Rajasthan High Court - Jaipur
Apex Institute Of Management & Science vs Ncte And Anr on 30 May, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 11642/2018
Apex Institute Of Management Science, Sector-5, V.t. Road,
Mansarovar, Jaipur (Rajasthan) Run And Managed By Sanjay
Shiksha Samiti Through Its Authorized Signatory Duleh Ram
Singh S/o Sh. Kanhaiya Singh, Aged About 50 Years, R/o 129,
Soniya Nagar, Near Viman Vihar, Gordhan Nagar Toll Tax, Pratap
Nagar, Sanganer, Jaipur (Rajasthan).
----Petitioner
Versus
1. National Council For Teacher Education, Through Its
Chairman, Hans Bhawan, Wing-Ii, Bahadur Shah Zafar
Marg, New Delhi.
2. Northern Regional Committee, National Council For
Teacher Education Through Its Regional Director, 4Th
Floor, Jeevan Nidhi-Ii, Lic Building, Ambedkar Circle,
Bhawani Singh Marg, Jaipur.
----Respondents
For Petitioner(s) : None present.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
30/05/2018
None present for the petitioner.
Instant writ petition has been filed by the petitioner challenging the order passed by the respondents dt.17-3-2009 and has made the following prayer :-
"1) By an appropriate writ, order or direction, the impugned order dated 17/3/09 may kindly be set aside and quashed and direct the NRC-NCTE to consider and process the application of the (2 of 2) [CW-11642/2018] petitioner's institution for recognition of STC course from forth coming session.
2) By an appropriate writ, order or direction, direct the respondents to issue clause 7(13) and thereafter formal recognition order to the petitioner Institution as per Regulation 2014.
3) By an appropriate writ, order or direction, direct the NRC-NCTE to treat the application for recognition of STC course relate back to the date when the petitioner society first applied for recognition i.e. 31/10/2008. Further, the NRC (NCTE) may kindly be directed to consider the issue of grant of recognition as sought by the petitioner society, without prejudice to its earlier decision.
4) Any other appropriate order, which may be considered just and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioner.
5) Costs of the petition may kindly be awarded in favour of the petitioner."
In my considered view, the writ petition filed by the petitioner deserves to be dismissed on the ground of delay and laches as the petitioner has filed the writ petition after a delay of nine years challenging the order passed by the respondents way back on 17-3-2009.
In that view of the matter, the writ petition filed by the petitioner stands dismissed.
(INDERJEET SINGH),J VS SHEKHAWAT, PS/125