S.B. Sinha, J. - (1.) Leave granted.
(2.) The first respondent herein is an institution which imparts teachers education. The appellant is a statutory body. It was created under the National Council for Teacher Education Act, 1993 (the Act, for short). The Act was enacted with a view to achieve a planned and co-ordinated development of the teacher education system throughout the country, regulate and provide maintenance of norms and standards in the teacher education system and for matters connected therewith. The appellant-Council was constituted in terms of Section 3 of the said Act.
(3.) Sub-section (1) of Section 14 of the Act reads as under : "14(1). Every institution offering or intending to offer a course or training in teacher education on or after the appointed day, may, for grant of recognition under this Act, make an application to the Regional Committee concerned in such form and in such manner as may be determined by regulations : Provided that an institution offering a course or training in teacher education immediately before the appointed day, shall be entitled to continue such course or training for a period of six months, if it has made an application for recognition within the said period and until the disposal of the application by the Regional Committee." ;