VINODKUMAR HEMATRAM DAVE Vs. JANSEVA EDUCATION FOUNDATION

JUDGEMENT

(1.) Rules in Special Civil Applications Nos. 236 and 339 of 1987. Mr. Trivedi appears for respondents Nos. 1 to 3 and waives service of the rules. Mr. R. N. Shah appears for respondents Nos. 4 and 5 and waives service of the rules.

(2.) In this group of five petitions under Art. 226 of the Constitution a short question has surfaced for consideration of this Court. It pertains to the fate of students who have joined unrecognised primary teachers training college which are being run by the college authorities who have not got any recognition for their colleges under the provisions of the Gujarat Educational Institutions Regulations Act 1984 and under the rules framed thereunder being Gujarat Educational Institutions (Preprimary and Primary Teachers Training College) Rules 1984 Out of these five petitions the first four petitions pertain to one such unrecognised institution styled as Shri Adhyapan Mandir at Sabarmati run by Janseva Education Foundation Sabarmati Abmedabad; while the last petition is moved by students who are similarly situated as the students in the other petitions but who have joined an another unrecognised institution viz. Mishra Adhyapan Mandir at Village Kumbera in Meghraj Taluka of Sabarkantha District.

(3.) In order to appreciate the grievance of the students studying in these two unrecognised Institutions a few relevant facts may be noted. The State of Gujarat has been enjoined with the duty of granting recognition to institutions which have to impart training to students who will be ultimately given certificates known as Primary Teachers Certificate (PTC). On receipt of such certificate after fulfilling requisite requirements for the course the concerned certificate holders can be primary school teachers and who in their turn can also train other teachers. These PTC trained teachers will have to work as primary school teachers and will be training primary school students. Thus these colleges are training colleges for equipping future teachers of primary schools. Many lady students join such course so that on getting PTC training they can eke out their livelihood as primary teachers in the State. It is the case of the respondent State of Gujarat that under the Act and the Rules a detailed procedure has been laid down for recognition of PTC training institutions and only those institutions can impart training to the students who want to obtain PTC certificates. It is obvious that students who receive training in recognised institutions can legitimately expect to be examined for PTC certificate examination which is conducted annually by the State of Gujarat through the State Examination Board. This PTC course is two years course. During both these years the concerned students have to give practical lessons in recognised institutions to get equipped in the art of teaching. After two years course is overt which would consist of practical training as well as listening to the lectures of professors examination is being conducted by the Examination Board and if the students pass such examination they get PTC certificates. At the end of the first year there is internal examination by the college concerned and only after the student completes two years training course from the college he becomes entitled to appear at the final examination conducted by the Examination Board.