KULDEEP SINGH Vs. STATE COUNCIL OF EDUCATION RESEARCH

JUDGEMENT

(1.) The petitioner has sought a writ of mandamus directing the respondent to admit the petitioner in anyone out of 9 Government DIETS in the two year Diploma Course of Elementary Teacher Education (ETE) for the academic year 2006- 2008 as he could not appear in the counseling on 20.7.2006 on account of suffering from Typhoid though he had sent his mother and uncle with his certificates which were not considered nor his uncle and mother were allowed counseling on behalf of the petitioner.

(2.) The petitioner contended that respondent is an autonomous statutory body of the NCT of Delhi which was set up and established with a view to concentrate on the improvement of quality of school education by bringing qualitative improvement in the training of school teachers at all levels and for which purpose 9 Districts Institutes of Education and Training (DIETs) were opened which function under the administrative control of Delhi Government.

(3.) The admission to these nine Districts Institutes of Education and Training is granted pursuant to an examination conducted by the respondent. The respondent issued a prospectus for diploma course in Elementary Teacher Education (ETE). The petitioner applied for admission to diploma course in Elementary Education and he was allotted roll No.06591 for the entrance test after he fulfilled all the requisite essential eligibility conditions for the entrance test to be held on 4.6.2006.