THAKUR SAWANT SINGH JI SHIKSHA AVAM SAMAJ KALYAN SAMITI Vs. THE NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANOTHER

JUDGEMENT

(1.) The appeal under Section 18 of NCTE Act, 1993 as contended was directed against the order dated 09/10/2012 refusing recognition for starting Diploma in Elementary Education course for an annual intake of 50 seats. The refusal was by the Western Regional Council in purported exercise of its powers under Section 14(3)(b) of the NCTE Act, 1993. The reasons for refusal of recognition was:

(2.) AND WHEREAS, the application of the institution was processed and deficiencies communicated to the institution vide letter dated 25/01/2011. AND WHEREAS, the reply dated 28/03/2011 submitted by institution was placed before the WRC in its 149th meeting held on Thakur Sawant Singh Ji Shiksha Avam Samaj Kalyan Samiti, Gwalior Vs. The National Council for Teacher Education and another May 4-6,2011 and the Committee decided that VT be constituted. AND WHEREAS, the inspection of the institution was conducted on 14/06/2011. The VT report and other relevant documents were placed before WRC in its 155 th meeting held on October 17-20, 2011 and the Committee decided that VT be constituted for comprehensive inspection of all the institutions in village Baraua, Gwalior (WRCAPP1131, WRCAPP1114, WRCAPP1108, WRCAPP1115, WRCAPP1397). AND WHEREAS, the re-inspection of the institution was conducted on 13/09/2011. The VT report and other relevant documents were placed before WRC in its 155 th meeting held on October 17-20, 2011 and the committee decided that Show Cause Notice be issued. Accordingly, Show Cause Notice was issued to the institution on 19/12/2011 on the following grounds:-

(3.) This is a case in which an earlier inspection was carried out in which doubt was raised about the existence of the institution. In the second V.T. conducted on 13.09.2011 it has been clearly mentioned by the Patwari from his record that no such building stood on khasra nos. 12/11, 12/12, 12/14, 63/1, 63/8 of Barua, Gwalior.