Alok Sharma, J. - (1.) Petitioner-Trust'S applications for grant of recognition for teacher training courses (D.El.Ed. & B.Ed.) have been rejected by the NRC, Jaipur on 5.1.2018 and 10.1.2018 respectively. The petitioner has a remedy of appeal under Section 18 of the NCTE Act, 1993 (hereafter 'the Act of 1993') thereagainst. Admittedly the said remedy has been availed by the petitioner-Trust by filing a statutory appeal on 3.2.2018.
(2.) Yet, simultaneously this petition has been laid by the petitioner-Trust praying for the same relief sought in the statutory appeal against the orders of rejection dated 5.1.2018 and 10.1.2018. The petitioner-Trust has however in the alternative prayed that the appellate authority be directed to dispose of its appeal expeditiously with reference to the time frame under the NCTE Regulations, 2014 whereunder recognition for commencement of a teacher training course for a given academic year is to be granted on or before 3rd March of that year.
(3.) Evidently in the facts recorded above, this petition is not maintainable as the issue agitated is under active consideration of the appellate authority in the petitioner-Trust's appeal under Section 18 of the Act of 1993.;