Madhya Pradesh High Court
Shri Shambhu Dayal Tiwari Shiksha ... vs National Council For Teacher Education on 5 October, 2012
W.P.No.14545/2012
Shri Shambhu Dayal Tiwari N.C.T.E. & others
Shiksha Prasar Samiti, Nowgaon
5.10.2012
Shri Manoj Chansoriya, counsel for petitioner.
Shri K.K.Singh, counsel for respondent nos.1 & 2 on advance
notice.
This petition is listed for hearing on admission. At the outset, learned counsel for petitioner submitted that the petitioner's application for grant of recognition is pending before respondent no.2 since 28.9.2011 for D.EL.ED., course and the respondent no.2 be directed to decide the application expeditiously.
From the perusal of Annexure P-2, it appears that the application of petitioner for grant of recognition is pending since 28.9.2011, which deserves attention of respondent no.2.
In view of aforesaid, without making any comment on the merits of the case, we dispose of this petition with following directions:-
1. Petitioner to submit an application to respondent no.2 for expeditious decision on the application dated 28.9.2011 seeking recognition for D.EL.ED., course.
2. The respondent no.2 shall consider and decide the aforesaid application, in accordance with law and regulation of N.C.T.E., expeditiously, as far as possible within a period of three months from the date of filing of aforesaid application.
3. Petitioner for deciding the aforesaid application may place all the necessary materials or documents before the respondent no.2, on which the petitioner is relying in this regard.
No order as to costs.
C.C., as per rules.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
Judge Judge
M.