JHARKHAND TEACHERS TRAINING COLLEGE AND ANOTHER Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION AND OTHERS

JUDGEMENT

(1.) In this I.A., the petitioners-applicants have prayed for directing Vinoba Bhave University, Hazaribag and its authorities to allow the students of the petitioner - college to appear in the ensuing B.Ed. Examination, 2013 for the session 2012-13.

(2.) It has been stated that the petitioner - institute was affiliated by the University and recognised by the National Council for Teacher Education, but their recognition was cancelled by order dated 06.04.2011. The appeal filed against the said order has also been rejected by order dated 10th Aug., 2011. The petitioner, thereafter, has challenged the said orders in the writ petition. In the meanwhile, though the students continuing in the institution deserve to be allowed in the examination, the Vinoba Bhave University is not supplying the registration forms and examination forms, etc. to the students of the petitioner - institution. It has been further stated that the students admitted in the institution are not at fault and they have attended their classes after taking admission and they are entitled for their registration in the university and for appearing in the B.Ed. Examination, 2013.

(3.) Mr. M. Sohail Anwar, learned senior counsel appearing on behalf of the petitioners submitted that the students of the petitioner-institute have completed their course and in view thereof the students should have been allowed provisionally subject to the result of the writ petition. But in spite of repeated requests, the University is not issuing registration forms and not considering the plight of the students. Learned counsel urged that in the said circumstance appropriate order be passed by this Court directing the University to accept the registration forms of the students of the petitioner - institution for the ensuing B.Ed. Examination of the session 2012-13.