ROSAMMAL MEMORIAL MINORITY TEACHER TRAINING INSTITUTE FOR WOMEN Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS

JUDGEMENT

(1.) The petitioner is a recognized minority teachers training institute. After many legal wrangling, the petitioner got temporary recognition under the National Council for Teacher Education Act, 1993 (hereinafter called as the Act ). Such temporary recognition was extended from year to year till 2000 and thereafter the petitioner has been granted recognition without any limitation in time.

(2.) In the present writ petition, we are not concerned with the question of recognition and as the matter stands now, the petitioner institute continue to be a recognised institution.

(3.) The second respondent, the Director of Teacher Education Research and Training, Madras by its communication dated 9.9.1998 introduced a stipulation that out of total strength of 40 seats, 50% is to be filled up by the students from science stream, 25% from Arts and balance from vocational Stream. However, the petitioner had admitted 27 students from science stream for the academic year 1998-2000. Since 7 students admitted in excess of 20 stipulated by 2nd respondent, the Director of Government Examination, were not permitted to appear at the examination, the petitioner filed W.P.No.12314 of 2000 challenging the order dated 9.9.1998. During pendency of the said writ petition, the Government issued G.O.Ms.No.272 School Education Department) dated 7.8.2000 stipulating various conditions to be followed by the Government run teacher training institutes and minority private teachers training institutes, including the conditions relating to number of students to be admitted, mode of such selection and a direction to the institutes to submit a list of students to be admitted for approval by the first respondent. Said G.O., was challenged in W.P.No.16030 of 2000. Both the writ petitions were dismissed by common order dated 9.11.2000. Writ Appeal No.2365 of 2000 has been filed against the order relating to W.P.No.16030 of 2000 and Writ Appeal No.2366 of 2000 has been filed against the order pertaining to W.P.No.12314 of 2000.