Rajasthan High Court - Jaipur
Varda Seva Samiti vs Ncte And Anr on 2 April, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 6616/2018
Varda Seva Samiti, Ward Number 5, Neem Ka Thana, Sikar,
Through Its Secretary, Rajesh Kumar Kataria, Son Of Shri Om
Narayan Kataria, Aged About 40 Years, R/o Ward Number 3,
Joshi Colony, Neem Ka Thana, Sikar.
----Petitioner
Versus
1. National Council For Teacher Education, Hans Bhawan,
Wing Ii, Bahadur Shah Zafar Marg, New Delhi
2. Northern Regional Committee Of National Council For
Teacher Education Through Its Regional Director, Lic
Building Ambedkar Circle, Bhawani Singh Marg, Jaipur.
----Respondents
For Petitioner(s) : Mr. Vijay Poonia.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 02/04/2018 This writ petition has been filed against the refusal order dated 23.03.2017 passed by the Northern Regional Committee rejecting the petitioner-society's application for grant of recognition to its D. El. Ed. 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').
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.
(2 of 2) [CW-6616/2018] 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.
The writ petition stands disposed.
(INDERJEET SINGH),J Mohit Grover Sr. No.73