- (1.) Heard learned counsel for petitioners, Sri Dhananjay Awasthi, and Sri Bharat Pratap Singh, learned counsel for the respondent-N.C.T.E and Sri Manav Chaurasia, learned counsel, Sri Brijesh Kumar Srivastava learned counsel, Ms. Deepmala Srivastava learned counsel, Sri Girish Kumar Srivastava learned counsel, Sri Rakesh Kumar Pandey learned counsel, Sri Pushkar Srivastava learned counsel, Sri Purnendu Kumar Singh learned counsel, Sri Anupam Kumar learned counsel, Sri Sunil Kumar Srivastava learned counsel, Sri Manoj Kumar Singh learned counsel, Sri Sunil Kumar Singh, learned counsel, Sri S. M. Chauhan learned counsels for the Union of India.
(2.) Counter affidavit on behalf of NCTE has been filed and taken in the record. Sri Dhananjay Awasthi, learned counsel for the NCTE submits that the applications of 219 colleges for recognition of ITEP Course, were found to be valid, and these applications shall be accordingly processed. Many of the said colleges are petitioners before this Court.
(3.) The petitioners in the companion writ petitions, in this controversy, are the applicants who have applied for recognition of the four year Integrated Teacher Education Programme (ITEP) in the academic institutions before the NCTE.;