ANNAI INDIRA MEMORIAL COLLEGE OF EDUCATION Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION, BY ITS MEMBER SECRETARY

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that the impugned order is an appealable under Section 18 of National Council for Teacher Education Act. Therefore, he prays of liberty of this Court to withdraw the writ petition to avail the appeal remedy.

(2.) THE prayer is allowed with liberty as prayed for, keeping in view the fact that the petitioner has been bonafide prosecuting his remedy in this Court. If the statutory appeal is filed filing within 30 days of receipt of certified copy of the order, the same be treated to have been filed within limitation and decided accordance with law and on merits. NO costs. Consequently, connected miscellaneous petition is closed.