Delhi High Court - Orders
Sir Chhotu Ram Jat College Of Education vs National Council For Teacher Education ... on 11 March, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2704/2020 & CM No.9387/2020
SIR CHHOTU RAM JAT COLLEGE OF EDUCATION.... Petitioner
Through Mr.Sanjay Sharawat, Mr.Divyank
Rana, Mr.Abhishek Dhankar and Mr.Ashok
Kumar, Advs.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANR.
..... Respondent
Through Ms.Arunima Dwivedi, Standing
Counsel for NCTE
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 11.03.2020 Issue notice. Learned counsel for the respondent accepts notice. A reference is made to a decision of this court dated 18.10.2019 where a direction was issued that all applications will be considered by the NCTE on their own merit as expeditiously as possible but not later than 12 weeks from the date of receipt of a copy of this order.
Grievance of the petitioner is that needful has not been done. However on 14.2.2020 in a meeting of NRC, NCTE the case of the petitioner was considered by the NRC and it was decided to process the case of the petitioner Learned counsel for the respondent seeks some time to take instructions.
At request, adjourned to 27.3.2020.
JAYANT NATH, J MARCH 11, 2020/n