MONARK EDUCATION TRUST THROUGHMANAGING TRUSTEE MOHANBHAI Vs. REGIONAL DIRECTOR NATIONAL COUNCIL OF TEACHER EDUCATION

JUDGEMENT

(1.) THE issue involved in this petition is squarely covered by a decision of this Court rendered in S.C.A. No.8323/2012 & allied matters decided on 10.09.2012. For ready reference, the said decision is reproduced hereunder;

(2.) THE Parliament enacted The National Council For Teacher Education Act, 1993 (hereinafter referred to as "the NCTE Act" for short) for the purpose of achieving planned and coordinated development of teacher education system throughout the country and for matters connected therewith. According to Section 2(d) of the Act, "examining body" means a University, agency or authority to which an institution is affiliated for conducting examinations in teacher education qualifications. Section 14 of the Act pertains to recognition of teacher education institutions. For the purpose of the present petitions, Subclauses ­ 4 & 6 of Section 14 of the Act are relevant and hence, they are reproduced here under;

(3.) SHREEMATI Nathibai Damodar Thackersey Women's University is a University governed under the provisions of The Maharashtra Universities Act, 1994. Chapter XIII of the said Act pertains to "Special Provisions for Shreemati Nathibai Damodar Thackersey Women's University". For the purpose of the present petitions, subclauses (2), (5) & (6) of Section 105 are relevant, which reads thus;