- (1.) The recognition granted by Northern Region Committee (in short referred to as the ''Committee') in favour of the petitioners stands withdrawn vide order dated 15/21.5.2011 which is subject matter of challenge before this Court.
(2.) The brief facts giving rise to the present writ petition are enumerated as under: - Sri Suraj Singh Memorial College, Avagarh, District Aligarh (in short as the 'Institution') is a degree college affiliated with Dr. B. R. Ambedkar University, Agra. The institution in question is running Bachelor of Education course. The said college is governed by the U.P. State Universities Act, 1973 and the First Statute of Agra University. The recognition for imparting instruction of studies in Bachelor of Education course with an annual intake of 100 students was granted by order dated 4.8.2004 passed by the Northern Regional Committee, National Council for Teacher Education, Jaipur. The affiliation to the said institution was granted on 8.10.2004 with Dr. B.R.Ambedkar University, Agra for running Bachelor of Education Course for a limited period of one year. However, by means of a subsequent order of Chancellor of the University dated 10.11.2006, the institution was granted permanent affiliation w.e.f. 1.7.2005. The initial course was started by the institution from the academic year 2004-05. The admission of the students was granted on the basis of an entrance test conducted by the University from academic session 2004-05 till 2008-09 and thereafter again in the academic session 2010-2011. However, from the academic session 2007-08, such admissions were granted on the basis of Common Admission Test under the orders of the State Government by different Universities nominated for such purpose for different years.
(3.) In a meeting of the Committee held from 24/27th June, 2010, a decision for issuing show-cause notice was taken against the petitioners' institution on account of alleged shortcomings recorded in the meeting. According to the show-cause notice, following defects were noticed on the part of the petitioner's institution: - (i)Principal has not been appointed as per National Council for Teacher Education (N.C.T.E.)norms; (ii)Faculty members, namely Anuj Kumar Pandey and Santosh Kumar are not qualified as per N.C.T.E. Norms; (iii)Seven computers were not sufficient for the annual intake of 100 students; (iv) Toilet and drinking water facility was not adequate; (v)The college website as per N.C.T.E. Norms had not been developed.;