LOORDHU AMMAL EDUCATIONAL TRUST Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THE petitioner applied for grant of recognition for starting a new self-financing Education College in the name and style of Our lady College of Education at Maduravoyal, chennai 102, for conducting the B. Ed. Degree Course for the academic year 2004-2005. THE National Council for Teacher Education, Bangalore , granted recognition by its order dated 2. 11. 2004.

(2.) THEREAFTER, on 3. 11. 2004 the petitioner requested the respondent for grant of affiliation, but the respondent by the impugned order dated 22. 11. 2004 asked the petitioner to obtain No Objection Certificate from the Government of Tamil Nadu for starting of new self-financing college in the name and style of Our lady College of Education at Maduravoyal, Chennai 95, which would enable the respondent to proceed further in this matter.

(3.) IN view of the above, the impugned order of the university insisting prior permission of the State Government for grant of affiliation cannot be sustained and therefore, the same is set aside. The respondent is directed to consider the application of the petitioner for grant of affiliation for B. Ed. Degree Course for the academic year 2004-2005 without reference to the prior permission from the State Government, but of course, subject to compliance of the conditions for grant of affiliation which are n ot inconsistent with the provisions of either NCTE act or the regulations made thereunder.