(1.) Heard on the question of admission.
(2.) The petitioner has filed this petition being aggrieved by order dated 30.11.2015 passed by the Western Regional Committee/respondent no. 2 rejecting the application of the petitioner seeking recognition for conducting D.El.Ed. Course for 2016-17 session and the order dated 02.06.2016 by which the appeal filed by the petitioner against the order of rejection has been dismissed by the appellate authority/respondent no. 1.
(3.) The learned counsel for the petitioner submits that the petitioner had applied for recognition in accordance with the provisions of Regulation 7 of the National Council for Teacher Education (Recognition Norms and Procedure) Regulation, 2014 framed by the N.C.T.E. under the National Council for Teachers Education Act, 1993, for commencing a D.El..Ed. Course from the session 2016-17. It is stated that the said application was filed in accordance with Regulation 7 online on 30.05.2015, however, on account of network problems the demand draft of Rs.1,50,000.00 could be filed only on 30.06.2015 as the User I.D. could not be generated. It is stated that the application was filed online on 30.05.2015 which was the last date for filing online application.