NARKETPALLY COLLEGE OF EDUCATION NALGONDA Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION SOUTHERN REGIONAL CPMMITTEE

JUDGEMENT

(1.) Heard the learned counsel for both the parties and perused the material on record.

(2.) The petitioner-College claims to have made an application to the first respondent, namely, National Council for Teacher Education, under Section 14 (1) of the National Council for Teacher Education Act, 1993 (for short 'the NCTE Act') for grant of recognition to it for Secondary (B.Ed.,) Course of one year duration from the academic year 2004-05 with an annual intake of 100 students. Pursuant thereto, the first respondent, after following all the statutory formalities, granted recognition to the petitioner-College vide proceedings, dated 8-3-2005, subject to fulfilment of the conditions specified therein.

(3.) Accordingly, the petitioner claims to have commenced B.Ed., Course of one-year duration from the academic year 2004-2005 with an annual intake of 100 students, after obtaining permission from the State Government and affiliation from the second respondent-Osmania University, in a rented building. The petitioner states that it had complied with all the conditions stipulated in the recognition order, dated 8-3-2005.