- (1.) Heard Sri O.P. Srivastava, learned counsel for the petitioner and Sri Vinay Bhushan learned counsel for National Council for Teacher Education and Dr. Ravi Kumar Misra for Dr. Ram Manohar Lohia Avadh University, Faizabad.
(2.) The petitioner's institution applied for recognition to the National Council for Teacher Education (NCTE). On being satisfied that the institution fulfills all the requirements and is fit for grant of recognition of the course, NCTE passed the order dated 24.1.2007, which says that the institution in question along with other institutions was found fit for grant of recognition of the course and intake of 100 seats mentioned against its name subject to the condition of appointment of qualified staff through duly constituted Selection Committee as per the norms of NCTE/ State Government/Affiliating University/Body before the commencement of the course etc. As a result of the aforesaid conditional recognition in terms of guidelines issued by NCTE, the petitioner's institution was supposed to appoint qualified staff through duly constituted Selection Committee as per norms prescribed before the commencement of the course so that regular recognition could have been granted.
(3.) The petitioner's case is that this unconditional recognition order did not prescribe the outer limit for the appointment of the staff as mentioned therein and therefore, it cannot be said that the institution defaulted in any manner in complying with the aforesaid directive about the appointment of staff when it made such appointments and communicated the same to the NCTE on 10.7.2009.;