AMBIKA SHIKSHAN SANSTHA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) HEARD Mr. Deshpande, learned Counsel, for the petitioners, Mr. Kulkarni along with Ms. Khan Advocate for respondent No. 1 and Mr. Kaptan along with Mr. Johari Advocate for respondent No. 2.

(2.) THE first petitioner is an education society which is running the second petitioner-college. This college is established for imparting training to the teachers who become instructors in physical education. This institution has been running since 1993-94 and the courses available in this institution were recognised by the first respondent-University at all material time. This has been the position since 1993-94.

(3.) THE National Council for Teacher Education Act (for short NCTE Act), 1993 came into force on 17-8-1995. That Act required the institutions offering course for teachers in physical education to obtain recognition from the National Council for Teacher Education (shortly known as NCTE ). It is the case of the petitioners that accordingly they applied to the Western Regional Committee of NCTE (second respondent) initially on 6-7-1998 and subsequently on 20-7-1998 for recognition of the courses that they were to conduct during the year 1999-2000. That application came to be rejected on 4-8-1999. On the decision of the second respondent, the first respondent informed the petitioners by their letter dated 7-8-1999 that for the year 1999-2000 their course was not recognized. That decision is challenged in this petition through prayer Clause (a) and interim order is also sought that the said decision be stayed.