Rakesh Tiwari, J. - (1.) Heard the counsel for the parties and perused the record.
(2.) This writ petition has been filed by the petitioner challenging the validity and correctness of the order dated 1.5.2000 passed by the Regional Director, National Council for Teachers Education (hereinafter referred to as N.C.T.E.) Annexure-3 to the writ petition and the order dated 30.6.2000 passed by the Member Secretary, National Council for Teachers Education (N.C.T.E.) Annexure-10 to the writ petition, rejecting the appeal by confirming the order of the Northern Regional Committee (N.C.T.E.), Jaipur dated 1.5.2000 refusing recognition of the institution.
(3.) The admitted facts as called out from the record are that the petitioner is the Chairman of K. K. Ideal Education Society, which was registered on 3.8.1998 under the provisions of the Societies Registration Act, 1860. It is alleged that for the purpose of imparting B.Ed. education to the students, the Society moved an application on 20.12.1998 with all requisite informations seeking recognition/approval for a college having facility of 240 seats. The petitioners was granted N.O.C. by the State Government as well as by the concerned University, which was duly intimated to respondent No. 2 on 30.5.1999. In response to the application dated 20.12.1998 submitted by the petitioner, an inspection was made by the Committee of the respondents and the petitioner was informed on 27.7.1999 that petitioner's institution does not fulfil as many as nine conditions as per norms and conditions for purpose of eligibility for grant of recognition of the institute.;