(1.) PETITION is filed with the following prayers: -
(2.) LEARNED counsel appearing for NCTE submits that as per the Regulations, now in force, the recognition granted after 30.6.2012 would only be applicable for starting the course in the next academic year 2013 -14.
(3.) IN the above circumstances, there will be a direction to the 1st respondent to pass appropriate orders in the light of above observations hereinabove in the next NCTE meeting. In view of the above, the writ petition is disposed of. Pending application(s), if any, shall also stand disposed of.