SANT BHUMI FOUNDATION HEAD OFFICE BATHINDA Vs. R. SUBHRAMANYAM SECRETARY OF DEPARTMENT OF HIGHER EDUCATION NEW DELHI

JUDGEMENT

(1.) The contempt petition has been filed alleging that the directions given by this Court on 04.08.2017 in a bunch of writ petitions, main case being CWP No. 12034 of 2015 have not been complied with. This Court disposed of the writ petition with the directions that the petitioner would submit proposed faculty within 10 days and the State of Punjab would send its final comments to National Council for Teachers Education (NCTE) on faculty as well as on other matter, as it may desire. Thereafter, NCTE had to decide the issue after considering the views of the State of Punjab. It was further made clear that in case, no communication is received by NCTE from State of Punjab, it would be free to decide the matter by coming to the conclusion that the State of Punjab had no objection to the proposed faculty or to the opening of the new colleges.

(2.) Respondent No. 4 has filed a reply annexing letter dated 28.08.2017 whereby the comments were sent by the State of Punjab stating that 113 private self-financed colleges are already running Diploma in Elementary education at present. It was requested that no Letter of Intent and recognition to pending cases as well as to the new cases be issued. The NCTE issued a show cause notice dated 12.02.2018 to the petitioner asking for list of faculty approved by affiliated body.

(3.) The argument raised is not well founded. It would be relevant to quote the directions of this Court at this stage.