Rajasthan High Court - Jaipur
Rama Krishna B S T C College vs N C T E And Anr on 6 December, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CIVIL WRIT PETITION NO.20222/2013. Rama Krishana B.S.T.C. College Vs. N.C.T.E. & Anr. Date of order:- December 6, 2013. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri O.P. Sharma for the petitioner. ***** BY THE COURT:-
This writ petition has been filed with the grievance that the respondents are not deciding the application filed by the petitioner for last five years.
The application was filed for seeking permission to establish the B.Ed./STC Course in the year 2008.
It is contended by the learned counsel for petitioner that the Single Bench of this Court in Adarsh Shikshak Prashikshan Mahavidayalaya Vs. National Council for Teachers Education & Ors. (SBCWP No.8236/2012) decided on 26/9/2012 directed the respondent-N.C.T.E. to consider the application of such institutions for start of B.Ed./STC Course without making reference to the policy decisions of the State Government dated 17/11/2008 and 03/01/2009 but the respondents are not adhering to that judgment.
Learned counsel for the respondents submitted that the Division Bench of this Court vide judgment dated 23/12/2010 passed in D.B. Special Appeal (Writ) No.890/2009 : Dau Baba T.T. College, Dhormui, Bharatpur Vs. State of Rajasthan & Ors. and thirty one other special appeals in those matters the applications filed for recognition of B.Ed./STC Course for the academic sessions 2008-09 and 2009-10, has given directions to the respondents to consider the case of such institutions and that final decision shall be taken up by the concerned committee for recognition for the session 2011-12.
Be that as it may, the petitioner has to first approach the respondents for finally deciding the application. The respondents shall pass a final order on the application of the petitioner-institution in the light of the relevant regulations under intimation to it within a period of two months from the date, copy of this order is produced before them.
With that direction, writ petition is disposed of.
(MOHAMMAD RAFIQ), J.
anil All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW