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Delhi High Court - Orders

Rao Khem Chand Vidya Vihar Shiksha ... vs National Council For Teacher Education ... on 14 January, 2019

Author: S. Ravindra Bhat

Bench: S. Ravindra Bhat, Prateek Jalan

$~20 to 22
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+   W.P.(C) 6971/2018 & CM No.26403/2018

    RAO KHEM CHAND VIDYA VIHAR
    SHIKSHA SAMITI & ANR.              ..... Petitioners
                 Through : Ms. Binisa Mohanty and
                           Ms. Priti Kumari, Advs.
                 versus

    NATIONAL COUNCIL FOR TEACHER
    EDUCATION & ORS.                  ..... Respondents
                 Through : Ms.     Arunima       Dwivedi,
                           Standing Counsel with Ms.
                           Preeti Kumra, Adv. for
                           NCTE/R-1 and 2.

+   W.P.(C) 6973/2018 & CM No.26406/2018

    RAO KHEM CHAND VIDYA VIHAR
    SHIKSHA SAMITI & ANR.              ..... Petitioners
                 Through : Ms. Binisa Mohanty and
                           Ms. Priti Kumari, Advs.
                 versus

    NATIONAL COUNCIL FOR TEACHER
    EDUCATION & ORS.                  ..... Respondents
                 Through : Ms.     Arunima       Dwivedi,
                           Standing Counsel with Ms.
                           Preeti Kumra, Adv. for
                           NCTE/R-1 and 2.

+   W.P.(C) 9711/2018 & CM No.37871/2018

    ST. MARY EDUCATION SOCIETY AND ANR.... Petitioners
                 Through : Ms. Binisa Mohanty and
                           Ms. Priti Kumari, Advs.
                             versus

      NATIONAL COUNCIL FOR TEACHER
      EDUCATION AND ORS.                ..... Respondents
                  Through : Mr. Vardhaman Kaushik and
                            Mr. Naresh Kaushik, Advs. for
                            NCTE.
                            Ms. Vriti Gujral, Adv. for Mr.
                            N. Gupta, Adv. for R-3/MDU.

      CORAM:
      HON'BLE MR. JUSTICE S. RAVINDRA BHAT
      HON'BLE MR. JUSTICE PRATEEK JALAN

                      ORDER

% 14.01.2019 Learned counsel for the respondents have stated that the petitions similar to the present petitions challenging the constitutionality of Regulation 5(3) of NCTE (Recognition Norms and Procedure) Regulations, 2014 are pending before the Bench presided by Hon'ble the Chief Justice.

Subject to the orders of Hon'ble the Chief Justice, list before the said Bench on 11.02.2019.

Pleadings shall be completed in the meanwhile.

S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 14, 2019 aj