DIPAK MISRA,J. - (1.) Leave granted.
(2.) The present appeals, by special leave, call in question the legal acceptability of the common order dated 22.01.2015 passed by the High Court of Judicature for Rajasthan at Jaipur Bench in D.B. Civil Special Appeal (Writ) No. 1866 of 2014 whereby the Division Bench has allowed the students to be admitted for the academic year 2015-2016 subject to fulfillment of the new guidelines issued by the National Council for Teacher Education (NCTE) on 28.11.2014. At the very inception, it is seemly to note that the directions issued by the High Court have already been given effect to and neither the learned counsel for the State of Rajasthan nor the NCTE, the respondent herein, nor the other respondents have any kind of dispute over the same.
(3.) The crux of the controversy is whether the State Government has any say in the matter of grant of recognition to the institutions who apply for establishing institutions to get recognition from the NCTE under the National Council for Teacher Education Act, 1993 (for brevity, "the Act") and the Regulations framed thereunder. It is necessary to state here that the learned Single Judge had arrived at the conclusion that the State has remotely any authority or say in the matter of grant of recognition and the Division Bench has concurred with the judgment of the learned single Judge without adverting to the said aspect.;