ARULANANDAR TEACHER TRAINING INSTITUTE, REP BY THE CORRESPONDENT Vs. THE JOINT DIRECTOR OF SCHOOL EDUCATION (SECONDARY EDUCATION) AND ORS.

JUDGEMENT

(1.) THIS petition is one for a mandamus directing the 1st respondent herein to grant recognition to the petitioner institution and pass further orders.

(2.) IN the affidavit filed in support of the writ petition, it is stated that the institution commenced in the year 1987. It is also stated in paragraph 5 of the affidavit that the petitioner sent several reminders to the 1st and 2nd respondents for recognition of the institution. It is further averred that in the middle of December 1989, the staff from Chief Educational Officer's office, Erode, came and inspected the petitioner -school. In paragraph 6, it is stated that the Revenue Divisional Officer, Gobichettipalayam in his proceedings No. A/2/16108/87 dated 18.1.1988 enquired the petitioners and obtained statement regarding the conduct of Teacher Training Course and the Institute. In paragraph 7, it is averred that on 5 -1 -90 Deputy Inspector of Schools from Gobichettipalayam verified and conducted enquiry regarding the institution. It is stated in the affidavit that no further orders have been passed by the respondents, though nearly three years had elapsed since the date of the application.

(3.) ON 5.2.90, the matter was adjourned to 14.2.1990, as the Additional Government Pleader had not received instructions by then. On 14.2.1990,I adjourned the matter to 19.2.1990 and directed the respondents to file their counter by the adjourned date.