Rajasthan High Court - Jaipur
Shri Hari Shikshak vs Ncte And Anr on 30 May, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 11725/2018
Shri Hari Shikshak Prashikshan School, Hanuman Nagar Road,
Sardar Sahar, Dist. Churu (Raj.). Running By Society Of Shri Hari
Shikshak Prashikshan Sansthan, Hanuman Nagar Road, Sardar
Sahar, Dist. Churu (Raj.) Through Its Secretary Shri Pawan
Kumar Sharma S/o Shri Mangi Lal Sharma, Aged About 40 Years,
Caste Sharma, R/o Ward No. 18, Opposite Kisan Hostel, Sardar
Shahar, Dist. Churu (Raj.)
----Petitioner
Versus
1. National Council For Teacher Education, Northern Region
Committee, Through Its Regional Director, Office G-7,
Sector 10, Dwarka, New Delhi 110075
2. National Council For Teacher Education, Through Member
Secretary, Hans Bhawan, Wind Ii, Bahadur Shah Zafar
Marg, New Delhi 110002.
----Respondents
For Petitioner(s) : Mr. Pawan Kumar Sharma, Secretary.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 30/05/2018
1. This writ petition has been filed against the refusal order dated 27.09.2017 passed by the Northern Regional Committee rejecting the petitioner-society's application for grant of recognition to its D.EL.ED./BSTC training course. Admittedly, the said order of refusal is appealable under Section 18 of the National Council for Teacher Education Act, 1993 (hereinafter 'the Act of 1993').
(2 of 2) [CW-11725/2018]
2. In these circumstances, I am not inclined to exercise the extraordinary equitable jurisdiction of this court under Article 226 of the Constitution of India against the order of refusal impugned and would remit the petitioner to the remedy of the statutory appeal provides under Section 18 of the Act of 1993.
3. In the event of the appeal being filed by the petitioner, the Appellate Authority is directed to dispose of the said appeal within a period of two months.
4. The writ petition stands disposed of.
(INDERJEET SINGH),J Mohit Grover Sr. No.132