B.M. EDUCATIONAL SOCIETY Vs. NATIONAL COUNCIL

JUDGEMENT

(1.) HEARD counsel for the parties. This petition takes exception to the order dated 11th December, 2012 passed by the Member Secretary, National Council for Teacher Education.

(2.) ON a bare perusal of that order, it is noticed that the competent Authority has referred to the deficiencies pointed out by the visiting team, namely, (i) the piece of land measuring 4180 sq. mts is not an adjoining land but is far away from the college building located on the piece of land measuring 1151 sq mts; (ii) the instructional facilities created by the society are also poor and cover limited area, not fulfilling the minimum stands; and (iii) the college is not capable to run D.Ed. course with the existing facilities.

(3.) THE argument of the petitioner, however, is that although the plot area is 1143 sq mts, the building constructed by the petitioner on the said plot admeasures more than 1500 sq. mts. In other words, the built up area is in excess of minimum 1500 sq. mts. specified by clause 5(1) (a) of the Norms and Standards for diploma in elementary teacher education programme leading to Diploma in elementary education (D.El.Ed).