- (1.) In this I.A. the petitioners-applicants have prayed for allowing the students of the college to appear in the final examination of B.Ed. Course for the session 2011-12 to be held by the Vinoba Bhave University, Hazaribagh. It has been stated that the University is not accepting the fees and forms and is not allowing the students to appear in the examination on the ground that by order dated 6th April, 2011, the National Council for Teacher Education (NCTE) has cancelled recognition granted to the college.
(2.) Mr. M. Sohail Anwar, learned Senior Counsel appearing on behalf of the applicants submitted that the said order issued by the NCTE has been challenged in the writ petition. However, even in the said order it has been specifically mentioned in paragraph-8 that the Institution shall discontinue the course or training in B.Ed. Course and the concerned University or Examining Body shall cancel affiliation of the Institution in accordance with the order passed under Section 17(1) with effect from the end of the academic session next following the date of communication of this order.
(3.) Mr. P.D. Agrawal, learned counsel appearing on behalf of the NCTE has not disputed the said position.;