Deeksha Creations Society vs Ncte Nrc & Anr on 3 May, 2018

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Rajasthan High Court - Jaipur

Deeksha Creations Society vs Ncte Nrc & Anr on 3 May, 2018

Bench: Inderjeet Singh

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                    S.B. Civil Writs No. 9405/2018

Deeksha Creations Society Through Its Secretary Neema Khan
D/o A.r. Khan, Aged About 40 Years, R/o Plot No. 241, North
Khanjipeer, Udaipur (Rajasthan)
                                                        ----Petitioner
                                Versus
1.     Northern     Regional   Committee,    National   Council   For
       Teacher Education Through Its Regional Director, Fourth
       Floor, Jeevan Nidhi-Ii, Lic Building, Bhawani Singh Marg,
       Ambedkar Circle, Jaipur, 302005
2.     National Council For Teacher Education, Through Its
       Chairman, Hans Bhawan, Wing-Ii, Bahadur Shah Zafar
       Marg, New Delhi.
                                                     ----Respondents

For Petitioner(s) : Mr. Vimal Kumar Jatav and Mr. Vishvas Saini on behalf of Mr. M.S.Raghav.

For Respondent(s) : Ms. Shweta Pareek Roy for NCTE.

HON'BLE MR. JUSTICE INDERJEET SINGH Order 03/05/2018

1. The instant writ petition has been filed by the petitioner- institution against the order dated 18.08.2017 whereby the Northern Regional Committee (to be referred as NRC) has rejected the petitioner-institution's application for grant of recognition of M.Ed. course.

2. Admittedly, the said order of refusal is appealable under Section 18 of the National Council for Teacher Education Act, 1993 (hereinafter referred to be as the Act of 1993).

3. In the circumstances, I am not inclined to exercise the extraordinary equitable jurisdiction of this Court under Article 226 (2 of 2) [CW-9405/2018] of the Constitution of India against the order of refusal passed by the NRC. However, the petitioner-institution is at liberty to avail the remedy of statutory appeal provided under Section 18 of the Act of 1993.

4. If the petitioner-institution files an appeal under Section 18 of the Act of 1993 before the concerned Appellate Authority, it is expected of the Appellate Authority to decide the same preferably within a period of two months.

5. In that view of the matter, the writ petition stands disposed of.

(INDERJEET SINGH),J Mohit Grover Sr. No.61

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Rajasthan High Court - Jaipur