R.M. College vs The Union Of India on 15 April, 2021

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Patna High Court - Orders

R.M. College vs The Union Of India on 15 April, 2021

Bench: Anil Kumar Upadhyay

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.8706 of 2020
                 ======================================================
                 R.M. College Saharsa through its Principal Namely Arun Kumar Khan aged
                 about 62 Years, (Male), Son of Chandrashekhar Khan, Resident of 50,
                 Phulwari Tola, Rampur Bunglow, Ward No.9, P.S.-Bangaon, District-Saharsa,
                 Bihar-852212

                                                                             ... ... Petitioner/s
                                                 Versus
           1.    The Union of India through the Secretary, MInistry of Human Resources
                 Development, Department of Education and Literacy, Shashtri Bhawan,
                 New Delhi.
           2.    The Secretary, Ministry of Human Resources Development, Department of
                 Education and Literacy, Shashtri Bhawan, New Delhi.
           3.    The Head of Department, National Council for Teacher Education,G-7,
                 Sector-10, Dwarika, New Delhi.
           4.    The Regional Director, National Council for Teacher Education, 15
                 Neelkanth Nagar, Nayapali, Bhubneshwar.
           5.    The State of Bihar through the Principal Secretary, Department of
                 Education, Government of Bihar, Patna.
           6.    the Principal Secretary, Department of Education, Government of Bihar,
                 Patna.
           7.    B.N. Mandal University, Lalu Nagar, Madhepura through its Vice
                 Chancellor.
           8.    The Vice Chancellor, B.N. Mandal University, Lalu Nagar, Madhepura.
           9.    The Registrar, B.N. Mandal University, Lalu Nagar, Madhepura.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. P.K. Shahi, Senior Adv.
                                               Mr.Vikas Kumar, Adv.
                 For the Respondent/s   :      Mr.Dr.N.K.Singh (Asg)
                 For the State          :      Mr. Sunil Kumar Singh, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
                                       ORAL ORDER

3   15-04-2021

Heard Mr. P.K. Shahi, learned senior counsel appearing on behalf of the petitioner and Mr. Sunil Kumar Singh, learned counsel for the State.

Learned counsel for the petitioner has submitted that Patna High Court CWJC No.8706 of 2020(3) dt.15-04-2021 2/2 the NCTE has cancelled the recognition of the petitioner- college on account of certain shortcomings. He submits that the institution has taken step to confirm the norms and standard of the NCTE and also to remove the deficiency pointed out by the NCTE. He submits that the faculty list have been now approved and all the other deficiencies as pointed out by the NCTE have been addressed by the petitioner institution.

Considering the aforesaid, the writ application stands disposed of with liberty to the petitioner to file exhaustive representation addressing to the Eastern Region Committee of NCTE. On submission of such representation along with a copy of this order, the Eastern Region Committee of NCTE will appropriately decide the claim of the petitioner in accordance with norms and standard of the NCTE and pass appropriate order within a period of two months from the date of filing of such representation.

(Anil Kumar Upadhyay, J) rakhi/-

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Patna High Court - Orders