MEMBER SECRETARY Vs. PAULS TEACHER TRAINING INSTITUTE

JUDGEMENT

(1.) BOTH the writ appeals have been filed against the impugned judgment of the learned single Judge dated 9. 11. 2004. We have heard the learned counsel for the parties and perused the records.

(2.) THE writ petitions had been filed by the respondent in each writ appeal praying for a writ of certiorarified mandamus calling for the records of the second respondent in each writ petition and quash condition No. 3 in the order dated 28. 10. 2004 in so far as it grants recognition to the writ petitioners only for the academic year 2005-2006 and not for 2004-2005. The learned single Judge had allowed the writ petitions and had observed that it was not open to the respondents in the writ petitions to say that the petitioners are not eligible to admit students for the session 2004-2005.

(3.) LEARNED Additional Solicitor General appearing for the appellants has invited our attention to section 14 (1) of the National Council for Teacher Education Act, 1993, which states as follows: