MARTAND CHARITABLE TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Ashok Khare, learned Senior Advocate for the petitioners and Shri Bharat Pratap Singh for the respondent nos.2 & 3 and Shri Pushkar Srivastava for the respondent no.1.

(2.) By means of this writ petition, the petitioner has sought a writ of certiorari for quashing the order dated 19.08.2016, passed by the Regional Director, National Council for Teacher Education, New Delhi, refusing to grant permission/recognition to Archana Training Institute to start Diploma in Elementary Education Course, as also the order dated 18.01.2017 of the Member Secretary, National Council for Teacher Education, dismissing the appeal filed by the petitioners and affirming the order dated 19.08.2016, passed by the Regional Director, Northern Regional Committee, National Council for Teacher Education.

(3.) Recognition/permission was refused vide order dated 19.08.2016 on the ground that no proof has been submitted that the petitioners' Institution is a composite institution as required under Clause 2(b) of the NCTE ( Recognition Norms and Procedures) Regulations, 2014.