Mr. Paresh Tripathi, Additional Chief Standing Counsel for the State of Uttarakhand and Mr. T.A. Khan, Senior Advocate assisted by Mr. Rajesh Joshi, Advocate for National Council for Teacher Education.

(2.) PETITIONER No. 2 is a society registered under the Societies Registration Act and petitioner no. 1 is the institute being run by the said society. The institute i.e. petitioner no. 1 had sought recognition from respondent no. 2 i.e. Northern Regional Committee, National Council for Teacher Education (from hereinafter referred to as NCTE) for running B.Ed. courses. The approval was only granted to the petitioner on 31.10.2012 for the academic session 20 13 -14. The only contention of the petitioners is that before said recognition could be taken, the petitioners had already recruited the teaching staff for B.Ed. courses and they had to incur a lot of expenses and, therefore, they should be given approval to run B.Ed. classes for the academic session 2012 -13 as well.

(3.) ON the last occasion, counter affidavit was called for but the same has not been filed. However, Mr. T.A. Khan, learned Senior Counsel appearing for NCTE has placed certain facts before this Court and prayed that no relief can be granted to the petitioner for the simple reason that recognition was only granted for the academic session 2013 -14 on 31.10.2012, as the session for the year 20 12 -13 started much before the said date. Therefore, the recognition has rightly been given to the petitioner for the coming session i.e. 2013 -14. Now, in December, 2012 if recognition for the academic session 20 12 -13 is granted to the petitioners, no useful purpose will be solved in admitting the students in the middle of the session. Moreover, it will further complicate the matter.