MULTAPI MAHAVIDHYALAYA Vs. NATIONAL COUNCIL FOR TEACHER

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed this petition being aggrieved by the minutes of the 222 nd Meeting of the Western Regional Committee, NCTE, Bhopal dated 16- 17/4/2015 and order dated 18/12/2015 passed by the Appellate Authority rejecting the petitioner's appeal.

(3.) The brief facts, leading to the filing of the present petition, are that the petitioner Society, Hivarkhed Shivram Shiksha Samiti, filed an application seeking recognition under the provisions of the Regulations framed under the National Council for Teacher Education (Recognition, Norms and Procedure) Regulations, 2014 (hereinafter referred to as the NCTE Act"). As per the petitioner the respondent authorities, after considering the application of the petitioner, issued a letter dated 2.8.2013 to the petitioner pointing out several deficiencies in the application filed by the petitioner which was not received by the petitioner Society. As the Western Regional Committee did not receive any response from the petitioner, the Committee in its meeting dated 16-17/4/2015 rejected the application of the petitioner on account of the fact that no response was received from the petitioner. The appeal, filed by the petitioner against the order of refusal to grant recognition was also rejected by the Appellate Committee by the impugned order dated 18.12.2015 on the ground that no response to the letter issued by the Western Regional Committee regarding the deficiencies was received and that as per the note on the registered letter issued to the petitioner and the communication received from the State Government, no college was found to be in existence on the address given by the petitioner to the NCTE.