Dilip Gupta, J. - (1.) Hon'ble Brahaspati Manila Mahavidyalaya, Kanpur Nagar has sought the quashing of the order dated 6th January, 2010 passed by the Northern Regional Committee (hereinafter referred to as the 'Committee') of the National Council for Teacher Education, New Delhi by which the grant of recognition to the petitioner-Institution for B.Ed. Course has been withdrawn with effect from the Academic Session 2010-11. The petitioners have also sought the quashing of the order dated 5th March, 2010 passed by the Appellate Authority/National Council for Teacher Education by which the appeal filed by the petitioners for setting aside the aforesaid order has been dismissed.
(2.) It is stated in the writ petition that the Committee had granted conditional recognition to the petitioner-Institution by the order dated 6th July, 2009 and all the deficiencies mentioned in the aforesaid letter were removed by the Institution. Subsequently, the Institution submitted an application before the Committee for grant of permanent recognition and the Committee by the order dated 13th July, 2007 granted permanent recognition. The petitioner-Institution sought affiliation from Chhatrapati Shahu Ji Maharaj University, Kanpur (hereinafter referred to as the "University") and the Chancellor of the University granted temporary affiliation by the order dated 22nd January, 2007 with effect from 1st July, 2006 and subsequently the State Government granted permanent affiliation to the petitioner- Institution with the University. However, the Committee made an inspection of the Institution and thereafter issued a show-cause notice dated 19th May, 2009 under Section 17(1) of the National Council for Teacher Education Act, 1993 (hereinafter referred to as the "Act') mentioning nine deficiencies which are as follows: "1. The year marked building is not being used exclusive for B.Ed. course. 2. The salary is not being paid as per norms of UGC/University/State Government.
(3.) Building map is not approved by the competent authority.;