- (1.) Heard on admission.
(2.) This intra court appeal is directed against the order dated 21.09.2015 passed by the learned Single Judge of this High Court whereby he has dismissed appellant's S.B.Civil Writ Petition No.13132/2015.
(3.) The appellant applied for the recognition of its educational institution for B.Ed. Course academic session 2015-2016. The cut off date for submitting the application complete in all respect is 31/5 as provided in sub-clause (5) of Clause 5 of National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014 ( for short 'Regulations, 2014'). And since the application of appellant was filed after the cut off date on 4.6.2015, Northern Region Committee of the National Council for Teacher Education rejected the same for the academic session 2015-2016. The Council has however reportedly approved the recognition for the academic session 2016-2017. Aggrieved, the appellant filed S.B.Civil Writ Petition No.13132/2015, which the learned Single Judge has dismissed by the impugned order. The learned Single Judge has held that Clause 5 of Regulations, 2014 clearly provides that the completed application be submitted between 1st March to 31st May of the preceding year of the academic session for which the recognition is sought. The learned Single Judge has also taken note of the recent decision dated 8.9.2015 of the Supreme Court in Baba Shiv Nath Singh, Shikshan Evam Prashikshan Sansthan vs. National Council for Teacher Education [Writ Petition (civil) No.174/2015] wherein it is held that National Council for Teacher Education must strictly comply with and adhere to the directions and not to permit recognition or affiliation beyond the dates mentioned in Maa Vaishno Devi Mahila Mahavidyalaya vs. State of Utter Pradesh, 2013 2 SCC 617.;