EMMANUEL TEACHER TRAINING INSTITUTE Vs. REGIONAL DIRECTOR SOUTHERN REGIONAL COMMITTEE NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) IN all these writ petitions, the petitioners have sought for quashing the orders of the State Government refusing to grant "no objection certificate" as required by Regulations 5(e) and 5(f) of the National Council for Teacher Education (Application for Recognition, the Manner for Submission Determination of Conditions for Recognition of INstitutions and Permission to Start New Course or Training) Regulations, 1995. (hereinafter referred to as the "Regulations").

(2.) THE State Government has rejected the applications, seeking "no objection certificate" on the following grounds:

(3.) IT may be pointed out here that in order to start Teachers Training Institute, it is necessary to obtain recognition from the Regional committee, as per Sec.14 of the National Council for Teacher Education Act, 1993 (hereinafter referred to as the "Act") For the purpose of making an application for recognition, as per Regulations 5(e) and 5(f) of the Regulations, it is necessary for the applicants to obtain "no objection certificate" from the State Government. IT is the Regional Committee which has to pass an order as to whether the Teachers Training Institute should be recognised or not.