AMMAN COLLEGE OF EDUCATION Vs. TAMIL NADU TEACHER

JUDGEMENT

(1.) This Writ Petition has been filed for a direction to the respondent to grant affiliation to the petitioner Institution for the academic year 2021- 2022, based on the petitioner's representations dtd. 6/1/2023 and 30/3/2023.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner Institution was granted affiliation for the academic years 2022-23 to 2024-25. However, for the academic year 2021-22, affiliation was not granted to the petitioner Institution. Therefore, the petitioner has made representations to the respondent on 6/1/2023 and 30/3/2023. But, the same have not been considered till date. Hence, the petitioner has filed the present Writ Petition with the aforesaid prayer.

(3.) The learned counsel appearing for the petitioner would further submit that though very many grounds have been raised in the present Writ Petition, it would suffice, if this Court may issues a direction to the respondent to consider the petitioner's representation dtd. 30/3/2023 and pass appropriate orders, within a time frame that may be fixed by this Court.