Delhi High Court - Orders
Dr Ambedkar Primary Teachers Training ... vs National Council For Teacher Education ... on 8 January, 2024
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~35.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 234/2024 & CM APPL. 1058/2024
DR AMBEDKAR PRIMARY TEACHERS TRAINING
INSTITUTE ..... Petitioner
Through: Mr. Sanjay Sharawat & Mr.
Ashok Kumar, Advocates.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION &
ANR. ..... Respondents
Through: Mr. Rahul Madan, Standing
Counsel with Ms. Rakshita Goyal, Advocate.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 08.01.2024
1. Mr. Sanjay Sharawat, learned counsel for the petitioner submits that an identical matter is listed tomorrow.
2. Ms. Rakshita Goyal, learned counsel for the respondents submits that the brief of this case was received by her client only yesterday night and, therefore, she could not take instructions.
3. Mr. Sharawat's primary contention is that the main ground on which the appeal of the petitioner, against the order dated 24 November 2022 withdrawing the recognition granted to it for conducting the B.Ed. course, was rejected, was that the petitioner had not submitted its latest staff list duly approved by the affiliating W.P.(C) 234/2024 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/01/2024 at 22:56:01 University. Mr. Sharawat's contention is that the original staff list, duly approved by the affiliating university, was submitted at the time when recognition was granted initially for conducting the B.Ed. Course and that the law does not require the petitioner to get repeated approval of the affiliating University.
4. Ms. Goyal, learned counsel for the respondents submits that as she has received the papers only last night, she has not been able to take instructions.
5. Re-notify on 09 January 2024.
C.HARI SHANKAR, J JANUARY 8, 2024 B.S. Rohella Click here to check corrigendum, if any W.P.(C) 234/2024 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/01/2024 at 22:56:01