CENTURION UNIVERSITY OF TECHNOLOGY Vs. STATE OF ODISHA

JUDGEMENT

(1.) THIS Writ Petition has been filed with a prayer for quashing letter dated 13.08.2012 issued by opposite party No.1 Special Secretary to Government, Department of School and Mass Education (Annexure 15), letter dated 29.11.2012 issued by opposite party No.2 Eastern Regional Committee, National Council for Teachers' Education (Annexure 16) and letter dated 01.03.2013 issued by opposite party No.3 Member Secretary, National Council for Teachers' Education (Annexure 17).

(2.) PETITIONER 's case in a nutshell is as follows:

(3.) OPPOSITE party No.2 in its 145th Meeting held on 07/08 November, 2012 taking into consideration, the letter dated 13.08.2012 (Annexure 15) of opposite party No.1, had refused recognition to the petitioner under Section 14(3)(b) of the NCTE Act, 1993, under Annexure 16. However, this fact was not brought to the notice of this Court for which the above order dated 19.11.2012 was passed in W.P.(C) No.13637 of 2012. Being dissatisfied with the order of opposite party No.2 Regional Committee passed under Annexure 16, the petitioner preferred an appeal before the National Council for Teachers' Education, New Delhi under Section 18 of the NCTE Act, 1993. The Member Secretary of the NCTE vide order dated 01.03.2013 under Annexure 17 remanded the matter to the Eastern Regional Committee with direction to process the application of the petitioner University as and when it submits NOC from the State Government. It further directed the ERC to present a status report of the case with reference to the Court cases and orders thereon, so that any legal directions in the matter may also be looked into by NCTE. Pursuant to the said order of opposite party NCTE, opposite party No.2 has communicated to the petitioner vide its letter dated 18.04.2013 under Annexure 18 to take up the matter with the State Government directly with regard to issuance of NOC. Hence, the present Writ Petition.