City College of Education, Hisar vs National Council for Teachers Education and another

Rajiv Narain Raina, J.—Learned counsel for the petitioner contends that no action has been taken by respondent No. 2 on petitioner''s representation dated 09.07.2011 for reconsideration of the decision dated 14.09.2009 withdrawing recognition of B.Ed. and D.Ed. courses run by the petitioner-college. The said representation dated 09.07.2011 has been placed as Annexure P-13. Learned counsel for the petitioner would be satisfied if a direction is issued to the respondents to consider the representation (P-13) within a time bound period by passing a speaking order. Consequently, a direction is issued to the respondents to consider the representation dated 09.07.2011 (Annexure P-13) together with the assertions made in this writ petition, which shall be treated as an additional representation.

Let a final decision be taken by the respondents after giving an opportunity of hearing to the petitioner and by passing a speaking order containing reasons for grant or refusal of recognition. Let the needful be done within a period of one month of being supplied a certified copy of this order. The petition stands disposed of with the above directions.