Delhi High Court - Orders
Smt Prem Lata Maya Devi Agrawal Girls ... vs National Council For Teacher Education ... on 3 November, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8188/2020 & CM APPL. 26516/2020
SMT PREM LATA MAYA DEVI AGRAWAL GIRLS
DEGREE COLLEGE ... Petitioner
Through Mr.Mayank Manish & Mr.Ravi Kant,
Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION
AND ANR ... Respondents
Through Mr.Amartya Sharan, Mr.Jaideep
Khanna & Mr.Shivam Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 03.11.2020 This hearing is conducted through video conferencing.
W.P.(C) 8188/2020 & CM APPL. 26516/2020
1. Learned counsel for the petitioner seeks to impugn the appellate order dated 06.10.2020 pleading that the appellate authority has dismissed the appeal based on completely different issues as discussed in the withdrawal order passed by the concerned NRC.
2. Learned counsel for the petitioner has pointed out that the impugned order dated 06.10.2020 is erroneous as the staff list which was duly approved by the concerned University dated 22.06.2019 was filed with the appellate authority. This document dated 22.06.2019 which is an approval of the staff is on the letterhead of Dr.Bhimrao Ambedkar Vishwavidyalaya, Agra (earlier known as Agra University, Agra) and is also duly signed by the concerned officials. He states that the staff list is approved for 50 seats what the petitioner has been admitting.
3. As the withdrawal order is effective from the next academic year, the petitioner is permitted to participate in the counselling for the present academic year for 50 seats subject to filing an affidavit by the petitioner/appropriate authority of the petitioner stating that the document dated 22.06.2019 issued by Dr.Bhimrao Ambedkar University (Annexure P-
14) to the writ petition was filed before the Appellate Authority.
4. A copy of this affidavit shall be given to learned counsel for the respondent. On receipt of the said affidavit, the respondent shall take appropriate steps to permit the petitioner to participate in the counselling for the current academic year and will also give appropriate intimation to the concerned authority/affiliating university and will carry out appropriate changes on the website.
5. Issue notice. Learned counsel for the respondent accepts notice. Counter affidavit be filed within four weeks. Rejoinder, thereto, if any, be filed within four weeks.
6. List on 20.01.2021.
JAYANT NATH, J.
NOVEMBER 3, 2020/st