SCHOLAR B.ED COLLEGE, MAKATPUR, GIRIDIH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2017-4-147
HIGH COURT OF JHARKHAND
Decided on April 26,2017

Scholar B.Ed College, Makatpur, Giridih Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

APARESH KUMAR SINGH,J. - (1.) Heard counsel for the petitioner, NCTE and University.
(2.) Petitioner is a Trust registered on 29.09.2011 in the office of Sub Registrar, Giridih (Annexure-1). It was granted recognition for conducting B.Ed Course with annual intake of 100 students for one year from the academic session 2014-15, as per decision of Eastern Regional Committee, National Council for Teacher Education dated 07/08.06.2013. Petitioner approached the Hon'ble Supreme Court in the Writ Petition (C) No. 407/2013 complaining that recognition has been allowed from the academic session 2014-15 only, though it should operate from 2013-14 also. Writ petition was disposed of with a direction that recognition would apply for the sessions 2013-14 and 2014-15 (Annexure-2). The revised recognition order was accordingly issued on 14.08.2013. The National Council for Teacher Education (Recognition, Norms and Procedure) Regulations, 2014 dated 28.11.2014 made it mandatory for existing Institutions to convert their Units into composite Institutions, meaning thereby the Institution offering Multi Teaching Education Programme. The Government of Jharkhand accepted the recommendation for petitioner's affiliation for the academic session 2013-14 vide order dated 11.05.2016 (Annexure-5) and also communicated its approval to the affiliation of the petitioner college for the academic session 2016-18. NCTE granted recognition to the petitioner Institute for conducting B.Ed programme for the session 2015-16 vide order dated 22.05.2015 (Annexure-6). Thereafter, petitioner made on-line application for grant of recognition of Teacher Education Programme for the academic session 2017-19 on 24.05.2016 for the course of Diploma in Elementary Education (D.El.Ed) within the time prescribed by the NCTE (Annexure-7).
(3.) Petitioner's application was considered in 231st meeting held on 28/ 29.01.2017 and was asked to remove certain deficiencies. Petitioner claims to have removed the deficiencies by his reply dated 04.02.2017. Thereafter, meetings were held by the NCTE and the matter was placed before the Committee in its 237th meeting held on 9/11.04.2017 and finally in 238th meeting held on 18/20.04.2017 in which, NCTE has decided to constitute a visiting team for inspection of the college.;


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