Rajasthan High Court - Jaipur
Salasar Balaji B Ed College vs Ncte And Anr on 30 May, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 11639/2018
Salasar Balaji B.ed College Run Managed By Gurukul Sikshan
Sansthan Through Its President Ranjeet Singh S/o Shri Narayan
Singh, Aged About 37 Years, R/o B-5, Todi Nagar, Sikar
(Rajasthan.)
----Petitioner
Versus
1. National Council For Teacher Education, Through Its
Chairman, Hans Bhawan, Wing Ii, Bahadur Shah Zafar
Marg, New Delhi
2. Northern Regional Committee, National Council For
Teacher Education Through Its Regional Director, 4Th
Floor, Jeevan Nidhi Ii, Lic Building, Ambedkar Circle,
Bhawani Singh Marg, Jaipur.
----Respondents
For Petitioner(s) : Mr. Ranjeet Singh, President.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 30/05/2018
1. 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 Addl. Intake B.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').
2. In these circumstances, I am not inclined to exercise the extraordinary equitable jurisdiction of this court under Article 226 (2 of 2) [CW-11639/2018] 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.
3. 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.
4. The writ petition stands disposed of.
(INDERJEET SINGH),J Mohit Grover Sr. No.122