- (1.) The petitioner is a degree college affiliated to the Purvanchal University. The petitioner applied for recognition from the National Council for Teachers Education for running B.Ed. classes. The application form was found to be deficient and the petitioner had been called upon to remove the deficiencies. The petitioner contends that the deficiencies were removed and information to that effect has been sent by registered post to the regional office. The request of the petitioner has been rejected on the ground that no such document arrived by registered post and, therefore, in the absence of any explanation for removing the deficiencies, the application cannot be entertained.
(2.) An appeal was filed against the same also stating the same facts that the deficiencies had been removed and information to that effect has been sent by registered post. It was also averred that a photostat copy of the receipt of the concerned post office dated 26.6.2009 was also being placed on record. The Appellate Authority has rejected the appeal on the ground that the postage fee as indicated in the receipt is Rs. 22/- whereas the proforma on which the information is to be sent requires a higher postage to be affixed.? Sri R.A. Akhtar learned counsel for the respondent submits that even otherwise the information did not reach the Council and further the fact that it was under-stamped was a reason to believe that the information had not been dispatched.
(3.) Heard learned counsel for the petitioner and Sri R.A. Akhtar learned counsel for the respondent-National Council for Teachers Education.;