KVK EDUCATIONAL DEVELOPMENT TRUST, TRUSTEE C SURESH KVK COLLEGE OF EDUCATION Vs. REGISTRAR, TAMILNADU TEACHER EDUCATION UNIVERSITY

JUDGEMENT

(1.) The Petitioner in both the writ petitions is one and the same Trust. The trust is represented by its Trustee. In the first writ petition, the Petitioner sought for a direction to the Respondent Tamil Nadu Teacher Education University (for short Teacher Education University), Chennai to permit the students of the Petitioner institute admitted under the B. Ed course for the academic year 2009-2010 to take up examinations as scheduled by them. That writ petition was admitted on 20.5.2010. Pending the writ petition, this Court granted an interim direction directing the Respondent University to permit the students of the Petitioner institute admitted under B. Ed course for the academic year 2009-2010 to take up examinations as scheduled by the University.

(2.) Even while this writ petition was pending, the same management filed the second writ petition being W.P.(MD) No. 12226 of 2010 seeking to challenge an order, dated 19.8.2010 issued by the Teacher Education University and after quashing the same, seeks for a consequential direction to permit the Petitioner to admit the students for the academic year 2010-2011. When that writ petition came up on 28.9.2010, this Court directed the earlier writ petition to be posted along with this writ petition. Notice was directed to be given to the University. The writ petition was not admitted by this Court. Even though an interim relief was sought for, in M.P.(MD) No. 4 of 2010, one K.N. Subramaniam, S/o. Kannappa Chettiar, a resident of No. 4/81, Prithvipakkam 3rd Avenue, Ambattur, Chennai-53 sought to impaled himself in the writ petition. That impaled petition was not ordered. But the counsel appearing for him was allowed to participate as an intervener.

(3.) Heard the arguments of Mr. E. Vijay Anand, learned Counsel appearing for the Petitioner, Mr. R. Vijayakumar, learned standing Counsel appearing for the Teacher Education University and Mr. S.V. Vijay Prasanth, learned Counsel for the imp leading Petitioner.