VICTORY COLLEGE OF EDUCATION MEN AND WOMEN RUN Vs. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHERS EDUCATION CSD BUILDING HMT POST JALAHALLI BANGALORE 31

JUDGEMENT

(1.) HEARD Mr. B. Rabu Manohar , learned counsel appearing for the petitioner, Mr. K. Ramakrishnan , learned counsel who takes notice on behalf of the first respondent and Mrs. Dakshyayani Reddy, Government Advocate (Education), who takes notice on behalf of the second respondent.

(2.) THIS writ petition challenges the order of the first respondent dated 24. 10. 2007 whereby the first respondent has put a condition apart from many other conditions for granting permanent approval as follows:- "now the institution shall undertake appointment of the faculty/staff by a duly constituted selection committee and ensure selection of candidates possessing qualifications as prescribed under rules. (A duly constituted selection means that a nominee of the affiliating body/university as applicable, subject expert of the affiliating body/university and a nominee of the State Government appointed by the affiliating University and the State Government respectively. "

(3.) IN view of the above stated facts that the first respondent has now passed a resolution to grant unconditional recognition to the institution when once other requirements are satisfied, the impugned order insofar as it imposes the condition is set aside. It is made clear that the unconditional recognition shall be issued by the first respondent subject to the fulfilment of the other requirements as seen in paragraph 6 of the letter issued by the first respondent dated 24. 10. 2007. It is always open to the first respondent to verify the correctness of the details furnished by the petitioner. The first respondent shall pass such orders within 90 days from the date of receipt of copy of this order.