S K MATHENA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Prayer in this writ petition is to issue Certiorarified Mandamus to quash the order dated 26.12.2002 in Na.Ka.17837/C4/2001 issued by the second respondent and direct the respondents to admit the petitioners in Diploma Teacher Education in the respective Government District Institute of Educational and Training.

(2.) To appreciate the contentions raised by the parties, it is necessary to notice the chequered events. Royal Teacher Training Institute, Krishnagiri was established in 1989. Since there was some disputes regarding recognition, W.P.No.14756 of 1991 had been filed and by virtue of interim order in WMP.No.22140 of 1991, temporary recognition was granted to such institute with effect from 3.4.1992. Subsequently, however, order dated 22.9.1992 was issued indicating that temporary recognition was effective from 14.6.1989. This recognition, however, was shortlived inasmuch as the recognition granted to this institute as well as many other teacher training institute was quashed pursuant to the order of the High Court in WP.No.9494 of 1992. To alleviate the difficulties faced by the students who had studied in such institutes, which were subsequently de-recognised, the Government issued G.O.Ms.No.685 dated 16.7.1993 stipulating that the students shall undergo a refresher course. The above order of the Government to extricate the unfortunate students also proved futile as the said order was quashed by the High Court in W.P.No.15463 of 1993 and other connected matters.

(3.) Long thereafter the Government again thought of helping the unfortunate students who had undergone training in such de-recognised institutes and G.O.Ms.No.112 dated 7.8.2001 was issued wherein it was decided that 60% of the total seats would be allotted to the regular candidates and remaining 40% of the seats would be allotted to the affected students who have studied in de-recognised teacher training institutes. Since the aforesaid G.O. has got some bearing in deciding the present case, it is desirable to extract the relevant portions :-