Punjab-Haryana High Court
Rao Roop Chand Memorial College Of ... vs The National Council For Teachers ... on 4 April, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CWP No.6413 of 2012
Date of decision April 4, 2012
Rao Roop Chand Memorial College of Education
....... Petitioner
Versus
The National Council for Teachers Education and another
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- Mr. Pankaj Maini , Advocate
for the petitioner.
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K. Kannan, J (oral).
1. Learned counsel for the petitioner states that the petitioner would be satisfied if the representation (Annexure P-5) which has been addressed to the second respondent is considered and appropriate orders be issued on the basis of the representation.
2. As ordered.
3. The Second respondent shall consider the representation (Annexure P-5) and take appropriate decision as per law within a period of four weeks from the date of receipt of copy of the order. This direction is given without reference to the merits of the contention as canvassed by the learned counsel for the petitioner.
4. The writ petition is disposed of accordingly dispensing with notice to the respondents.
(K. KANNAN) JUDGE April 4, 2012 archana