BRIGHT FUTURE TEACHER TRAINING Vs. STATE

JUDGEMENT

(1.) BY the aforesaid writ petitions, the petitioners have challenged the impugned orders of rejection of No Objection vide orders dated 7/10.11.2008 which were passed after the final order passed by this Court in the writ petitions earlier filed by the present petitioners as well as other connected writ petitions on 5.11.2008.

(2.) SINCE common questions of fact and law are involved in these writ petitions, therefore, they are again clubbed together and are being decided together.

(3.) THE petitioner applied to the National Council for Technical Education (for short the N.C.T.E.') for grant of recognition/permission for starting B.Ed. Course of one year duration with annual intake of 100 students. On 29.4.2008, the petitioner deposited the requisite fee/charges and made request to the University of Rajasthan for granting affiliation to the petitioner for B.Ed. Course. On 30.9.2008, the N.C.T.E. granted recognition/permission for starting B.Ed. Course of one year duration with annual intake for the academic year 2008 -2009 subject to certain conditions and in case of non -fulfilment of the same, the recognition would be deemed to be for the next academic year i.e. 2009 -2010. On 30.9.2008, the petitioner made a request to the State of Rajasthan to issue the No Objection in favour of the petitioner, and to allow the petitioner to participate in the counselling for B.Ed. Course.