Delhi High Court - Orders
Princess Girls College vs National Council For Teacher Education ... on 11 December, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9971/2020
PRINCESS GIRLS COLLEGE ... Petitioner
Through Mr.Mayank Manish and Mr.Ravi
Kant, Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION
AND ORS ... Respondents
Through Mr.Akshay Chandra, Standing
Counsel with Mr.Ravjyot Singh,
Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 11.12.2020 This hearing is conducted through video conferencing.
Issue notice. Mr. Akshay Chandra, Standing Counsel for NCTE accepts notice.
The Petitioner had submitted application on 31.12.2012 for seeking recognition for D.El.Ed course. The same was returned on 19.06.2013 on the ground of ban imposed by the State Government against which appeal has also been rejected by the NCTE vide order dated 05.07.2019.
Mr. Mayank Manish, learned counsel who appears on behalf of the petitioner, says that the issue raised in the instant case is similar to the issue which arose in a batch of writ petitions, the lead matter being W.P.(C)No.8820/2019 titled Sir Chhotu Ram Jat College of Education v. National Council for Teacher Education & Anr. This judgment, according to Mr. Mayank Manish, was rendered on 18.10.2019. He has also pointed out that W.P. (C) 8820/2019 pertains to an issue which arose in 2013.
Learned counsel for the respondent states that an appeal has been filed before the Division Bench against one of the batch matters being LPA 126/2020. However, there are no interim orders in the LPA.
Accordingly, the petition is disposed off. The relief sought in prayer clause (a) is allowed. Pending applications also stand disposed of.
The directions contained in the aforementioned judgment i.e. Sir Chhotu Ram Jat College of Education v. National Council for Teacher Education & Anr. will apply mutatis mutandis to this case as well.
JAYANT NATH, J.
DECEMBER 11, 2020/st