LAWS(MAD)-2002-1-83

GNANAMMANI TEACHER TRAINING INSTITUTE, VILLUPURAM DISTRICT.REP. BY ITS CORRESPONDENT,MR. M. PANDIAN Vs. THE REGIONAL DIRECTORNATIONAL COUNCIL FOR TEACHERSEDUCATION, CSD ROAD,JAILAHALLI, BANGALORE AND TWO ORS.,

Decided On January 30, 2002
Gnanammani Teacher Training Institute, Villupuram District.Rep. By Its Correspondent,Mr. M. Pandian Appellant
V/S
The Regional Directornational Council For Teacherseducation, Csd Road,Jailahalli, Bangalore And Two Ors., Respondents

JUDGEMENT

(1.) THE Petitioner prays for a writ of declaration, declaring the Regulations 5(e) and (f) of the National Council for Teacher Education Act, 1993 as illegal, and unconstitutional.

(2.) THIS Court has already dismissed similar writ petitions in WP. Nos.23936 of 2001 dated 06.12.2001. Following the same, this petition is also dismissed. No costs. Consequently, connected WPMP is also dismissed.