Patna High Court - Orders
Secretary, Prakash B. Ed. Teachers ... vs The State Of Bihar & Ors on 17 April, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10534 of 2017
======================================================
1. Secretary, Prakash B. Ed. Teachers Training College, Chetan,
Chhapra Baniyapur, P.S.- Baniyapur, District- Saran at Chhapra.
2. Ramnath Singh, aged about 58 years, S/o Late Rameshwar Singh,
Secretary, Prakash B. Ed. Teachers Training College, Chetan,
Chhapra Baniyapur, P.S.- Baniyapur, District- Saran at Chhapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. J.P. University, Chhapra through its Registrar, J.P. University, At+ P.S. and
District- Chhapra.
3. The Vice- Chancellor, J.P. University, Chhapra.
4. Finance Officer, J.P. University, At+ P.S. and District- Chhapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12496 of 2017
======================================================
1. Association Of Teachers Training College , Bihar registered
Office NH 28, Silorh , Near Marwan Chowk, P.S.- Marwan,
Distt.- Muzaffarpur through its President Dr. Uma Shankar Roy.
2. Dr. Uma Shankar Roy son of late Deo Narayan Roy Resident of
504, Angad Apartment, New Patliputra Colony, G.D. Mishra
Patha, P.S.- Patliputra , District- Patna, Present President ,
Association of Teachers Training College, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Department of Education,
Government of Bihar, Patna.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Joint Secretary, Department of Education, Government of Bihar, Patna.
4. The Director, Higher Education, Department of Education, Government of
Bihar, Patna.
5. National Council of Teacher Education through its Member Secretary Hans
Bhawan, Bahadur Sah Jafar Marg, New Delhi.
6. The Regional Director, Eastern Regional Committee, NCTE, Bhuwaneshwar ,
Urissa.
7. The Vice Chancellor, Tilka Manjhi University, Bhagalpur through its
Registrar.
8. The Vice Chancellor, Bhim Rao Ambedkar Bihar University, Muzaffarpur
through its Registrar.
... ... Respondent/s
======================================================
Appearance :
Patna High Court CWJC No.10534 of 2017(19) dt.17-04-2018
2/3
(In Civil Writ Jurisdiction Case No. 10534 of 2017)
For the Petitioner/s : Mr. Rajendra Prasad Singh, Sr. Adv.
With Mr. Rajeev Kumar Singh
For the Respondent/s : Mr. Smt. Shilpa Singh-G-A-12
For the UGC : Mr. S. D. Sanjay, Addl. Solicitor General
(In Civil Writ Jurisdiction Case No. 12496 of 2017)
For the Petitioner/s : Mr. P.K. Sahi, Sr. Advocate
with Mr. Manoj Kumar Singh
For the Respondent/s : Mr. A.R.Pandey -AAG-15
For NCTE : Mr. Sunil Kumar Singh
======================================================
CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
19 17-04-2018Reference may be made to the order, dated 09.04.2018, passed by this Court, wherein the Court had expressed strong displeasure over the inaction on the part of the University Grants Commission (UGC) after noticing complete absence of any definite provision regulating fixation of fees in Private Non-aided Professional Institutions. On a request made by the learned Additional Solicitor General of India, the matter was adjourned for today, by order dated 10.04.2018.
Learned Additional Solicitor General of India has not been able to take a definite stand in the absence of specific instructions furnished by the functionaries of the UGC in respect of time frame within which such Regulations/Policy decision is contemplated to be brought in pace, for regulating payment of fees in a Private Non-aided Professional Institutions. I was considering summoning the Chairman of the University Grants Commission, New Delhi and the Secretary, Ministry of Patna High Court CWJC No.10534 of 2017(19) dt.17-04-2018 3/3 Human Resources Development Department, Government of India, looking at the apathy in their approach towards framing of regulations/guidelines on this important aspect touching functioning of the Private Non-aided Professional Institutions in the country. However, Mr. S. D. Sanjay, learned Additional Solicitor General of India has persuaded me not to do so for the present under the expectation that something positive will emerge within a reasonable period of time.
List these cases under the same heading on 27.04.2018, to be taken up at 2.15 P.M, for passing appropriate order.
(Chakradhari Sharan Singh, J) arun/-
U