R.Banumathi,C.J. - (1.) The present PIL is filed for a direction upon the respondents to ensure strict compliance of the guidelines/norms issued by the National Council for Teacher Education (NCTE) for proper running of B.Ed Colleges (Self-Financed) in the State of Jharkhand and also for a direction upon the respondents to hold proper inquiry as to the violation of the guidelines/norms issued by the NCTE and if any college is found guilty for violating the norms/guidelines of NCTE, to take appropriate action.
(2.) We have heard Mr. Manoj Tandon, learned counsel appearing for the petitioner as well as Mr. Anil Kumar Sinha, learned Senior Advocate, appearing alongwith Mr.P.D.Agrawal, learned counsel, on behalf of respondent nos.1 and 2; Mr.Rajesh Shankar, learned Govt. Advocate, appearing on behalf of respondent no.3 & 4-State of Jharkhand and its official; Mr.Anoop Kumar Mehta, learned counsel appearing on behalf of respondent no.5-Ranchi University; Mrs. I. Sen Choudhary, learned counsel appearing on behalf of respondent no.6- Binoba Bhave University; Mr. M.S. Anwar, learned senior counsel appearing on behalf of respondent no.7-S.K.M. University; Mr.Sanjay Piprewal, learned counsel appearing on behalf of respondent no.8- Kolhan University and Mr.Ananda Sen, learned counsel appearing on behalf of respondent no. 9 Nilambar & Pitambar University .
(3.) In the petition it is alleged by the petitioner that most of the self-financed B. Ed colleges are not following the guidelines of the NCTE and are running by the help of the ad-hoc/contract appointee teachers without making any attempt for appointment of regular teachers. It is further alleged that the colleges does not fulfill the rule or endeavor being made to establish well equipped library.;