SHRI YOGANANDA EDUCATION AND CHARITABLE TRUST SANCHALIT Vs. NATIONAL COUNCIL FOR TEACHERS EDUCATION WESTERN REGION

JUDGEMENT

(1.) THIS writ petition depicts extremely sorry State of affairs of a college named Shri Nachiketa Mahila Shikshan (B.ed.) College, Rajkot run and managed by Shri Yoganand Educational & Charitable Trust, Rajkot, B/h. Indraprasth Hall, Mavdi Main Road, Rajkot, which is an un-recognized educational institution imparting teacher education i.e. B.Ed. Course. Over a period of time, we have come across so many petitions preferred by such colleges whose recognition has been cancelled by National Council for Teachers' Education (for short "NCTE") on grounds like non-appointment of Principal, inadequate teaching and non-teaching staff, lack of adequate infrastructure etc. We are sad to note that ultimately the students are the sufferers. We are reminded of an observation made by the Supreme Court almost two decades ago in the case of State of Maharashtra Vs. Vikas Saherbrao Roundable & Ors. (1992) 4 SCC 435, in which the apex Court observed as under:-

(2.) FACTS relevant for the purpose of deciding this petition can be summarized as under:-

(3.) HE would also submit that the order of withdrawal dated 19.07.2011 would come into effect from the next academic sessions following the date of withdrawal order and, therefore, the order will actually take effect in 2012-13. As on today, the petitioner-Institute can be said to be a recognized Institute and they may be permitted to impart education to the students.