LAWS(MAD)-2005-12-57

KENNEDY TEACHER TRAINING INSTITUTE Vs. GOVERNMENT OF TAMILNADU

Decided On December 02, 2005
KENNEDY TEACHER TRAINING INSTITUTE Appellant
V/S
DIRECTOR OF TEACHER EDUCATION Respondents

JUDGEMENT

(1.) MR. V. KARTHIKEYAN, learned Additional Government Pleader, takes notice for respondents.

(2.) ACCORDING to the petitioner, N. K. Charitable Educational Trust has been established with the object of establishing Educational Institutions, more particularly, teacher education within the State of Tamilnadu. Only with that object, the petitioner management made an application for establishment of a teacher training institute to offer a diploma in teacher education course with the National Council of Teacher Education. The NCTE has also granted recognition for the academic session 2005-2006 with an annual intake of 50 students. 2. 2. The further case of the petitioner is that since the petitioner institute is recognised by the competent body, the first respondent has to sponsor students for filling up of the seats under the counselling process based on the list of approved institutions issued by the Southern Regional committee of the National Council for Teacher Education. But the Southern regional Committee of the NCTE had listed one M/s. Neyveli Teacher Training institute instead of the petitioner institute vide order dated 18. 11. 2005. Thereafter on enquiry, the Southern Regional Committee passed the revised order dated 28. 11. 2005 incorporating the petitioner institution in the list of approved institution. 2. 3. Now, the second respondent has commenced the second round of counselling of students for admission based on the list dated 18. 11. 200 5. Hence, the petitioner has come forward with the present writ petition seeking to issue a writ of mandamus to direct the respondents herein to include the name of the petitioner institution in the approved list of institutions for sponsorship of students for the intake of students for the academic year 2005-2006.

(3.) IT could be seen from the order of the NCTE dated 18. 11. 2005 that it has granted recognition for the petitioner institution for the academic session 2005-2006 subject to fulfillment of certain requirements, the first one of which is as follows:-