VINEET SARAN, J. - (1.) THE petitioner institution filed an application dated 14 -12 -2001 before respondent No. 3, National Council for Teachers Education, (Northern Regional Committee), A -46, Shanti Path, Tilak Nagar, Jaipur, Rajasthan for grant of recognition under Section 14 of the National Council for Teachers Education Act, 1993 (hereinafter referred to as the Act) for running B.Ed. courses for the Session 2002 -03. It has been submitted that no objection certificate had been obtained from Chaudhary Charan Singh University, Meerut on 31 -12 -2001. However, since the formalities as stipulated under the Act as well as Regulations framed thereunder had not been completed within time for the Session 2002 -03, the said application of the petitioner was forwarded for the Session 2003 -04. Under Regulation 7 of the Regulations framed under the Act the time limit for making the application has been clearly given. According to the said Regulation the application form as well as all necessary formalities were to be completed on or before 31st December of the preceding year i.e. to say in case if the application was made for the Session 2003 -04 the form alongwith all formalities had to be completed by 31st December, 2002. However, for the Session 2003 -04, the said time was extended upto 15th March, 2003.
(2.) BY the impugned order dated 22 -5 -2003 the respondent No. 3 has intimated to the petitioners that since the copy of the building plan approved by the competent authority and the fixed deposit receipt of Rs. 5 lacs had not been deposited by the petitioners within the stipulated time i.e. upto 15th March, 2003, the application of the petitioners could not be processed for the Session 2003 -04 and the same was being carried forward for the Session 2004 -05. The petitioners filed appeal against the said order of respondent No. 3 before respondent No. 2 which has been also dismissed vide order dated 28 -10 -2003. The petitioners have thus filed this writ petition challenging the aforesaid orders and also for a direction to the respondents for granting permission to the petitioners to run and conduct B.Ed. courses for the Session 2003 -04. A counter -affidavit has been filed on behalf of respondent Nos. 2, 3 and 4 to which rejoinder affidavit has also been filed and with the consent of the learned counsel for the parties, this petition is being disposed of at the admission stage.
(3.) HAVING heard Sri S.K. Tyagi, learned counsel appearing for the petitioners as well as learned Standing Counsel appearing for the State -respondents and Sri Rajiv Joshi, learned counsel appearing for the respondents 2, 3 and 4 and on perusal of the record, in my view the petitioners are not entitled to any relief as has been prayed for.;