MANGALAYATAN UNIVERSITY Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) This Special Appeal has been filed challenging the order dated 22.03.2013 passed by the learned single Judge in Writ-C No. 16982 of 2013. The appellant was the petitioner in the said writ petition.

(2.) The petitioner is an University established under the provisions of the Mangalayatan University Uttar Pradesh Act, 2006 (U.P. Act No. 32 of 2006). The University decided to run a training course, like Bachelor of Education (Innovative) including teachers training. It is the case of petitioner that different courses of teachers training are governed by the provisions of National Council for Teacher Education Act, 1993 and in exercise of the powers conferred by Section 32 of the said Act, the National Council for Teacher Education (for short 'the NCTE') has framed regulations governing recognition norms and procedure for recognition of different teachers training courses. The initial regulations were framed in 2002 and the last set of regulations was made in 2009. The said regulation is known as the National Council for Teacher Education (recognition norms and procedure) Regulations, 2009.

(3.) The petitioner University submitted an application on 04.01.2009 before the NCTE for recognising the innovative programme in teachers education from the academic session 2009-10 and the proposed course was Bachelor of Education (Innovative Programme). The Northern Regional Committee of NCTE considered the application of the petitioner and refused to accord approval to the said course on the ground that the petitioner University had not completed 3 years of running of B.Ed. course.