Supreme Court: In the case where recognition application of an institute for the year 2017-2018 was rejected by National Council for Teacher Education (NCTE) on the ground that the faculty list did not contain signatures on each and every page and only last page was signed by the Registrar of the affiliating body, the bench of Dr. A.K. Sikri and Deepak Gupta, JJ that recognition cannot be rejected on mere technical defects.
Considering the fact that the petitioner approached the Registrar of the affiliating body and the Registrar thereafter gave fresh list which is signed and stamped on each page, the Court said that the defect was purely of technical nature and that too beyond the control of the petitioner inasmuch as earlier list was approved by the Registrar of the affiliating body and it is the Registrar who failed to get the signatures on each page and that defect having been revised. The Court, hence, directed, the NCTE to issue recognition certificate to the petitioner. [ D.L.S. SHIKSHA MAHAVIDHYALAY v. NCTE, WRIT PETITION (C) NO.377 OF 2017, decided on 29.05.2017]
