AVINASHI GOUNDER MARIAMMAL TRUST Vs. SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of mandamus directing the third respondent to complete the process of the petitioner's application dated 25. 10. 2006 including causing of inspection for grant of recognition without insisting no objection certificate from the State Government and pass orders, granting recognition for conducting D. T. Ed. , Course at the petitioner's institute namely Mariammal Teacher Training Institute for Women at Kollampalayam, Erode and District - 638 002 from the academic year 2007-2008.

(2.) THE petitioner already having B. Ed. , College and applied for recognition to conduct Diploma in Teacher Education Course for Women in the same locality and an application for recognition was also submitted to the third respondent on 25. 10. 2006 in the prescribed format for the academic year 2007-2008. The said application is not processed, even though, the third respondent herein, issued regulations in 2005 prescribing time limit to process the application, cause inspection and for passing orders in regulation NO. 7, which came into force on 13. 01. 2006. Regulation 7 isued by the NCTE reads as follows;

(3.) THE grievance of the petitioner is that in spite of the expiry of the time as fixed in the regulation, the application is not processed and no inspection is caused.