- (1.) An application for direction has been filed by the applicant seeking, inter alia, following direction: "(a) Allow the present application by relaxing and extending the last date the cut off date for grant of recognition as 15.05.2018 and for grant of affiliation as 31.05.2018 for the present academic session 2018-19;
(2.) A counter has been filed on behalf of the respondent No.2 - National Council for Teacher Education (NCTE) wherein it has been, inter alia, stated as follows: "8.1 It is important to point out that the High Court of Punjab & Haryana vide order dated 21.11.2008 passed in the case of Association of Education Colleges (Self Financing) of Haryana v. State of Haryana, CWP 17284 of 2008 noted that the total number of seats available in these institutions was so large that even when the last candidate who appeared in entrance test for admission is admitted to the course, and then thousands of seats remained unfilled. xxx xxx xxx 8.5 Further vide letter bearing MEMO number 17/10 DIET (TF) dated 28.02.2016, the Director of Elementary Education, State of Haryana communicated a decision of the State Government not to recommend any new private self financing and self financing minority D.Ed. institutions for the academic sessions 2016-17 and 2017-18. It was highlighted in the letter that there were 25 government, 325 self-financing and 14 private self financing minority D.El.Ed, institutes on the said date with a total intake capacity of 20,600 candidates, against a mere requisition of 9870 primary teachers. Hence the NCTE was requested not to entertain any fresh applications from the State of Haryana pursuant to the aforesaid decision. 8.6 Furthermore the vide letter bearing MEMO No.KW12/16-2003 C-II(3) dated 12.04.2016, the Deputy Secretary Higher Education, State of Haryana, also requested the NCTE not to entertain any applications of societies/trusts seeking recognition for 4 year integrated course B.A., B.Ed/B.Sc. and B.Ed. and opening of new B.Ed. Colleges for the academic session 2016-17 and 2017-18. The said request was made pursuant to order dated 19.02.2016 passed by the High Court in CWP No.25532 of 2015 titled as Ganga Institute of Education v. MDU, Rohtak, in which the High court took cognizance of the fact that the total intake capacity of the existing TEIs in the State of Haryana was 60,672 out of which 27,951 seats were lying vacant, and opined that no further colleges should be allowed to be opened as it will result in compromising the quality of education. xxx xxx xxx 9. In addition to the aforesaid communications received from the State of Haryana, it is most important to point out to this Hon'ble Court that NCTE also decided not to invite/accept any applications for recognition of new TEIs from certain states including Haryana from academic year 2010-11 till the next academic year 2019-20, and it has been issuing public notices from time to time to communicate the said decision. The said action has been taken in order regulate growth of teachers education at all levels on the basis of recommendation received from State Government and U.T's."
(3.) In view of the aforesaid and the categorical stand taken by the NCTE as reflected in the aforesaid paragraphs of the counter we decline to grant any relief as prayed for to the applicant.;