K.P.SAJEED Vs. REGISTRAR, KANNUR UNIVERSITY

JUDGEMENT

(1.) THE petitioner had acquired Degree of Bachelor of Physical Education and Degree of Master of Physical Education (M.P.Ed.) under the sponsorship of the first respondent from the School of Physical Education and Sports Sciences. Exts.P1 and P2 are the copies of the Degree certificates. The second respondent had issued employment notice inviting applications for two posts of Physical Education Teacher with the said qualifications. The petitioner has already submitted the application and participated in the selection process and was included in the check list as roll No.3. The said inclusion is under challenge in O.A.No.564/2012 by another candidate Shri Mohammed Ershad M.P. It appears that the challenge is on the plea that the National Council of Teachers Education should have recognised the said courses conducted by the College. It is in these circumstances, the petitioner has filed Ext.P3 representation seeking for a direction to the University to obtain recognition from National Council of Teachers Education for Bachelor of Physical Education and Master of Physical Education courses with retrospective effect.

(2.) HEARD the learned Standing Counsel for the University and the learned counsel for the petitioner.

(3.) LEARNED counsel for the petitioner points out that the petitioner has already acquired the qualification on the belief that there is proper recognition and, therefore, the fourth respondent will have to consider the matter as sought for by the petitioner so that a decision is taken with retrospective effect.