INFANT JESUS TEACHER TRAINING INSTITUTE Vs. M MANIKANDAN

JUDGEMENT

(1.) THIS Review Application is filed to review the order dated 23.11.2009 in W.A.No.1145 of 2009, whereby this Court has cancelled the second year examination given by the students and directing the students to sit for the second year Elementary Teacher Training Course Examination once again at the end of academic year 2010-2011.

(2.) BRIEF facts are that Review Petitioner Institution viz., Infant Jesus Teacher Training Institute, Vellore District has been granted recognition by Southern Regional Committee [in short, "SRC"], of National Council for Teacher Education [NCTE] by an order dated 20.01.2005 under Section 14(1) of NCTE Act, 1993 to offer Elementary Teacher Training Course of two years duration from the academic session 2004-05 with an annual intake of 50 students. Review Petitioner- Institute applied to NCTE to grant recognition for an additional intake of another 50 students. NCTE in its letter dated 23.12.2005 informed the Review Petitioner that SRC considered the written representation submitted by the Institution and noted that the existing Teacher Training Institute was recognized only during January 2005 and therefore any application for additional intake will be considered only for 2006-2007. As against that order, Review Petitioner -Institute filed appeal before NCTE in 2006.

(3.) SOUTHERN Regional Committee of National Council for Teacher Education has granted recognition vide F.SRO/NCTE/D.T.Ed-A1/2008/ 8190, dated 01.01.2009 to the Review Petitioner-Institute for an additional intake of 50 students subject to fulfilment of certain conditions as under:-