Rajesh Dayal Khare, J. - (1.) LEARNED Counsel for the Petitioner states that he may be permitted to implead National Council of Teacher Education, (N.C.T.E.) in the array of parties as Respondent No. 4.
(2.) ACCORDINGLY , permission granted. Learned Counsel for the Petitioner is permitted to implead National Council of Teacher Education, (N.C.T.E.) in the array of parties as Respondent No. 4, during the course of the day.
(3.) HEARD learned Counsel for the Petitioner, learned Standing Counsel who has accepted notices on behalf of Respondents No. 1 to 3 and Sri Rizwan Ali Akhtar, learned Counsel, who has put in appearance on behalf of Respondent No. 4.;