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Kerala High Court

Hindi Prachara Kendra College Of ... vs National Council For Teacher Education ... on 31 May, 2022

Author: V.G.Arun

Bench: V.G.Arun

WP(C) No.11427/2022                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                            WP(C) NO. 11427 OF 2022 (C)
   PETITIONERS:

      1. HINDI PRACHARA KENDRA COLLEGE OF TEACHER EDUCATION, POYYA,
         KODUNGALLUR POST-680664, THRISSUR, KERALA, REPRESENTED BY ITS
         MANAGER P.J.MATHEW, SREELAYAM HOUSE, A.V.GEORGE LANE, KADAVANTHRA,
         KALOOR P.O.-682017, ERNAKULAM.
      2. THE PRINCIPAL, HINDI PRACHARA KENDRA COLLEGE OF TEACHER EDUCATION,
         KODUNGALLUR, THRISSUR DISTRICT-680664.
      3. C.F.I CHARITABLE TRUST, J-4/46, KHIRKI EXTENSION, MALVIVA NAGAR, NEW
         DELHI, REPRESENTED BY ONE OF THE TRUSTEE, C.S.JOSEPH S/O.V.M.SAMUEL,
         AGED 70 YEARS, CHALLACKKAL HOUSE, KEEKOZHUR, PATHANAMTHITTA
         DISTRICT-689672.

   RESPONDENTS:

      1. NATIONAL COUNCIL FOR TEACHER EDUCATION, REPRESENTED BY ITS MEMBER
         SECRETARY, G-7 SECTOR-10 (NEAR SECTOR 10 METRO STATION), DWARAKA,
         NEW DELHI-110075
      2. THE REGIONAL DIRECTOR, REGIONAL COMMITTEE, NATIONAL COUNCIL FOR
         TEACHER EDUCATION, G-7 SECTOR-10 (NEAR SECTOR 10 METRO STATION),
         DWARAKA, NEW DELHI-110075

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings in pursuant to Exhibit P20 order
   confirmation the withdrawal of recognition pending disposal of this case
   in the interest of justice.
        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this court's order dated
   31.3.2022 and upon hearing the arguments of M/S.SAIBY JOSE KIDANGOOR,
   BENNY ANTONY PAREL, P.M.MOHAMMED SALIH, ANOOP SEBASTIAN, PRAMITHA
   AUGUSTINE, IRINE MATHEW, ADITHYA KIRAN V.E. & ANJALI NAIR, Advocates for
   the petitioners and of STANDING COUNSEL for R1 & R2, the court passed the
   following:
                                      ORDER

Learned Standing Counsel seeks time for getting instructions.

Interim order is extended until further orders.

Sd/- V.G.ARUN, JUDGE 31-05-2022 /True Copy/ Assistant Registrar