ARUMUGAM TEACHER Vs. THIRUVALLUVAR UNIVERSITY

JUDGEMENT

(1.) AS the petitioners have approached with a common grievance, all the writ petitions are taken up together for hearing and disposed by this common order.

(2.) SREE Arumugam Teacher Training College, the petitioner in W.P.Nos.8685 & 8186 of 2006, obtained recognition from the National Council for Teacher Education on 18.11.2005 to start the Secondary (B.Ed.) Course of one year duration from the academic session 2005-2006. It also obtained the No Objection Certificate from the State Government on 23.12.2005. As the students admitted in the said college should write the examination and obtain the degrees from Thiruvalluvar University, affiliation for the course is a pre-condition for allowing the students to write the examination. Therefore, the college applied for affiliation to the respondent-University on 20.12.2004. There were exchange of communications relating to the consideration of the application for affiliation and finally the University granted its provisional affiliation on 16.3.2006 for the academic year 2005-2006. Before the grant of provisional affiliation, a circular dated 9.3.2006 was issued to all the colleges which have been affiliated after October 2005 to follow one of the two norms specified in the circular viz., (1) if the college wants to conduct the B.Ed. Degree program from June 2006 it may join in the main stream and (2) if the college conducts the course from the date of affiliation granted by the University and completes 10 months i.e., 180 working days and to take the examination to be held in October/November, 2006 and to wait till the month of April/May 2007 to join in the main stream. Pursuant to the said circular, some of the colleges submitted their reply and requested the University to permit the students to write the examination during the current academic year itself. However, by order dated 22.3.2006, the petitioner-college was informed by the University that the request for conducting the B.Ed. examination in April, 2006 or in the first week of June, 2006 was not feasible of compliance. Hence, the petitioner has questioned both the impugned order dated 22.3.2006 and the circular dated 9.3.2006 in the writ petitions.

(3.) IN the light of the above submissions, the only point that arises for consideration is as follows:- "Whether the students admitted by the petitioners prior to the grant of affiliation would be entitled to write the examination by giving due credit to the attendance earned by them from the date of admission till the date of affiliation"