REGIONAL DIRECTOR Vs. VENKATESWARA TRAINING INSTITUTE

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 18. 11. 2004.

(2.) THE petitioner had prayed for a mandamus directing the respondent to issue recognition for the D. T. Ed. Course offered by the petitioner's institution for the academic year 2004-2005.

(3.) MR. V. T. GOPALAN, learned Additional Solicitor General invited our attention to the two recent judgments delivered by our Bench dated 13. 12. 2004 in W. A. Nos. 4109 and 4110 of 2004 (The Member Secretary, National Council for Teachers Education I. P. Stadium, New Delhi v. Pauls Teacher Training Institute, Pondicherry) and W. A. No. 4112 of 2004 (The Regional Director, Southern Regional Committee, National Council for Teacher Education, Bangalore v. Sri Krishnasamy Reddiar Educational Trust rep. by its Secretary, Cuddalore ). In those decisions we have noted that Regulation 7 of the National Council for Teacher Education Regulations, 2002 framed under the National Council for Teacher Education Act, 1993 requires that an application for recognition should be made to the Regional Committee on or before 31st December of every year. In the present case the application was made on 30. 12. 2003, but the No Objection Certificate was submitted on 3. 2. 2004. Learned Additional Solicitor General submitted that since no objection certificate was submitted after 31. 12. 2003, the recognition could only be granted for the academic year 2005-2006 and not for 2004-2005.