I ELANGOVAN Vs. THIRUVALLUVAR UNIVERSITY

JUDGEMENT

(1.) EDUCATION is the manifestation of perfection already in man said Swami Vivekananda. But if he were alive today, he would have said Education is the manifestation of perversion already in man. This is the stage to which the filed of education has been brought into. This is why the Supreme Court observed in State of Maharashtra vs. Vikas Sahebrao Roundale and others ( (1992) 4 SCC 435)) as follows:-

(2.) THE case on hand has been filed by an Academician, who is a member of the Academic Council of Thiruvalluvar University, the first respondent herein. The respondents 3 to 10 are Private Self-financing Colleges imparting teacher education and training affiliated to the first respondent-University. All the respondents 3 to 10 were granted affiliation only for the academic year 2006-2007, though they had obtained recognition from the National Council for Teacher Education for the academic year 2005-2006 and applied for affiliation for the academic year 2005-2006.

(3.) ON the basis of the recognition granted by the National Council for Teacher Education for the academic year 2005-2006 and also on the ground that they sought for affiliation only for the academic year 2005-2006, the respondents 3 to 10 moved the first respondent-University to alter the affiliation granted for 2006-2007 to 2005-2006.