- (1.) These writ petitions have been filed by the petitioners- Institutions challenging the orders dated 6.2.2019, amended order dated 27.5.2019 issued by the State Government and public notice dated 20.5.2019 issued by the National Council of Teachers Education (hereinafter referred to as "NCTE").
(2.) The grievance of the petitioners-Institutions is also in respect of not providing seats to the petitioners-Colleges for imparting integrated teachers educational program (for short as "ITEP") for session 2020-21.
(3.) The petitioners have pleaded that the State Government while issuing the orders dated 6.2.2019 and 27.5.2019 has sanctioned ITEP in 64 Tehsils only. The non-inclusion of other Tehsils apart from 64 Tehsils is, said to be discriminatory and arbitrary.;