Allahabad High Court
Kulveer Singh vs State Of U.P. And Others on 2 August, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 44930 of 2010 Petitioner :- Kulveer Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- S. P. Giri Respondent Counsel :- C. S. C. Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioner and learned Standing Cousnel for the State-respondents.
Petitioner had approached this Court earlier by means of Civil Misc. Writ Petition No. 64407 of 2009 stating therein that he has passed his B.Ed. examination from Meerut College, which had due recognition from the National Council for Teacher Education for the session 1997-1998 under the order dated 17th September, 2009. A copy whereof is enclosed as Annexure-6 to the writ petition. On such averments, the Writ Court disposed of the writ petition vide order dated 27th November, 2009 permitting the petitioner to represent his grievacnes before the Principal, District Institute of Education and Training, Moradabad, who in turn was required to take appropriate decision within the time specified. The Principal, District Institute of Education and Training, Moradabad after considering the documents produced by the petitioner found that the recognition has been granted to the said institution for the session 2000-2001 only, when the petitioner had passed the B.Ed. examination much prior to it i.e. in the year 1998.
For the reasons best known to the petitioner, he had not brought on record the letter dated 17th September, 2009, which is the sheet anchor of the arguments advanced by the learned counsel for the petitioner before this Court. The order is sought to be challenged by introduction of the new documents, which were not placed before the District Institute of Education and Training, Moradabad along with representation, namely, the letter of the Regional Manager, National Council for Teachers Education dated 17th September, 1997.
I am of the considered opinion that the impugned order passed by the District Institute of Education and Training, Moradabad cannot be permitted to challenged on ground not raised and documents not filed before him.
In view of the aforesaid, this Court finds no good ground to interfere in the matter.
This writ petition is accordingly dismissed.
(Arun Tandon, J.) Order Date :- 2.8.2010 Sushil/-