PRABHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Smt. Nivedita Nirvikar, learned Senior Advocate for the appellants in both the appeals and Mr. Satyabir Bharti and Mr. Sunil Kumar Singh for Bihar School Examination Board and National Council for Teacher Education respectively.

(2.) The National B.Ed college of Higher Education (hereinafter called 'the Institute') in the district of Patna has been established under the Jeevan Jyoti Educational and Social Welfare Trust, registered under the Trust Act, 1993. The Eastern Regional Committee of the National Council of Teachers Education (hereinafter called 'the NCTE') has issued a final order granting recognition to the aforesaid Institute on 2/5/2017 for conducting B.Ed course of two years duration for Session 2017-19 for hundred (100) students but subject to the condition of fulfillment of all other requirements as may be prescribed by any other regulatory body like UGC, affiliating University/body, the State Government etc. as applicable.

(3.) The intimation of recognition clearly specifies that the Institute shall take admissions only after it obtains affiliation from the examining body in terms of Clause 8(X) of the NCTE (recognition norms and procedure) Regulation, 2014 (hereinafter called 'the Regulation of 2014').