TEACHERS TRAINING COLLEGE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and for the N.C.T.E. in both the applications.

(2.) A counter affidavit has been filed by the N.C.T.E. in C.W.J.C. No. 12038 of 2010. Counsel for the N.C.T.E. submits that the two writ applications related to the same educational institution in respect of two different courses i.e., Bachelor of Education and Elementary Teachers Education. Therefore, the same counter affidavit shall suffice for both the cases.

(3.) Learned counsel for the petitioner submits that in C.W.J.C. No. 11478 of 2010, recognition was granted on 15.2.2006 by the N.C.T.E. for running the B. Ed. course from February, 2006 permanently with intake capacity of 100 students. In C.W.J.C. No. 12038 of 2010 permission for running the Elementary training course was permanently granted on 4.6.2007 with an intake capacity of 50 students. On 30.8.2008 on an application made the intake capacity for the B. Ed. course was increased to 200 students. A complaint was then made against the institution in May, 2009 leading to a fresh inspection report dated 29.6.2009. It is asserted that this inspection report recommended in favour of the petitioner. Nonetheless the N.C.T.E. issued a show cause notice on 14.10.2009 which was duly replied whereafter recognition has been withdrawn on 14.1.2010 and appeal rejected on 7.6.2010. He submits that in fact the institution fulfils all the requirements for recognition and necessary original documents have also been submitted to the N.C.T.E.