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Judgment
Ravi V Hosmani, J
This writ petition is filed for following reliefs:
a) Issue a Writ of Certiorari or any other appropriate writ or order quashing withdrawal order passed by the 1st respondent vide Annexure-A dated 05.09.2022 vide No.F.SRC/NCTE/ APS0 3683/B.Ed./KA/2022/134453 and consequently permitting the petitioner Institution from taking up of fresh admission of students from the academic session 2023-24 in respect of B.Ed., Course etc."
In response to order dated 05.02.2024, Sri M Vinod Kumar, learned counsel for respondents no.1, 5 & 6 submitted that next date of meeting of Appellate Authority is on 08.02.2024 and in case, petitioner furnishes hard copy of memorandum of appeal by tomorrow afternoon, same would be placed before Appellate Authority and a decision thereon would be taken expeditiously.
Sri L.S.Venkata Krishna, learned counsel for petitioner would submit that Appeal against impugned order was filed online as per Annexure-Z, as early as on 29.11.2022 and was not informed of requirement of filing hard copy of memorandum of appeal. It was submitted that since last date for admissions during current academic year would come to end soon, petitioner would tender hard copy of Memorandum of Appeal (Annexure-Z) by tomorrow afternoon and sought for direction for its expeditious consideration.
In view of above and as indisputably order impugned herein is appealable and said remedy is already stated to have been invoked though not meeting requirements as per respondent no.1, undertaking of petitioner to furnish hard copy of Memorandum of Appeal (Annexure-Z) as per guidelines by tomorrow afternoon, there is nothing to be decided herein.
Hence, writ petition stands disposed of, permitting petitioner to furnish complete set of hard copy of Memorandum of Appeal-Annexure-Z to Appellate Authority of National Council for Teacher Education by tomorrow afternoon i.e. 07.02.2024 and upon receipt of same, directing Appellate Authority of National Council for Teacher Education, to take it up for consideration in its meeting scheduled on 08.02.2024 and pass appropriate orders thereon after providing opportunity to petitioner within an outer limit of four weeks. Keeping in mind that last date for admissions for current academic year would come to an end soon, it would be preferable if Appellate Authority - National Council for Teacher Education decides appeal within next two dates of sittings, if petitioner co-operates for same.
In view of shortage of time, counsel for respondent no.1 to intimate this order to Appellate Authority of forthwith.