C. PRABU Vs. DIRECTOR, TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition is taken up for final disposal.

(2.) THE petitioner joined B.A. Degree at Government Arts and Science College, Krishnagiri, which is affiliated to the second respondent University during the academic year 2002 -2003. Though he completed the course during 2005, he passed the said degree only in November 2007 from the second respondent University. Thereafter, he got admitted in the B.Ed course immediately in January 2008 at Girivasan Educational Institution, which is affiliated to the second respondent University.

(3.) IT is the case of the petitioner that he passed B.A. in November 2007 and thereafter, he passed B.Ed in June 2008. He produced the approval letter of the University dated 31.12.2007 to the Girivasan College of Education to take 100 students for the academic year 2007 -2008. Only after the said approval, 100 students were admitted in the B.Ed Course in the said college. The petitioner was one among them. The University to which Girivasan College of Education affiliated was the governing body and awarded degree after satisfying the norms fixed by the University. Hence, the first respondent cannot deny the TET Certificate to the petitioner on the ground he obtained B.A. as well as B.Ed Degree in the same year.