- (1.) Heard counsel for the Petitioner as well as counsel appearing on behalf of the National Council for Teacher Education.
(2.) The Petitioner is aggrieved by order dated 01.10.2010 passed by National Council for Teacher Education, New Delhi (hereinafter to be referred as "the NCTE") and also the order dated 18.05.2010 passed by Respondent No. 3, whereby the application of the Petitioner for recognition of teaching B.Ed. Course in the college has been refused. The two orders have been annexed as Annexures 8 and 6 respectively.
(3.) The Petitioner moved an application in accordance with the Rules published in the Gazette of India [Extraordinary] PartIII, Section 4 National Council For Teacher Education, New Delhi dated 31.08.2009. The application was liable to be made online in accordance with the Rules framed and the processing of application was made in accordance with Rule7.The applicants were essentially required to furnish online application along with the under noted documents and the application could be treated to be within consideration zone if the documents were complete. 1. Institutions established by or under the authority of Central or State Government or Union Territory Administration. 2. Institutions financed by Central or State Government or Union Territory Administration. 3. All Universities, including institutions deemed to be universities, so recognised or declared, as the case may be, under the University Grants commission Act, 1956. 4. Self financed educational institutions established and operated by 'not for profit' Societies and trusts registered under the appropriate laws.;