P INDIRA GANDHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE writ petitions are filed for a direction against the Government of Tamil Nadu to allow the petitioners to join and continue Teacher Training Course for the year 2007-2009 in any of the Government Teacher Training Institute.

(2.) THE case of the petitioners is that they have all joined in the 4th respondent institute in the year 1992 for the Teacher Training Course. After the completion of the first year when they were about to write the first year examination they were not allowed by the Director of Teacher Education Research and Training the second respondent herein on the basis that they are students of the 4th respondent institute which is an unrecognised institute.

(3.) HOWEVER, it is the case of the petitioners that they were allowed to continue in the second year and the 4th respondent institute has received the necessary fees in that regard. It is seen that the Government after considering the representation of the 4th respondent institute have permitted many of the students to join in the Government Teacher Training Institute on the basis that they have been affected by the conduct of the 4th respondent which is an unrecognised institute. However, in respect of the petitioners herein the Government have not permitted them to join in the Government Teacher Training Institute, which has resulted in the filing of the above writ petitions.