T V K BABU Vs. STATE OF TAMIL NADU, DIRECTOR OF TEACHER EDUCATION, NATIONAL COUNCIL FOR TEACHER EDUCATION, REGIONAL DIRECTOR

JUDGEMENT

(1.) The substantial question which arises for determination in this writ appeal is whether the State being the affiliating body, can refuse affiliation with reference to any of the factors which have been considered by the National Council for Teacher Education while granting recognition to the Private Self Financing Teacher Training Institutes.

(2.) The writ appeal, at the instance of the Self-Financing Private Teacher Training Institutes Association, Chennai, challenges the order dated 28 October 2008 in W.P.No.25182 of 2008 whereby and whereunder, the learned Single Judge negatived the challenge made to the Government Order in G.O.Ms.No.94 dated 3 May 2008 prescribing regulations for the purpose of granting Affiliation to the Teacher Training Institutes.

(3.) The appellant is a registered association formed by the Self-Financing Private Teacher Training Institutes. The association was formed for the purpose of promoting the cause of Teacher Training Institutes in the State of Tamil Nadu and to safeguard the interest of individual members.