SIDDHI VINAYAK COLLAGE Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANR
LAWS(DLH)-2019-2-393
HIGH COURT OF DELHI
Decided on February 28,2019

Siddhi Vinayak Collage Appellant
VERSUS
National Council For Teacher Education And Anr Respondents

JUDGEMENT

C. Hari Shankar, J. - (1.) In terms of Section 14 of the National Council for Teachers Education Act, 1997 (hereinafter referred to as "the NCTE Act"), the petitioner applied, on 30th June, 2015, to the Western Regional Committee (WRC) of the NCTE for grant of recognition, to the Siddhi Vinayak College, Madhya Pradesh, for starting the B.Ed. course.
(2.) The application was recommended by the Department of Higher Education, Bhopal, vide letter dated 9th October, 2015.
(3.) In its 232 nd Meeting, held on 16/17th September, 2015, the WRC rejected the petitioner's application on the ground that the requisite processing fee was submitted by the institution after the date of online application. In fact, the exact ground of rejection reads thus: "...the institution has submitted fee after the date of the online application. Hence, the application is summarily rejected.";


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