Dilip Gupta, J. - (1.) PETITIONERS have sought the quashing of the decision taken by the Northern Regional Committee in its 162nd meeting held from 24th to 27th June, 2010.
(2.) IN the said meeting the Committee had taken the decision which is as follows: As per order of Hon'ble High Court of U.P. at Allahabad, the Committee considered the case and decided that the decision communicated to the Institute through letter dated NRC/NCTE/F -3/UP -3457/157 Meeting/2010/19970 dated 13 April 2010 stands. The Institute should apply a fresh whenever NCTE calls for the application. The record of the writ petition indicates that earlier also the petitioners had filed Writ Petition No. 30660 of 2010, against the decision taken by the Northern Regional Committee on 13.4.2010, which petition was disposed of by the judgment and order dated 25.5.2010, in the following terms: The petitioners have sought the quashing of the order dated 13th April, 2010 passed by the Northern Regional Committee of the National Council for Teacher Education by which the application submitted by the petitioners for grant of recognition/permission for conducting M.Ed Course for one year duration with an annual intake of 25 students has been rejected for the reason that no reply had been submitted to the letter dated 1st February, 2010 sent by the Northern Regional Committee. Sri Neeraj Tiwari, learned Counsel appearing for the petitioners submitted that the letter dated 1st February, 2010 sent by the Northern Regional Committee was duly replied to by the petitioners by the letter dated 17th February, 2010 which was sent by Speed Post and also personally received on 22nd February, 2010 and in this connection he has placed before the Court the said letters which have been annexed as Annexure -9 to the writ petition. Sri R.A. Akhtar, learned Counsel appearing for the respondents states that the petitioners may now apprise to the Northern Regional Committee of the aforesaid facts and in case such an application is moved, it shall be decided expeditiously. In view of the aforesaid, this petition is disposed of with a direction that in the event the petitioners file an application before the Northern Regional Committee, an appropriate decision shall be taken expeditiously, preferably within a period of one month from the date the representation is filed by the petitioners along with a certified copy of this order before the Northern Regional Committee. It is made clear that this Court has not adjudicated upon the merits of the case, which shall be considered by the Northern Regional Committee in accordance with law. The order impugned in the present petition shall abide by the final orders to be passed by the Northern Regional Committee.
(3.) IT is the submission of Sri Neeraj Tiwari, learned Counsel for the petitioners that the Northern Regional Committee has not given any reason for not accepting the claim of the petitioner.;