M.c. Mehta v. Union Of India & Others

M.c. Mehta v. Union Of India & Others

(Supreme Court Of India)

Interlocutory Application No. 1 In W.P.(C) No. 860 Of 1991 | 06-08-2005

1. All India Council of Technical Education (AICTE) is represented by the Additional Solicitor General who submits that they have already prepared a syllabus which includes Environmental Education and which is now being updated. The said syllabus will be introduced from the next academic year. We record that statement.

2. National Council of Teachers Education (NCTE) is also represented by their learned Counsel. He submits that preparatory papers in regard to preparing a syllabus including the environmental education is under process and which includes the process of updating. He seeks three months’ time to complete the process. Recording the above statement this matter is adjourned by four months. List after four months.

Advocate List
Bench
  • HON'BLE MR. JUSTICE N. SANTOSH HEGDE
  • HON'BLE MR. JUSTICE S.B. SINHA
Eq Citations
  • 2005 (7) SLT 492
  • LQ/SC/2005/773
Head Note

from today Education Law — Technical Education — Environmental Education — AICTE and NCTE to introduce Environmental Education from next academic year