DR. K. RAYAR Vs. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF HUMAN RESOURCES DEVELOPMENT AND OTHERS

JUDGEMENT

(1.) MR . Mohana Murali, the learned Senior Central Government Standing Counsel, takes notice for respondents 1 to 5 and Mr. A. Kumar, the learned Special Government Pleader, takes notice for the sixth respondent.

(2.) THE Writ Petition has been filed for a mandamus, seeking to direct the respondents 2 to 5 to consider the name of the petitioner for Member/Chairperson of the Southern Regional Committee, National Council for Teacher Education, Bangalore, as per the rules and regulation of National Council for Teacher Education Act, 1993, for the period 2014 -2016.

(3.) I have heard Mr. D. Prabhu Mukunth, the learned counsel appearing for the petitioner; Mr. Mohanamurali , the learned Senior Central Government Standing Counsel appearing for respondents 1 to 5; and also Mr. A. Kumar, the learned Special Government Pleader, appearing for the sixth respondent.