SUDIP TRIPATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard the learned counsel for the parties and given consideration to the matter.

(2.) After hearing the learned counsel for the parties, the following position emerges from the affidavits of Shri A.A.Nagori, Additional Secretary, Education Department, Government of Gujarat, and Dr.Varesh Sinha, Secretary, Education Department, Government of Gujarat.

(3.) The National Council for Teacher Education Act, 1993 (No.73 of 1993) provides for establishment of a National Council for Teacher Education with a view to achieving planned and co -ordinated development of the teacher education system throughout the country, the regulation and proper maintenance of norms and standards in the teacher education system and for matters connected therewith. The functions of the Council are stated in Section 12 of Chapter III of the Act. They are: -