- (1.) These petitions were filed in 2009 against order dated 07.01.2009 passed by the Division Bench of the Bombay High Court, Nagpur Bench whereby recognitions/permissions granted by Western Regional Committee of NCTE at Bhopal for establishment of 291 new D.Ed. Colleges and starting courses in the existing Colleges in the State of Maharashtra were quashed.
(2.) During the pendency of the matters before this Court, the Court appointed a Commission headed by Shri Justice J.S.Verma (former Chief Justice of India) to examine the entire gamut of recognition of Colleges established for teacher education courses and make suitable recommendations.
(3.) After examining the matter from various angles, the Commission headed by Shri Justice J.S.Verma made comprehensive recommendations for improving teacher education in the country and for ensuring that ineligible colleges and institutions do not get recognition / permission. The recommendations made by the Commission were accepted by the Government of India.;