VARSHA EDUCATION SOCIETY Vs. M A SIDDIQUI

JUDGEMENT

(1.) THE petitioner had filed a writ petition before this court challenging the withholding of recognition of S. T. C. /b. Ed. by the National Council for Teachers Education ('ncte', for short ). Vide judgment dated March 21st 2009, this Court had directed as under :-Accordingly, all the aforesaid five writ petitions are allowed, the NCTE is directed to reconsider the whole issue with reference to the meeting dated 20-21/09/2008 or 31. 10. 2008 for the session 2008-2009 within a period of one week from today after careful consideration of the observations referred to hereinabove and pass appropriate orders of release of recognition order for S. T. C. /b. ed. Aggrieved by the said order, a special appeal was filed before the learned Division Bench. However, the learned division Bench had dismissed the said appeal vide its judgment dated 13. 05. 2009. Subsequently, the present contempt petition has been filed. Vide order dated 17. 08. 2009, this Court had directed the contemnor-respondents to be present before this court on 21st August, 2009. On 21st August, 2009, an application has been moved for dispensing with the personal appearance of Mr. M. S. Siddiqui, the Chariman of the NCTE. Vide order dated 21. 08. 2009, this Court had dismissed the said application and had directed Mr. Siddiqui and other contemnors to appear before this Court on 24th August, 2009. In pursuance thereto, Mr. Siddiqui and other contemnors are present before this Court.

(2.) MR. Raju Ramchandran, Senior Advocate, states that the order dated 05. 03. 2009 has been complied with by the contemnors vide their order dated 21st August, 2009, which was subsequently corrected vide order dated 24th August, 2009. Although formally copies of the said order have not been submitted before this court, copies of the orders have been submitted during the course of proceedings before this Court.

(3.) MR. Alok Sharma with Mr. P. C. Sharma, the learned counsel for the petitioner, has contended that with the passing of the order dated 21st August, 2009/24th August, 2009, the order dated 05. 03. 2009 has been complied with. However, he has contended that it is rather surprisingly that the order of this court is being implemented only because the Chariman and the other contemnor were asked to appear before this Court.