AI Structured Summary
Not yet generated for this judgment
Judgment
  Â
1.Vide the present petition, the petitioner has impugned the order dated 6th March, 2017, passed by respondent no.1 whereby the petitioner’s
appeal has been rejected on the sole ground that the compliances sought by respondent no.2 from the petitioner for submitting list of duly approved
faculty, were submitted after the cut-off date. The petitioner has also impugned the order dated 2nd September, 2016 passed by respondent no.2,
rejecting its application for grant of recognition for D.El.Ed. (Add.) Course for want of approved faculty list.Â
Learned counsel for the petitioner submits that the petitioner was unable to submit the approved list of faculty in the prescribed time as despite the
petitioner’s applications to the Affiliating Authority, the said list was approved by the Secretary, Examination Regulatory Authority only on 3rd
October, 2016 whereafter the same was immediately forwarded to respondent no.1 alongwith the petitioner’s appeal dated 13th October, 2016.
She, thus, contends that respondent no.1 had erroneously declined to consider the said list and had rejected the petitioner’s appeal only on the
ground that the faculty list was furnished after the prescribed time limit. She contends that in view of the admitted position that the said list was
available with the Appellate Authority/respondent no.1, it was incumbent upon the respondent no.1 to consider the same and then decide whether the
petitioner fulfilled the conditions laid down in the letter of intent.Â
Learned counsel for the petitioner relies on the decision of this Court in WP (C) No.3231/2016 titled Rambha College of Education vs. National
Council for Teacher Education & Ors., which has attained finality as also various other orders passed by this Court including in WP (C)
No.8325/2017 & WP (C) No.258/2018.
Ms.Dwivedi, learned counsel for respondent nos.1 & 2, while not disputing the aforesaid factual position, submits that the petitioner not having
responded to the letter of intent and having not submitted any reply to the show cause notice, is not entitled to any relief from this Court.Â
Having heard learned counsel for the parties, I find that though there is no doubt about the fact that the petitioner had not submitted any reply to
the Letter of Intent (LOI) or to the show cause notice, there is merit in the explanation given by learned counsel for the petitioner that any reply to
the show cause notice at that stage would have been futile as it was still awaiting approval of its faculty from the Affiliating Body.Â
In these circumstances, in my considered opinion the petitioner could not be faulted for not responding to the show cause notice or the Letter of
Intent. I am of the view that once the relevant documents were very much available with respondent no.1, at the time of consideration of the
petitioner’s appeal, the respondent no.1 ought to have considered the said documents while deciding the petitioner’s appeal. I am fortified in
my above conclusion by the decision of this Court in the case of Rambha College (Supra) where in similar circumstances, the Appellate Order was
set aside and the matter was remanded back to the respondents to take a fresh decision by considering the documents submitted with the Appeal.
For the aforesaid reasons, the impugned order rejecting the petitioner’s appeal is wholly unsustainable.Â
Accordingly, the order dated 6th March, 2017 passed by respondent no.1 and the order dated 2nd September, 2016, are quashed. The matter is
remanded back to respondent no.2 to reconsider the application of the petitioner. Subject to the petitioner meeting all other eligibility criteria, the
respondents are directed to process petitioner’s application within a period of 12 weeks for the next academic session.
Needless to say, in case the petitioner is still aggrieved by the decision of the respondents, it would be at liberty to take legal recourse as
permissible under law.
The petition is disposed of with no orders as to costs.