Delhi High Court - Orders
Princess T T College vs National Council For Teacher Education ... on 18 December, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-125
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10662/2020
PRINCESS T T COLLEGE ..... Petitioner
Through Mr.Mayank Manish and Mr. Ravi
Kant, Advs.
versus
NATIONAL COUNCIL FOR TEACHER
EDUCATION AND ORS ..... Respondents
Through Mr.Akshay Chandra, Standing
Counsel with Mr.Ravjyot Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 18.12.2020 This hearing is conducted through Video Conferencing. Issue notice.
Mr.Akshay Chandra, Standing Counsel for NCTE accepts notice. He submits that this matter is belated and stale as the application of the petitioner was returned in 2013.
The petitioner had submitted an application on 31.12.2012 for seeking recognition for D.El.Ed course. The same was returned on 13.06.2013 on the ground of ban imposed by the Govt of Rajasthan.
Mr. Mayank Manish, Advocate, who appears on behalf of the petitioner, says that the issue raised in the instant case is similar to the issue which arose in a batch of writ petitions, the lead matter being W.P.(C)No.8820/2019, titled Sir Chhotu Ram Jat College of Education v. National Council for Teacher Education & Anr. This judgment, according to Mr. Sanjay Sharawat, was rendered on 18.10.2019. He has also pointed out that W.P. (C) 8820/2019 pertains to an issue which arose in 2013.
Learned counsel for the respondents states that an appeal has been filed before the Division Bench against one of the batch matters being LPA 126/2020. However, there are no interim orders in the LPA.
Accordingly, the petition is disposed off. The relief sought in prayer clause (a) is allowed. Pending applications also stand disposed of.
The directions contained in the aforementioned judgment i.e. Sir Chhotu Ram Jat College of Education v. National Council for Teacher Education & Anr. will apply mutatis mutandis to this case as well.
JAYANT NATH, J DECEMBER 18, 2020 rb