MAHENDRA DAS B ED TEACHERS TRAINING COLLEGE AT MATHIA NECHUA JALALPUR Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION

JUDGEMENT

(1.) Aggrieved by the order, dated 05.11.2013, (Annexure2) issued by the Regional Director of the Eastern Regional Committee of the National Teachers Education Council, Bhubneshwar (hereinafter referred to as the ERC-NCTE), the petitioner has filed this writ application under Article 226 of the Constitution of India, seeking quashing of the said order. The petitioner has also sought for quashing of the decision taken by the ERC-NCTE in its 128th meeting, held on 09.11.2011, whereby an application for grant of recognition had been refused.

(2.) The petitioner is a Teachers Training College, which has approached this Court for seeking relief as noted above.

(3.) In order to appreciate the controversy involved in the present case, certain relevant facts, which are not at all in dispute, need to be taken note of.