Delhi High Court - Orders
National Womens College Of Higher ... vs National Council For Teacher Education ... on 6 March, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2628/2020 & CM APPL. 9194/2020
NATIONAL WOMENS COLLEGE OF HIGHER
EDUCATION AND ANR. ..... Petitioners
Through : Mr. Amitesh Kumar, Ms. Priti
Kumari and Ms. Binisa Mohanty,
Advs.
versus
NATIONAL COUNCIL FOR TEACHER
EDUCATION AND ANR. ..... Respondents
Through : Ms. Arunima Dwivedi, Standing
Counsel with Ms. Niharika Rai and
Mrs. Ankita, Advs. for NCTE.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 06.03.2020 CM No.9194/2020
1. Allowed, subject to just exceptions.
W.P.(C) 2628/2020
2. Issue notice to the respondents.
3. Ms. Arunima Dwivedi accepts notice on behalf of the respondents.
4. The substantive prayers made in the writ petition are as follows :
"(a) a writ of mandamus or any other suitable writ, order or direction directing the respondents to process the petitioners' W.P.(C) 2628/2020 page 1 of 3 application for integrated teacher education programme (ITEP) for upper-primary to secondary (Arts Stream and Science Stream) for one unit each for the academic session 2020-21 in time bound manner as per schedule fixed by Hon'ble Supreme Court of India; and/or
(b) a writ of mandamus or any other suitable writ, order or direction directing the respondents to inspect the petitioner institution for consideration and grant of recognition of four year integrated teacher education programmes for upper-
primary to secondary (Arts Stream and Science Stream) for one unit each for the academic session 2020-21 in time bound manner as per schedule fixed by Hon'ble Supreme Court of India."
5. Mr. Amitesh Kumar, who appears on behalf of the petitioners, says that the deadline fixed for the academic session 2020 for processing its application for Integrated Teacher Education Programme qua upper-primary to secondary (Arts stream and Science stream) for one unit is fast approaching. Mr. Kumar says that the application is lying with the respondents since 01.08.2019.
5.1 According to Mr. Kumar, the deadline fixed by the Supreme Court is 30.04.2020. It is Mr. Kumar's contention that the Supreme Court had fixed the deadline vide order dated 15.05.2019 passed in W.P.(C)No.276/2012, titled Maa Vaishno Devi Mahila Mahavidyalaya & Ors. v. State of U.P. & Ors.
5.2 Mr. Kumar also submits that via an earlier order passed by the Supreme Court dated 18.06.2013 in Civil Appeal No.9078/2012, a schedule was fixed as to how the applications once filed had to be processed.
5.3 Mr. Kumar says that unless inspection of the infrastructural and W.P.(C) 2628/2020 page 2 of 3
instructional facilities is held at the earliest, the deadline of 30.04.2020 cannot be met. Resultantly, the petitioners' case would be relegated to the back-burner by another one year, if not more.
6. On the other hand, Ms. Dwivedi says that the respondents are cognizant of the deadline fixed by the Supreme Court and that the respondents will take the necessary steps keeping the said deadline in mind. 6.1 The statement of Ms. Dwivedi is taken on record.
7. The respondents will adhere to the deadline fixed by the Supreme Court and take necessary steps including carrying out the inspection, if not earlier, within the next three weeks from today subject to there being no deficiencies.
8. The captioned writ petition is disposed of in the aforesaid terms.
RAJIV SHAKDHER, J
MARCH 06, 2020
aj
W.P.(C) 2628/2020 page 3 of 3