(1.) HEARD the learned counsel appearing for both sides.
(2.) IT has been stated that the petitioner Institution had been established by Sathya Sayee Educational Trust, which is a registered trust, established on 8.3.2012. The object of the trust is to impart education to the Telugu Linguistic Minorities, in the state of Tamil Nadu. As such, the said trust had established a Teacher Training Institute in the name and style of Sri Venkateshwara Teacher Training Institute, as a Telugu Linguistic Minority Institution, for imparting diploma in teacher education. Therefore, the trust had applied to the first respondent, for the grant of recognition, vide application, dated 2.1.2006, to establish and impart education, by conducting the Diploma in Teacher Education course.
(3.) THE learned counsel appearing for the petitioner had submitted that the impugned order of the first respondent, dated 18.4.2011, had been passed in violation of the principles of natural justice, as no opportunity of personal hearing had been granted to the petitioner institute, before the impugned order had been passed.