Delhi High Court - Orders
Chaudhary Multan Singh College Of ... vs National Council For Teacher Education ... on 30 September, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7099/2020 & CM APPL. No.24125/2020
CHAUDHARY MULTAN SINGH
COLLEGE OF EDUCATION ..... Petitioner
Through Mr.Mayank Manish and Mr.Ravi
Kant, Advs.
versus
NATIONAL COUNCIL FOR TEACHER
EDUCATION AND ANR ..... Respondents
Through Mr.Tushar Gupta and Mr.Sumit
Mishra, Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 30.09.2020 This hearing is conducted through video conferencing.
1. This writ petition is filed by the petitioner seeking to set aside the impugned decision taken by NRC in its meeting held on 17th & 20th August, 2020 whereby the recognition of the petitioner institution for running a B.Ed. course has been withdrawn.
2. The case of the petitioner is that the petitioner institution was granted recognition on 12.02.2008 for conducting a B.Ed. course with annual intake of 100 students. Thereafter, after several proceedings, NRC has decided to withdraw the recognition of the petitioner institution under section 17 of the NCTE Act, 1993 at the end of the academic session next following the date of order of withdrawal. A detailed order was to be issued later on.
3. Learned counsel for the petitioner institution states that a copy of the withdrawal order has been received and an appeal under section 18 of the NCTE Act, 1993 has also been filed. He submits that as the appellate authority has no power to issue any interim order, this court may issue an interim order permitting the petitioner institution to participate in the counselling for the current academic session inasmuch the withdrawal order is effective from the end of the academic session next following the date of order of withdrawal.
4. There is a prima facie merit in the contention of the learned counsel for the petitioner inasmuch the petitioner is an old institution recognized in 2008. In view of the above, it would be in the interest of justice that the petitioner institution is permitted to participate in the counselling for the current academic session i.e. 2020-21. Accordingly, the petitioner institution is permitted to participate in the counselling for the current academic session i.e. 2020-21.
5. The respondents will take all consequential steps within two days from today including changing the status of the petitioner institution on the website, informing the Department of Higher Education, State of U.P. and affiliating university/concerned authority.
6. The appellate authority may dispose of the appeal expeditiously uninfluenced by any observations made by this court and as per law.
7. Nothing further survives in this petition. The petition is accordingly disposed of. All pending applications, if any, are also disposed of.
JAYANT NATH, J.
SEPTEMBER 30, 2020/v