- (1.) We have heard learned counsel appearing for the parties.
(2.) Fifteen Educational Institutions under private management applied for recognition to the National Council for Teachers Education, Delhi (for short, 'the NCTE) for conducting education research and training in teacher education, and to admit the students for B.Ed. Courses for the year 2014-15. They also applied for affiliation to the Universities in the State of Rajasthan, and for Objection Certificate from the State Government. After the Common Entrance Examination, in which these institutions were not included the counselling was closed on 08.09.2014. Before the counselling could be closed for the academic session 2014-15, the State Government refused to grant No Objection Certificate to these institutions on the ground that there are total number of 793 B.Ed. Colleges in Rajasthan, which are quite adequate. The number of the candidates, who are pursuing B.Ed. Course, are far in excess to the total number of new teachers required in the State of Rajasthan. The State Government was of the view that with an annual intake of 91690 students in the B.Ed. Colleges in the State of Rajasthan, in accordance with the academic survey conducted by the NCTE, the State of Rajasthan will have 62137 students between the academic sessions 2009-10 to 2016-17, which would be in excess of the actual demand of teacher trainees in the State of Rajasthan.
(3.) The letter dated 13.05.2011 sent by the Joint Secretary, Higher Education, Government of Rajasthan to the Regional Director (NRC, NCTE), Jaipur, and the consequent refusal to issue a No Objection Certificate was challenged by the appellants in a writ petition before learned Single Judge.;