ROSAMMAL MEMORIAL MINORITY COLLEGE OF EDUCATION Vs. MEMBER SECRETARY NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) THE writ petitioner is stated to be a minority institution run by its Correspondent, A.A.J.Ashokar. An application for recognition was made to the Regional Committee of National Council for Teacher Education on 26.9.2007 for recognition of its one year B.Ed. course and that came to be rejected. As against that, an appeal was filed under Section 18 of the National Council for Teacher Education Act (for brevity, "the Act") and that was also rejected by the Appellate Authority.

(2.) IN a writ petition, viz., W.P.No.4419 of 2010, this Court, on the basis that the petitioner has not pressed the prayer in the said writ petition and sought permission to file fresh application, granted permission to the petitioner to submit a fresh application for recognition within one week. Recording the said statement, the said writ petition was disposed of by this Court on 12.3.2010.

(3.) AS far as the first deficiency pointed by the second respondent in the impugned order is concerned, according to the petitioner, there is a mistake and in fact, as per the documents, he is possessing more than the minimum required extent of 2500 sq.mtrs. of land. But as far as the second deficiency is concerned, it is the case of the petitioner that since the Correspondent himself is the owner of the property, the lease given by the Correspondent in favour of the institution should be treated as an ownership on the part of the institution.