Delhi High Court - Orders
Professor Deenanath Pandey Shiksha ... vs National Council For Teacher Education ... on 13 May, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~28, 30-33, 36-41, 43, 44 & 49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7463/2022 & CM APPL. 22842/2022 (stay).
+ W.P.(C) 7466/2022 & CM APPL. 22847/2022 (stay).
+ W.P.(C) 7467/2022 & CM APPL. 22848/2022 (stay).
+ W.P.(C) 7470/2022 & CM APPL. 22850/2022 (stay).
+ W.P.(C) 7486/2022 & CM APPL. 22880/2022 (stay).
+ W.P.(C) 7491/2022 & CM APPL. 22884/2022 (stay).
+ W.P.(C) 7494/2022 & CM APPL. 22888/2022 (stay).
+ W.P.(C) 7495/2022 & CM APPL. 22889/2022 (stay).
+ W.P.(C) 7496/2022 & CM APPL. 22890/2022 (stay).
+ W.P.(C) 7498/2022 & CM APPL. 22893/2022 (stay).
+ W.P.(C) 7499/2022 & CM APPL. 22894/2022 (stay).
+ W.P.(C) 7501/2022 & CM APPL. 22896/2022 (stay).
+ W.P.(C) 7503/2022 & CM APPL. 22920/2022 (stay).
+ W.P.(C) 7518/2022 & CM APPL. 22958/2022 (stay).
PROFESSOR DEENANATH PANDEY SHIKSHA EVAM
RASHIKSHAN SANSTHAN
SGLM INSTITUTE OF BSTC
SHRI BHUMI RAJ SINGH LEELA DEVI MAHAVIDHYALAY
SR MAHAVIDYALAYA
RBS COLLEGE
RAJESH KUMAR SADHANA DEVI MAHAVIDHYALAYA
CH MYS MAHAVIDYALAYA
SR COLLEGE OF SCIENCE AND TECHNOLOGY
SANSKAR INTERNATIONAL MAHILA SHIKSHAK SHIKSHA
MAHAVIDYALAYA
RATAN PAL SINGH SHYAM LATA MAHAVIDHALAYA
RAJBIR SINGH SIKARWAR COLLEGE
AHAMED NAFEES TEACHER TRAINING COLLEGE
PROFESSOR DEENANATH PANDEY SHIKSHA EVAM
PRASHIKSHAN MAHAVIDYALAYA
HAJJIN SADIKA BEGUM MAHAVIDYALAYA
..... Petitioners
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR.
..... Respondents
Signature Not Verified
Digitally Signed
By:GARIMA MADAN
Signing Date:13.05.2022
18:12:09
Appearances:
For Petitioners:
Mr.Sanjay Sharawat, Mr.Divyank Rana & Mr.Ashok Rana, Advs.
For Respondents:
Mr.Jaideep Khanna, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 13.05.2022
1. Issue notice. Learned counsel for the respondents accepts notice and submits that as the issue raised in the present petitions is same as that raised in W.P.(C)7284/2022, he does not propose to file any counter affidavit and will instead be relying on the counter affidavit filed in W.P.(C)7284/2022
2. In the light of the aforesaid stand taken by learned counsel for the parties, the requirement of completing the pleadings stands waived.
3. List along with W.P.(C)7284/2022 on 24.05.2022.
4. Needless to state that in case the respondents, in the meanwhile, choose to open the portal once again enabling the institutes to submit their Performance Appraisal Report [PAR], the petitioner will also, without prejudice to its rights and contentions in the present petition, submit its PAR.
REKHA PALLI, J MAY 13, 2022 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:13.05.2022 18:12:09