Jeevan Jyoti College Of Education & Anr vs National Council For Teacher Education ... on 15 April, 2021

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Delhi High Court - Orders

Jeevan Jyoti College Of Education & Anr vs National Council For Teacher Education ... on 15 April, 2021

Bench: Prateek Jalan

                    $~104
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                    +            W.P.(C) 4705/2021

                                 JEEVAN JYOTI COLLEGE OF
                                 EDUCATION & ANR.                         ..... Petitioners
                                               Through: Mr. Amitesh Kumar, Adv.

                                                            versus

                                 NATIONAL COUNCIL FOR TEACHER
                                 EDUCATION & ANR.                       ..... Respondents
                                              Through: Ms. Kartika Sharma, Adv.

                    CORAM:
                    HON'BLE MR. JUSTICE PRATEEK JALAN

                                             ORDER

% 15.04.2021 The proceedings in the matter have been conducted through video conferencing.

CM APPLs. 14497-14498/2021 (exemption) Exemptions allowed, subject to all just exceptions. The applications are disposed of.

W.P.(C) 4705/2021

1. Issue notice. Ms. Kartika Sharma, learned counsel, accepts notice on behalf of the respondents. With the consent of learned counsel for the parties, the petition is taken up for disposal.

2. The petitioners are aggrieved by the inaction of the respondents in processing their application for recognition of their B.Ed. course.

Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:16.04.2021 10:45:48 W.P.(C) 4705/2021 Page 1 of 2

3. The petitioners' application for recognition was originally filed on 27.12.2012, and several rounds of litigation have taken place since. It is common ground that by an order dated 12.04.2018, in W.P.(C) 3417/2018 [Jeevan Jyoti College of Education vs. National Council for Teacher Education & Anr.], the National Council for Teacher Education ["NCTE"] was directed to reconsider the petitioner's application in accordance with the National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009. Although the Court directed the reconsideration to take place within four months, it has not yet been done.

4. Ms. Sharma states that the process will be completed by the NCTE expeditiously, and in any event within eight weeks from today.

5. Ms. Sharma's statement is taken on record, and the petition is disposed of in the terms aforesaid.

PRATEEK JALAN, J APRIL 15, 2021 'hkaur' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:16.04.2021 10:45:48 W.P.(C) 4705/2021 Page 2 of 2

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Delhi High Court - Orders