STATE OF TAMIL NADU Vs. ST JOSEPH TEACHERS TRAINING INSTITUTE:DR ARUPAPPA TEACHERS TRAINING INSTITUTE

JUDGEMENT

(1.) Leave granted.

(2.) In the State of Tamil Nadu a number of educational institutions were set up for running courses for teachers training. The respondent institutions and certain other institutions sought recognition from the Director and the Joint Director of Education of the State of Tamil Nadu for running the teachers training courses. In some cases the recognition was not accorded as the institutions did not fulfil the conditions required for setting up the Teachers Training Institution while in other cases the application for recognition was pending consideration. Indisputably none of the respondent institutions had been accorded recognition but they admitted students to the course of study for conferring the Diploma in Teachers Training. Since, the Education Department of the State government was not willing to allow the students of such institutions to appear at the public examination held by the government, the affected institutions filed writ petitions before the High court claiming relief for issuance of mandamus directing the government to recognise the institutions and also for a direction permitting the students to appear at the public examination with a further direction for declaring the result of the examination. A learned Single Judge of the High court referred the matter to full bench.

(3.) The full bench considered the question: "whether the students of unrecognised educational institutions can be permitted to write the public examinations held by the government. " The full bench on an elaborate discussion held that in the absence of recognition accorded to an educational institution, the students of such institutions were not, entitled to appear at the public examination held by the government. Inthis view of the full bench the students were not entitled to any relief but the full bench adopted a peculiar course to grant relief. The full bench on account of the "persistent and persuasive stand of the petitioners" issued directions to the State government and the Education Department on humanitarian grounds directing them to hold supplementary examination for enabling the students of the concerned unrecognised institutions to appear at the examination with a condition that the declaration of their result will be subject to the ultimate settlement of the question of recognition. With these directions the full bench disposed of the writ petitions before it by its order dated 24/07/1990.