ANNAI TERESA COLLEGE OF EDUCATION REP BY ITS CORRESPONDENT S SELVARAJ Vs. REGISTRAR TAMIL NADU TEACHER EDUCATION UNIVERSITY LADY WILLINGTON COLLEGE CAMPUS

JUDGEMENT

(1.) HEARD Mr.K.M.Vijayan, learned senior counsel appearing for the petitioner and Mr.A.Navaneethakrishnan, learned Advocate General, who represents the learned counsel for the first respondent.

(2.) THE writ petitioner, which is a private College of Education, was originally affiliated to Periyar University, Salem and they have been running classes both Arts and Science classes as well as the education classes. When the first respondent university has come into existence under a statute in the year 2008, namely under the Tamil Nadu Teacher Education University Act, 2008, by virtue of one of the provisions of the said Act, all the powers, which were in existence with the college, by virtue of its affiliation to first respondent University, stood transferred and stated to continue and it was accordingly, the petitioner institution is stated to have continued the affiliation under the first respondent-University. However, under the impugned order, the first respondent-University has withdrawn the affiliation from the academic year 2011-12 on the basis there has been some deficiencies found by two-member Inspection Commission, which is stated to have visited the college on 13.9.2011. As it is seen in the impugned order of the first respondent -University, the following are the found to be the deficiencies:- (i) No language laboratory (ii) Ladies staff room without adequate furniture (iii) No furniture and water facilities in the Physical Science Lab. (iv) Nine class rooms in the first floor are without furniture's (v) THE library is not having adequate furniture, no journals and magazine were subscribed. (vi) THE books are shared by B.Ed and D.T.Ed students (vii) No logbook is maintained in the Library. (viii)THE Psychology Lab is inadequate (ix) Space for play ground is found, earmarked but it is not presented for outdoor games. (x) Drinking water facilities are found inadequate (xi) Staff rooms for male and female teachers were found without adequate furniture. (x) Drinking water facilities are found inadequate. (xi) Staff rooms for male and female teachers were foudn without adequate furniture. (xii) No restroom for women with adequate facilities. (xiii) Canteen and Hostel facilities re not found. (xiv) Faculty members for subjects Tamil, English,Maths, Physical Science, Biological Science, Computer Science, economics, Commerce and History are appointed on the day of inspection only. (xv) THE Principal's 10 years of experience certificate is not endorsed by due Regional Director of Collegiate Education, Karnataka. (xvi) THE Principal also had joined duty only ont he day of Inspection. (xvii) In the address at 242/2 Sentharipatti Main Road, Thammampatti, Salem, Annai Teresa Arts and Science College affiliated to Periyar University is functioning. (xviii) Website for Annai Teresa College of education is not found in the internet. (xix) Both Biology lab and Physical Science lab were found in the same hall (20x45 ft). Adequate apparatus for the both labs were found without water facilities and furniture.

(3.) THE submission made by the learned senior counsel appearing for the petitioner institution in our considered view to be very fair. THErefore, we are of the view that the first respondent University may give the exact particulars required in respect of 19 items and give sufficient time so as to enable the petitioner institution e to comply with such requirements.