RENUBALA COLLEGE OF EDUCATION & ANR. Vs. WEST BENGAL BOARD OF PRIMARY EDUCATION
LAWS(CAL)-2021-9-10
HIGH COURT OF CALCUTTA
Decided on September 16,2021

Renubala College Of Education And Anr. Appellant
VERSUS
WEST BENGAL BOARD OF PRIMARY EDUCATION Respondents

JUDGEMENT

AMRITA SINHA, J. - (1.) The petitioner no. 1 college made an online application for grant of recognition of teacher education programmes before the National Council for Technical Education (NCTE for short) on 31st May, 2016.
(2.) According to the NCTE notification dated 28th November, 2014 an eligible institution desirous of running a teacher education programme may apply to the concerned Regional Committee for recognition in prescribed application form along with processing fee and requisite documents. The application shall be submitted online electronically along with processing fee and scanned copies of required documents such as no objection certificate ('NOC' for short) issued by the concerned affiliating body. The affiliating body of the petitioner is the West Bengal Board of Primary Education ('the Board' for short).
(3.) The petitioner applied for NOC before the Board. The prayer of the petitioner for grant of NOC was considered by the Board and by a communication dated 24th June, 2021 the Board was of the opinion that the application filed by the petitioner is deficient. The petitioner has been requested to submit copy of the trust/society deed, no encumbrances/litigation certificates, copy of the registered agreement/deed for transfer of the land in the name of the proposed institution within six months from the grant of recognition, land use certificate issued by the BLRO, approved building plan along with photographs of the construction/building as per NCTE norms and a notarised declaration that the proposed institution will be run by NCTE and Government of West Bengal guidelines and the proposed institution is a 'no profit making' institution.;


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