BHARTIYA EDUCATION SOCIETY Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner No. 1 is a society. This society runs an institute, known as Rameshwari Teachers Training Institute, i.e. petitioner No. 2, which imparts Junior Basic Teacher Training.

(2.) THE grievance of the petitioner is that though the petitioner No. 1 has been granted recognition by the National Council for Teacher Education (NCTE) in terms of Sectiom 14(3)(a) of the National Council of Teachers Education Act, 1993 and affiliation has also been granted to the petitioners by respondent No. 2, H.P. Board of School Education, the State is not sponsoring any students for undergoing J.B.T. course in the petitioner No. 2 institute. The admitted facts are that initially the NCTE had recognized the petitioners for intake of 50 students for JBT course, but by order dated 12.9.2002, this capacity was raised from 50 to 100. A copy of order passed on 26.6.2003 granting additional intake of 50 seats has also been attached with this writ petition.

(3.) ON 20.12.2008, a Notification was issued which Notification is the bone of contention between the parties. The said Notification reads as follows: The Government of Himachal Pradesh is pleased to constitute the following committee for carrying out inspectionof private institutions except RTTI Kullu to consider allotment of students to run 2 years JBT course for the session 2008 -10.