- (1.) THE respondent - -Al -Iqra Teachers Training College at Bario, Dhanbad (Institution for short) applied for recognition of B.Ed. course of the Institution before the appellant - -National Council for Teacher Education (Council for short) well before in time in December, 2000. The said application was scrutinised by the Council and vide letter dated 7.3.2001 the Institute was directed to submit no objection certificate from the State Government as also copy of certificate of the registration of Society and syllabus of courses. The aforesaid two documents were submitted within time but no objection certificate could not be obtained from the State Government. Faced with the aforesaid situation the respondent -Institute had to move before this Court by filing CWJC No 1664 of 2001 for direction to the Council to accept the application for grant of recognition in terms of Section 14 of the National Council for Teachers Education Act, 1993.
(2.) THE writ petition aforesaid was disposed of on 26.4.2001 with direction to the State Government to issue no objection certificate as early as possible preferably within six weeks. However, the State Government sat tight over the matter and took about eight months time to grant no objection certificate. It was issued by the State Government on 12.2.2002 and received by the Council on 18.2.2002 for recognition of the Institute for the Session 2002 -2003. It appeals that the Council agreed to recognise the Institute but for the Session 2003 -2004. The sole ground shown for not recognising from the Session 2002 -2003 is that the no objection certificate was to be received by 31st December, 2001 which has been received on 18th February, 2002.
(3.) LEARNED single Judge taking into consideration the fact that the laches was on the part of the State Government and there was delay of about one month 18 days in forwarding the no objection certificate, directed the Council to consider the application of the Institute for its recognition for the Session 2002 -2003 and to take a decision, in accordance with law.;