- (1.) WE have heard Mr. Amitesh Kumar, learned Counsel for the National Council for Technical Education (NCTE) on whose behalf this I.A. has been filed.
(2.) BY a judgment of this Court in Maa Vaishno Devi Mahila Mahavidyalaya v. State of U.P. and Ors. : (2013) 2 SCC 617, a schedule for recognition and affiliation for various courses to which the NCTE Act, 1993 applies, was fixed by this Court in para 87.1.
(3.) IN this I.A., a prayer has been made to permit the NCTE to draw up its own internal schedule enabling thorough processing of each application for recognition and to re -fix the schedule in accordance with the internal schedule prepared by the NCTE. The NCTE was give some time to work out the internal schedule and submit the same before this Court and, accordingly, the NCTE has furnished the following revised schedule for processing applications for recognition. JUDGEMENT_10_LAWS(SC)6_2013.htm ;