L MUTHUKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since these petitions raise common questions based on similar set of facts they are being disposed of by this common judgment.

(2.) The petitioners filed their respective writ petitions against the respondents praying for the publication of their results and to issue diploma in teachers training, contending that on successful completion of the higher secondary they underwent secondary grade teachers training in different training institutes between the period 1988 to 1991; they had taken public examination in May, 1992 but their results were not published and certificates were not awarded. The institutes in which they had undergone training course had recognition but the same was withdrawn subsequently. The learned single Judge dismissed the writ petitions following the judgment of the Division Bench of the High Court in P. M. Joseph v. State of Tamil Nadu, 1993 Writ LR 604 (Writ Petition No. 9494 of 1992). Writ appeals filed against the order of learned single Judge were also dismissed affirming the view taken by the learned single Judge stating that the petitioners were only entitled to get the results declared and were not entitled to get mark sheets or diplomas/certificates as the institutes in which they had undergone training were de-recognized. Hence these petitions are brought before us in this Court.

(3.) The learned counsel for the petitioners urged:-