RAJ RAJESHWARI COLLEGE OF EDUCATION AND ANOTHER Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION (NCTE) & ORS

JUDGEMENT

(1.) The case set up by the petitioners is that they have constructed the building of the College in village Nachraun, Tehsil Jagadhri, Disrict Yamuna Nagar, in the year 2007 and applied for recognition to the National Council for Teacher Education (NCTE) in the same year. The college site was inspected by various inspection teams and after assessing the infrastructure facilities, faculty and other related aspects, recognition was granted to commence B.Ed. course by the NCTE vide its order dated 28.09.2007. After the recognition was granted by the NCTE, the petitioners applied for affiliation to respondent no.3-Kurukshetra University, Kurukshetra. After due inspections, provisional affiliation was granted by respondent no.3 on 04.10.2007 with intake capacity of 100 students in the B.Ed. course for the academic session 2007-2008.

(2.) The petitioners admitted students for the two academic sessions i.e. 2007-08 & 2008-09, but during the third academic session 2009-10, they were served with a show cause notice dated 25.06.2009 that as pointed out by the Inspection Committee and confirmed from the revenue record of village Nachraun, the college is not functioning at the site where it has been approved by the NCTE. The petitioners filed appeal which was dismissed on 01.10.2009 and the college was debarred from admissions for B.Ed. (Regular Course) for the session 2009-10.

(3.) Ultimately, the petitioners filed CWP No.15634 of 2009 assailing the validity of notice dated 25.06.2009 and the order dated 01.10.2009. That writ petition was allowed by this Court on 02.02.2010.