GAURAV T.T. COLLEGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the petitioner-institution was granted recognition by National Council of Teacher Education (NCTE) for the year 2018 for D.El.Ed. (Diploma in Elementary Education Course) of duration of two years with annual intake of 100 students (2 Units).

(2.) Learned counsel for the petitioner submitted that in spite of recognition issued in the year 2018, the Affiliating Body i.e. Directorate of Elementary Education Bikaner, Rajasthan, did not grant permission to the petitioner-institution to give admissions in the said course.

(3.) Learned counsel for the petitioner submitted that the petitioner-institution (Salasar Balaji B.Ed. College), facing the situation, approached this Court by filing S.B. Civil Writ Petition No.10555/2019 and this Court passed an interim order on 21.06.2019, permitting the petitioner-institution to be included provisionally for the purpose of counselling for the said course for the year 2019-2020. Learned counsel submitted that the said writ petition filed by the petitioner-institution is still pending.