Patna High Court: In the case where the constitution of the Inspecting Team by the National Council for Teachers Education (NCTE) for inspection of the Teachers’ Educational Institutions, Chakradhari Sharan Singh, J said that nominating Stenographer, Section Officer and Videographer, showed complete none application of mind, high handedness and arbitrariness on the part of the authorities of the NCTE and directed for inclusion of Union of India as party for deciding the question of the procedure for removal of the Chairman of the NCTE. A. Santhosh Mathew is serving as the Chairman of NCTE.

The Court had, on 15.11.2017, passed directions to ensure that the inspections of the Institutions are expedited for quite in the wake of the pendency of inspections. It was contended that the actions of NCTE were in violation of this order.

The Court said the persons, holding top position in the NCTE, were either completely insensitive towards the issues or were completely incompetent to hold the position, which they are holding. Refusing to tolerate such actions of the officials of the NCTE and considering the seriousness and urgency of the matter, the Court that it will hear the matter on 16.08.2017 in order to understand the statutory provisions, laying down procedure, for removal of the persons holding top positions in the NCTE. [B. R. Ambedkar College of Education v. State of Bihar, Civil Writ Jurisdiction Case No.9230 of 2016, order dated 09.08.2017]

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