VOICE OF GOD TEACHER TRAINING INSTITUTE Vs. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHERS EDUCATION CSD BUILDING

JUDGEMENT

(1.) ADMIT. Mr.S. Udayakumar , learned counsel takes notice for respondents 1 and 2.Mr. S. P. Prabhakaran, learned Addtional Government pleader takes notice for respondents 3 and 4. With the consent of the learned counsel on either side, the writ petition itself is taken up for final disposal.

(2.) THE petitioner relies upon a judgment of the Supreme court reported in 2003 (3) S. C. C. 321 (ST. JOHNS TEACHER's TRAINING INSTITUTE v. REGIONAL DIRECTOR, NCTE) for getting permanent recognition for its institute from the first respondent. Its application dated 16. 1. 2003 in this regard is still pending disposal on the file of the first respondent is the grievance of the petitioner. Having regard to the above, I am inclined to direct the first respondent to process the petitioner's application dated 16. 1. 2003 in accordance with law for getting permanent recognition under Section 14 (3) of ncte Act in the context of the judgment of the Supreme Court reported in 2003 (3) S. C. C. 321 (ST. JOHNS TEACHER's TRAINING INSTITUTE v. REGIONAL DIRECTOR, ncte), if it gets attracted to the case on hand on or before 9. 8. 2004.