- (1.) Due to personal difficulty of learned counsel for the NCTE, time has been sought, therefore, it is not opposed by the learned counsel for the petitioner also Since it was a case of genuine difficulty of the learned counsel for the NCTE, time is granted.
(2.) However, order dated 30th January, 2013 be complied with and further direction is issued that if there is necessity of regular appointment of teaching staff in the B. Ed. colleges, then the steps may be taken by the appropriate institution immediately without waiting.
(3.) We, therefore, direct the concerned authorities to act fast and do the needful and may submit any fact to this Court on affidavit which is relevant for the purpose of finding out whether the steps which were required and have not been taken and now the steps are being taken. Copy of the order be sent to the Universities in the State of Jharkhand under whom there are B. Ed. colleges and the Universities shall strictly follow the instructions issued by the NCTE which are legally binding upon them.;