PRIMARY COLLEGE OF EDUCATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Siddharth Dave for learned advocate Ms.Komal Dave for the petitioners and learned Assistant Government Pleaders Ms.Nirali Sarda, Mr.Aditya Pathak and Ms.Tanushree Shrimal for the respondent - State.

(2.) Since a common question has been raised in these petitions, the same with the consent of the learned advocates are taken up for hearing jointly.

(3.) These petitions question the action of the State, whereby the petitioner institutions are not permitted to participate in the admission process for being allotted the students in the course of Diploma in Elementary Education (D.El.Ed.) programme. The petitioners being institutions recognized by the NCTE and affiliated to the State Examination Board for conducting Primary Teacher Training Course, were entitled to participate in the admission process by the State for the course of Diploma in Elementary Education. It appears that prior to admission process being initiated, the NCTE had issued public notices on 9/9/2024 and 10/12/2024 inter alia calling upon the Teachers Education Institution (TEI) to submit their Performance Appraisal Report (P.A.R.) for the academic year 2021-22 and 2022-2023. Vide public notice dtd. 9/9/2024, the NCTE had fixed the timeline for online submission of PAR from 9/9/2024 to 10/11/2024. It appears that later on, vide public notice dtd. 10/12/2024, the NCTE had extended the time period for filling up of the PAR till 31/12/2024.