RAMJAN KHAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The case set up by the petitioners is that the petitioners have undergone B.Ed. course from the CMJ University, Jorabat, Meghalaya and obtained their Degree certificates (B.Ed.) in the year 2013, they have submitted the said certificates for validation to respondent No. 4 Education Department. Vide impugned communication No. EDN115/2013/Pt.IV/967 dated 26.09.2018, the Director of Secondary Education, Kahilipara, Guwahati and Joint Secretary to the Govt. of Assam, Secondary Education, Assam, Dispur, Guwahati have been informed by the Joint Secretary to the Govt. of Meghalaya, Education Department that B.Ed. Degree of C.M.J. University, Meghalaya could not be validated because approval letter from National Council for Teacher Education (NCTE) regarding recognition of the same has not been received.

(2.) Petitioners have filed the instant petition with a prayer to quash the said letter dated 26.09.2018 and to command the respondents to verify their degree certificates and validate the same.

(3.) According to the learned counsel for the petitioners, now there is a later development i.e., the National Council for Teacher Education Act, 1993 has been amended as notified on 11.01.2019. After the proviso to Sub-section (1) of Sec. 14 of the NCTE Act, 1993, the following proviso has been added: