MUSHTAQ ALI SECRETARY MUNA COLLEGE OF EDUCATION B ED RUN Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION HANS BHAVAN WING-II 1 BAHADUR SHAH ZAFAR MARG NEW DELHI10 002

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the petitioner had submitted that the application, dated 27.08.2008, submitted by the petitioner, for the grant of recognition, has been rejected by the second respondent, on 15.07.2009. Since an appeal lies against the said order, the learned counsel for the petitioner had submitted that the petitioner had preferred an appeal, challenging the said order, as provided under law. Hence, no further orders are necessary in the present Writ Petition. 3. In view of the submissions made by the learned counsel for the petitioner, this Writ petition stands closed. No costs. Consequently connected M.P. is also closed.