MORVI SARVAJANIK KELAVNI MANDAL SANCHALIT MSKM B ED Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION - WESTERN REGION

JUDGEMENT

(1.) THIS writ petition depicts extremely sorry State of affairs of a college named Shri Morvi Sarvajanik Kelavani Mandal, Sanchalit, MSKM B.Ed. College -Rajkot, Vidhyabhavan, Ahead Cosmoplex Cinema, Opp: Pandurang Upavan Kalawad Road, Rajkot, which is an un -recognized educational institution imparting teacher education i.e. B.Ed. Course. Over a period of time, we have come across so many petitions preferred by such colleges whose recognition has been cancelled by National Council for Teachers' Education (for short "NCTE") on grounds like non -appointment of Principal, inadequate teaching and non -teaching staff, lack of adequate infrastructure etc. We are sad to note that ultimately the students are the sufferers. We are reminded of an observation made by the Supreme Court almost two decades ago in the case of State of Maharashtra Vs. Vikas Saherbrao Roundable & Ors., 1992 4 SCC 435, in which the apex Court observed as under: -

(2.) FACTS relevant for the purpose of deciding this petition can be summarized as under: -

(3.) WE have heard learned senior counsel Mr.Yatin N. Oza appearing with learned advocate Mr.Pratik Jasani for the petitioner, learned advocate Mr.A.J. Shastri appearing for respondent no.1, learned advocate Mr.Hriday Buch for respondent no.3 and learned AGP Mrs.Krina Calla appearing for respondent no.4 -State.