PRERNA TRUST Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 27.06.2017 passed by Member Secretary, Rehabilitation Council of India has been assailed by which the petitioner-institution has been debarred from admitting students in D.Ed. Spl.Ed (ASD) course in the academic session 2017-18 or until the matter is resolved.

(2.) The case of the petitioner as per the pleading made in the writ petition is that the petitioner who has doing the charity work for differently abled persons by opening Teachers Training Centre for special education and to achieve the aforesaid purpose the institution has been established in the District of Hazaribagh, Jharkhand, the said institute is first of its kind in the State of Jharkhand for the welfare of differently abled persons.

(3.) The petitioner-institution has made an application before the respondent No.2, statutory body created under the provision of Rehabilitation Council of India Act, 1992.