MAA REWETI EDUCATIONAL & WELFARE SOCIETY AND ORS. Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION AND ORS.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) As short question is involved, petitions are taken up for final disposal forthwith, by consent. Counsel for the respondents waive notice for final disposal.

(3.) Common question raised in both these petitions is : whether, in terms of Regulation 5 read with 7(1) of the National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014 (hereinafter referred to as Regulations of 2014), an application submitted by the Institution for grant of recognition to the National Council for Teacher Education (hereinafter referred to as Council or as NCTE), not accompanied with the No Objection Certificate (hereinafter referred to as NOC for the sake of brevity) issued by the concerned affiliating body, can be treated as complete and valid application; and the sequel therefor?