ABDUL MOIN,J. - (1.)Heard Sri Anurag Shukla, learned counsel for the petitioner, Sri Sudhanshu Chauhan, learned counsel appearing for the respondents no. 2 and 3 and learned Additional Chief Standing counsel appearing for the respondent no. 2.
(2.)By means of the present petition, the petitioner has prayed for the following reliefs:-
"Issue a writ, order or direction, in the nature of Certiorari quashing the impugned order dated 13.02.2017, passed by the appellate authority, National Council for Teacher's Education, by means of which the appeal of the petitioner has been rejected on flimsy grounds, contained as annexure no. 1.

Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 23.09.2016, passed by the Regional Director, National Counsel for Teacher's Education, Northern Regional Committee, by means of which, despite completion of all the requisite eligibility norms, the petitioner's recognition for B.Ed. course has been negated in a capricious and whimsical manner on foreign grounds, contained as annexure no. 2.

Issue a writ, order or direction in the nature of Mandamus commanding the respondents to immediately grant recognition to the petitioner institution for B.Ed course which has been negated in a capricious and whimsical manner on foreign grounds, despite the fact that the petitioner institution does posses all the requisite eligibilities to run B. Ed course and submitted application with all completed formalities.

Any other reliefs, deem fit and proper may kindly be passed in the favour of the petitioner.

Kindly allow the petition with costs."

(3.)The case set forth by the petitioner is that the institution namely Sri Diamond Degree College was granted recognition by the Government of Uttar Pradesh. In the year 2015, the petitioner's institution submitted an online application to the National Council for Teacher Education (hereinafter referred to as " NCTE") on its website for running B.Ed course and in pursuance thereof deposited the requisite fee. The no objection certificate was granted by the Chatrapati Shahu Ji Mahraj University (Kanpur University) on 30.01.2016. Thereafter, a Show Cause Notice was issued to the petitioner's institution on 03.06.2016 pointing out certain defects. Reply to the said Show Cause Notice was submitted by the petitioner on 27.06.2016 but not finding the same satisfactory, the impugned order dated 23.09.2016 was passed by the respondent no. 3 refusing the recognition of the institution. The petitioner being aggrieved preferred an appeal to the appellate authority of the NCTE which was also rejected through the impugned order dated 13.02.2017. Aggrieved against both the orders dated 23.09.2016 and 13.02.2017, copies of which are annexure 2 and 1 to the writ petition, the petitioner is before this Court.