R SURVESHWARAN Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) THE petitioners are all students admitted to the St. Mary's Teachers Training Institute, Tenkasi, Tirunelveli District, to the first year of the Diploma in Teacher Training Education Course. While the petitioners 1 to 50 were admitted by the institution for the academic year 2004-2005, the petitioners 51 to 100 were admitted for the academic year 2005-2006 for the two year D.T.Ed. Course.

(2.) THE fourth respondent institute had recognition for offering a two year diploma course in Teacher Training, from the academic year 2004-2005. THE recognition order dated 15.02.2005 issued by National Council for Teacher Education (hereinafter referred to as "NCTE"), was only for the permitted intake of 50 students.

(3.) AFTER the fourth respondent institution lost its battle to gain retrospective recognition for the additional intake, with effect from 2004-2005, the students have now come up before this Court seeking permission to sit for the examinations.