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Judgment
Heard learned counsel for the petitioner, State and the NCTE.
A prayer has been made in the writ petition to investigate the conduct of fake college namely Swami Ramkrishna Paramhans Teachers Training College, Bokaro alleging that erstwhile college has, in a changed name without the knowledge of National Council for Teacher Education(NCTE), been issuing advertisement in newspaper for admission of the students by trapping innocent students for monetary gains.
Learned counsel for the petitioner submits that petitioner herself was a sufferer of the so called college which is indulging in such activities.
Learned counsel for the Respondent State and NCTE both submitted that it is always available for the aggrieved person to take recourse of law in case of any such acts and omission, which may constitute criminal offence.
The Institutions are however not party in the present writ petition. Withing expressing ourselves on the merits of the allegation, we are also of the view that petitioner is at liberty to invoke the process of law in relation to such grievance before the competent authorities or Court of law. We therefore do not find any reason to entertain this Public Interest Litigation.
The writ petition is dismissed accordingly.