APOLLOS TEACHER TRAINING INSTITUTE COIMBATORE DISTRICT Vs. C SUBRAMANIAN PRINCIPAL DISTRICT INSTITUTE OF EDUCATION AND TRAINING COIMBATORE DISTRICT

JUDGEMENT

(1.) HEARD Mr. K. Selvaraj, the learned counsel appearing for the petitioner and Mr. G. Sankaran, Special Government Pleader appearing for the respondents and perused the materials available on record.

(2.) THE petitioner institution filed a Writ Petition namely, W. P. No. 14749 of 2008, on the file of this Court against the first and second respondents herein and the Director of Teacher Education, Research and Training , Chennai for the issue of a Writ of Mandamus directing the respondents to approve the admission of the students admitted in the petitioner institution in D. T. Ed. course for the academic year 2007-2008 and consequently direct them to permit the students of the petitioner institution admitted in the academic year 2007-2008, to write practical and theory examinations of the first year.

(3.) PENDING disposal of the Writ Petition, the petitioner institution also prayed for an interim direction by filing Miscellaneous Petition No. 1 of 2008 in W. P. No. 14749 of 2008 to permit the students of the petitioner institution to write practical and theory examinations of the first year course scheduled to be commenced on 26. 6. 2008. The said Miscellaneous Petition came to be disposed of by an order dated 25. 6. 2008, which contains the following operative portion:-