TAMIL NADU SELF FINANCING COLLEGES OF EDUCATION MANAGEMENT ASSOCIATION Vs. ST CHARLES COLLEGE OF EDUCATION

JUDGEMENT

(1.) THE common question involved in all these cases relate to the challenge to G. O. Ms. No. 214 High Education (G1)Department dated 04. 07. 2007, filed by the Management association of Self Financing Colleges of Education as well as some of the Self Financing Institutions imparting instructions on B. Ed. , course relating to three clauses in the said Government Order, viz. ,

(2.) PRESENTLY there are 200 B. Ed. , Colleges throughout the State of Tamil Nadu, which are granted recognition by the National Council for Teacher Education (in short, "ncte"), Southern Regional Committee, Bangalore, and these institutions are imparting UG level and P. G. degree programme, viz. , B. Ed. , and M. Ed. , courses and they are fulfilling the norms and standards as prescribed by the NCTE.

(3.) B. ED. , programme is one year course, wherein students after having completed the respective UG degrees like B. A. , B. Sc. , etc. are admitted based on the minimum eligibility marks as prescribed by the NCTE under its norms and standards. Each College is permitted to have the annual intake of 100 students. The said Self Financing Colleges are not aided by the Government, but whose courses are recognised by the State Government as well as NCTE and are hitherto filling up the seats every academic year based on the marks obtained by the candidates in the UG degree programme and in some cases based on their PG degree programme, from among the eligible applicants in accordance with inter-se merits strictly following the minimum eligibility criteria as prescribed by the NCTE.