Shishir Kumar, J. - (1.) Heard learned Counsel for Petitioner and Sri R.A. Akhtar, learned Counsel appearing for Respondents and learned Standing Counsel.
(2.) Petitioner is aggrieved by the order impugned dated 15/17.5.2010 as well as the Appellate Order dated 28.9.2010 by which Petitioners' application for recognition to run BTC course has been rejected.
(3.) The facts arising out of writ petition are that Petitioner is running an education institution, applied for recognition of BTC training course to Respondents. According to Petitioner, all relevant documents have been submitted by Petitioner before the Regional Director, National Council for Teachers Education, Jaipur. A letter was issued regarding indication of certain deficiencies. Petitioner submitted all relevant documents removing deficiencies as indicated by Respondents but by order dated 15/17.5.2010, Council has rejected the application filed by Petitioner and FDR deposit by Petitioner has been returned.;