- (1.) The brief facts of the case are as follows: The petitioner is heading the trust for the Bishnupriya Memorial Trust which has been established to promote economic, social, educational and general welfare for the benefits of the general public. The petitioner has made an application dated 28.12.2012 for the grant of recognition for commencing with the B.Ed course for the concerned authorities. After scrutinizing all relevant documents, the National Counsel for Teachers Education, allowing the petitioner's educational trust to commence with the B.Ed course in their order dated 03.03.2014. The third respondent herein namely the Director of Primary Education Department had also granted a recognition letter. Subsequently the petitioner made an application to the 1st and 2nd respondents herein for the issuance of a no objection certificate in favour of the petitioner's college for attention in order to commence with the D.El.Ed programme for the academic session of 2017-2018 in terms of the National Council for Teacher education norms and regulations 2014.
(2.) The said application sent along with necessary particulars on 30.11.2015 to the concerned respondent. However, the concerned respondent had not issued no objection certificate or any reply on the said application.
(3.) The petitioner further submits that under these circumstances a public notice was issued by the National Council for Teacher Education, inviting application for recognition of Teacher's Training Programmes for the academic sessions 2017-2018. The said notice was published on 09.03.2016. The 1st and 2nd respondents have not issued any reply, hence, he had inquired from hihs counsel regarding the stage of the application for the issuance of No Objection Certificate. Thereafter, on 05.04.2016, the petitioner's Advocate had received a communication wherein the issuance of No Objection Certificate was rejected stating that the application for the No Objection Certificate submitted beyond the specified limited period.;