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D.L.S. Shiksha Mahavidhyalay vs National Council For Teacher Education ... on 29 May, 2017

                                                                                                   1

                                          IN THE SUPREME COURT OF INDIA

                                           CIVIL ORIGINAL JURISDICTION

                                      WRIT PETITION (C) NO.377 OF 2017



                   D.L.S. SHIKSHA MAHAVIDHYALAY                               PETITIONER(S)

                                                          VERSUS

                   NATIONAL COUNCIL FOR TEACHER
                   EDUCATION (NCTE)                                           RESPONDENT(S)



                                                      O R D E R

We have heard learned counsel for the parties. The application of the petitioner for recognition for the session 2017-2018 was rejected only on the ground that the faculty list which was submitted by the petitioner from the concerned affiliating body did not contain signatures on each and every page and only last page was signed by the Registrar of the affiliating body. On coming to know of this defect, the petitioner approached the Registrar of the affiliating body and the Registrar thereafter gave fresh list which is signed and stamped on each page.

However, in the meantime the cut off date i.e. Digitally signed by ASHOK RAJ SINGH Date: 2017.06.02 14:11:44 IST Reason: 02.05.2017 for grant of recognition for the current session expired. Since the defect was purely of technical  2 nature and that too beyond the control of the petitioner inasmuch as earlier list was approved by the Registrar of the affiliating body and it is the Registrar who failed to get the signatures on each page and that defect having been revised, we direct the NCTE to issue recognition certificate if any formality shall be complied with by the petitioner for this purpose. Once the recognition is granted the matter shall be taken up by the University for affiliation forthwith.

The writ petition is disposed of in the above terms.

....................J. (A.K.SIKRI) ....................J. (DEEPAK GUPTA) MAY 29, 2017.

New Delhi.

ITEM NO.19 COURT NO.4 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition (Civil) No.377/2017 D.L.S. SHIKSHA MAHAVIDHYALAY Petitioner(s) VERSUS NATIONAL COUNCIL FOR TEACHER EDUCATION (NCTE) Respondent(s) (with appln.(s)for exemption from filing c/c of the impugned judgment and office report) Date: 29/05/2017 This petition was called on for hearing today. CORAM :

HON’BLE MR. JUSTICE A.K.SIKRI HON’BLE MR. JUSTICE DEEPAK GUPTA (VACATION BENCH) For Petitioner(s) Mr.Shivam Singh, Sr.Adv. Mr.Ravi Kant, Adv.

Mr.Mayank Manish, Adv. Mr.Chandra Prakash, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.

             (Ashok Raj Singh)            (Mala Kumari Sharma)
              Court Master                    Court Master

(Signed Order is placed in the file)