Kanwaljit Singh Ahluwalia, J. - (1.) Swami Gangadas Shikshak Prashikshan Mahavidyalaya, the petitioner college has preferred the present writ petition under Article 226 of the Constitution of India, praying that the writ in the nature of mandamus be issued and respondent National Council for Teacher Education, Northern Region Committee and parent organization National Council for Teacher Education, New Delhi be directed to grant formal recognition to the petitioner college for commencing course of B.Ed. for academic session, 2015 -2016.
(2.) Today vide a separate order of even date, considering that 30th May was Saturday and 31st May was Sunday relying upon Sec. 10 of the General Clauses Act, this Court has held that any application submitted on the next date of Saturday and Sunday will be within the period of limitation prescribed under the sub -clause (5) of Clause 5 of Notification issued by National Council for Teacher Education on 28.11.2014.
(3.) Admittedly, in the present case, the requisite documents to complete application were submitted on 4.6.2015 after the last date prescribed under sub -clause 5 of Clause 5 of National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014 (hereinafter called 'Regulations, 2014'), had expired.;