- (1.) THE petitioner, a self financed institution, has invoked the writ jurisdiction of this Court for directing the National Council for Teacher Education (for short 'ncte'), to permit the petitioner the additional intake of 100 students.
(2.) VIDE communication dated 25. 7. 2006 (Annexure P. 1), the petitioner was recognized by the NCTE for conducting B. Ed. Course with annual intake of 100 students. Thereafter, the petitioner obtained affiliation from the Punjabi University for the academic sessions 2006-07. It is the case of the petitioner that on 15. 10. 2007 (Annexure P. 3), the petitioner has sought permission for additional intake of 100 students through an application submitted to the Regional Director of the NCTE. It is pointed out by the petitioner that it checked the position of the application form with respondent-NCTE and was told that the petitioner had to apply in the prescribed proforma in triplicate with the requisite fee. It is; thereafter, on 17. 12. 2007, the petitioner submitted an application in requisite forms and documents along with fee and FDRs.
(3.) IN the meantime, the National Council for Teacher Education (Recognition Norms and Procedure) Regulations 2007 (for short 'the 2007 Regulations'), came into force with the date of publication of the said Regulations in the Official Gazette i. e. on 10. 12. 2007. The case of the petitioner is that since the petitioner has applied for recognition on 15. 10. 2007 i. e. prior to publication of 2007 Regulations, therefore, the request of the petitioner for additional intake has to be governed by the old Regulations and not by 2007 Regulations. In support of such contention, reliance is placed upon Clause 8 (6) of the 2007 Regulations.;