Rajasthan High Court - Jaipur
Venus Society vs N R C N C T E And Anr on 10 May, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 10091/2018
Venus Society Through Its Secretary Neema Khan D/o A.r. Khan,
Aged About 40 Years, R/o Plot No. - 241, North Khanjipeer,
Udaipur (Rajasthan).
----Petitioner
Versus
1. Northern Regional Committee, National Council For
Teacher Education Through Its Regional Director, Fourth
Floor, Jeevan Nidhi-Ii, Lic Building, Bhawani Singh Marg,
Ambedkar Circle, Jaipur - 302005
2. National Council For Teacher Education, Through Its
Chairman, Hans Bhawan, Wing-Ii, Bahadur Shah Zafar
Marg, New Delhi
----Respondents
For Petitioner(s) : Mr. Vishivas Saini For Respondent(s) : Ms. Shweta Pareek Roy for NCTE HON'BLE MR. JUSTICE INDERJEET SINGH Order 10/05/2018
1. The instant writ petition has been filed by the petitioner- institution against the order dated 18.08.2017 whereby the Northern Regional Committee (to be referred as NRC) has rejected the petitioner-institution's application for grant of recognition to its B.A.-B.Ed./B.Sc.-B.Ed course.
2. Admittedly, the said order of refusal is appealable under Section 18 of the National Council for Teacher Education Act, 1993 (hereinafter referred to be as the Act of 1993).
3. In the circumstances, I am not inclined to exercise the extraordinary equitable jurisdiction of this Court under Article 226 (2 of 2) [CW-10091/2018] of the Constitution of India against the order of refusal passed by the NRC. However, the petitioner-institution is at liberty to avail the remedy of statutory appeal provided under Section 18 of the Act of 1993.
4. If the petitioner-institution files an appeal under Section 18 of the Act of 1993 before the concerned Appellate Authority, it is expected of the Appellate Authority to decide the same preferably within a period of two months.
5. In that view of the matter, the writ petition stands disposed of.
(INDERJEET SINGH),J Jyoti/77