Madhya Pradesh High Court
S.S.N.M.I.M.T. College Run By Maa Kali ... vs National Council For Teacher Education on 16 May, 2018
Equivalent citations: AIRONLINE 2018 MP 143
THE HIGH COURT OF MADHYA PRADESH
WP-11110-2018
(S.S.N.M.I.M.T. COLLEGE RUN BY MAA KALI SHIKSHA PRASAR SAMITI (A SOCIETY REGISTERED
UNDER THE SOCIETY Vs NATIONAL COUNCIL FOR TEACHER EDUCATION)
Jabalpur, Dated : 16-05-2018
Shri J.K. Pillai, learned counsel for the petitioner.
Shri K.K. Singh, learned counsel for the respondent/NCTE.
Heard.
The learned counsel for the petitioner submits that the only sh prayer made by the petitioner in the present petition is for a direction e to the appellate authority of the NCTE to consider and decide the ad appeal filed by the appellant on 22.02.2018 expeditiously in Pr accordance with law, preferably before the cut off date that has been mentioned in the schedule for processing such application.
a The learned counsel for the respondent/NCTE on advance copy hy has no objection to the same subject to cooperation by the ad petitioner/college.
M In view of the aforesaid, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner of furnishes a copy of the order passed today along with the copy of the rt petition before the appellate authority of the NCTE, he shall consider ou and decide the appeal of the petitioner expeditiously, in accordance with law, preferably before the cut off date prescribed for the purpose C of deciding the appeal and application, in the schedule. h With the aforesaid direction, the petition filed by the petitioner is ig disposed of.
H
(RAVI SHANKAR JHA) (RAJEEV KUMAR DUBEY)
JUDGE JUDGE
MSP
Digitally signed by MANVENDRA SINGH PARIHAR
Date: 2018.05.17 10:17:12 +05'30'