Dinesh Mehta - (1.) Mr. G.S. Chouhan appearing for Mr. M.S. Tomar, learned counsel for the respondents Nos. 1 and 2. Service, therefore, is complete.
(2.) Both the counsel are ad idem that the controversy involved in the present case is squarely covered by the Co-ordinate Bench decision dated 27.05.2019 rendered in the case of Smt. Narayani Devi Girls T.T. College v. NCTE and Anr. (S.B. Civil Writ Petition No. 11966/2018).
(3.) The operative portion of the judgment aforesaid is reproduced hereinunder: "2. The petitioner an educational institute applied for granting recognition for B.S.T.C./ B.El.Ed Course vide its application dated 6.6.2016. The application was accompanied by a fee of Rs. 1.5 lakhs through demand draft No. 2490 dated 31.05.2016. 3. The limited bone of contention is that Clause 5 of the NCTE Regulations, 2014 clearly stipulates that the recognition fee shall be deposited online. Clause 5 reads as under:- '5. Manner of making application and time limit.- (1) An institution eligible under regulation 4, desirous of running a teacher education programme may apply to the concerned Regional Committee for recognition in the prescribed application form along with processing fee and requisite documents: Provided that an institution may make simultaneous application for shifting of premises or additional intake, or additional teacher education programmes as the case may be: Provided further that an existing institution may make an application for closure or discontinuation of one or several teacher education programmes recognised by the Council. (2) The application form may be downloaded from the website of the Council, namely, www.ncte- india.org and different forms may be downloaded for programmes offered through open and distance learning. (3) The application shall be submitted online electronically along with the processing fee and scanned copies of required documents such as no objection certificate issued by the concerned affiliating body. While submitting the application, it has to be ensured that the application is duly signed by the applicant on every page, including digital signature at appropriate place at the end of the application. (4) While submitting the application online a copy of the registered land document issued by the competent authority, indicating that the society or institution applying for the programme possesses land on the date of application, shall be attached along with the application. (5) Duly completed application in all respects may be submitted to the Regional Committee concerned between 1st March to 31st May of the preceding year from the academic session for which recognition is sought. Provided that the aforesaid period shall not be applicable for submission of application to innovative programmes of teacher education. (6) All applications received online from 1st March to 31st May of the year shall be processed for the next academic session and final decision, either recognition granted or refused, shall be communicated to the applicant on or before the 3 rd day of March of the succeeding year'. ;