Delhi High Court - Orders
Doon Valley Institute Of Education vs National Council For Teacher Education ... on 3 May, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6277/2024 & CM APPL. 26114/2024
DOON VALLEY INSTITUTE OF
EDUCATION ..... Petitioner
Through: Mr. Sanjay Sharawat and Mr.
Ashok Kumar, Advocates
versus
NATIONAL COUNCIL FOR
TEACHER EDUCATION & ANR. ..... Respondents
Through: Mr. N.K. Bhatnagar, Advocate,
for NCTE.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 03.05.2024
1. Mr. Sanjay Sharawat, learned Counsel for the petitioner, submits that the issue in controversy in this writ petition is very limited and that the simple question is whether the recognition of the petitioner could have been withdrawn contrary to Section 17(1) of the NCTE Act. He submits that the issue is covered by the judgment of the High Court of Kerala in Hindi Prachara Kendra College of Teacher Education v. NCTE dated 24 July 2023 in WP (C) 11427 of 2022.
2. He also submits that the issue is arising in a large number of cases and it would be appropriate that the legal position is settled in that regard.
W.P.(C) 6277/2024 Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/05/2024 at 02:15:42
3. Accordingly, list for disposal on 10 May 2024.
4. Both sides are directed to place on record short notes of their respective submissions not exceeding three pages each, after exchanging copies with each other at least 48 hours in advance of the next date of hearing.
C.HARI SHANKAR, J MAY 3, 2024 rb Click here to check corrigendum, if any W.P.(C) 6277/2024 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/05/2024 at 02:15:42