VIKAS EDUCATION & ENVIRONMENT ACADEMY SOCIETY Vs. NCTE

JUDGEMENT

(1.) HEARD .

(2.) THE question of consideration in all these Writ Petitions is that whether the decision of WRC (Western Regional Committee) to receive fresh opinion from the State Government in regard to grant of recognition to the petitioners institution to conduct D.El.Ed. course is proper when the State Government had already granted NOC to the petitioners institution.

(3.) THEREAFTER , the WRC forwarded the matter in regard to NOC to the Government. The Government granted no objection certificate to the petitioner institution. Then in accordance with the regulations framed by the NCTE namely National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009 (hereinafter referred to as 'Regulations 2009'), WRC constituted visiting team for inspection of the petitioner institution in its 175th meeting held on 02.02.2013. Accordingly, the visiting team conducted the inspection of the petitioner institution and submitted its report alongwith CD. WRC in its 181st meeting considered the case of the petitioner institution and had taken a decision to issue a letter of intent in accordance with clause 7 (9) of the Regulations 2009. After holding that the petitioner institution had good building and sufficient infrastructure. However, the petitioner institution was not granted recognition for the academic session 2012-13 in view of the judgment passed by Hon'ble Supreme Court in the case of Maa Vaishno Devi Mahila Mahavidyalaya Vs. State of U.P. and others reported in (2013) 2 SCC 617 and the WRC in its 184th meting held on May 27-29, 2013 decided that the case of the petitioner institution for consideration of recognition of D.El.Ed. course shall be considered for the academic session 2014-15 and for the aforesaid purpose a fresh opinion of the State Government be obtained. The petitioner institution has challenged the decision of the WRC in regard to obtain fresh permission.