Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 27.11.2017 (Annexure-12) passed by respondent No.1 by which appeal preferred by the petitioner against the order dated 31.03.2017 as under Annexure-10 has been rejected.
(2.) The brief facts of the case of the petitioner is that in pursuance to the NCTE regulation as per the notification dated 28.11.2014 which contains the condition/criteria and method of making applications for getting recognition for conducting courses of Teachers' Education, the application has been made for conducting D.EI.Ed course of two years commencing from 2017-19 under Section 14 of the NCTE Act, 1993 in accordance with NCTE (Recognition, Norms and Procedure) Regulations, 2014 and also according to the instructions uploaded on the Website of NCTE on 28.05.2016.
(3.) The condition as per the instructions in the Clause 6(ii), the petitioner preferred to make payment of processing fee through demand draft, but after on-line application, the petitioner filed hard-copy of the application along with the required documents on 02.06.2016. However, time limit for submission of application form was extended upto 30th June, 2016. The respondent No.2 vide its letter dated 30th June, 2016 forwarded the copy of application of the petitioner to the department of Human Resources Department, Government of Jharkhand for its recommendation, but the respondent No.2 vide letter dated 09.11.2016 informed the petitioner that in course of verification of application, the respondent No.2 in its 223rd meeting held on 14th - 15th October, 2016 by which certain observations against the petitioner's institution has been made and therefore, the petitioner was served with a show cause notice, the Committee has found some deficiencies in the application of the petitioner, that are:- (a) The applicant has submitted Demand Draft of Rs.1.50 lakhs towards processing fee but as per the on-line NCTE portal, payment through on-line is only accepted. (b) As per the printout copy of the on-line application it is observed that application number is not available. (c) That application has not appeared on the Dashboard of the online NCTE portal due to which on-line process cannot be carried out.;