THIAGARAJAR COLLEGE OF PRECEPTORS, REP BY ITS PRESIDENT-COLLEGE COMMITTEE Vs. REGISTRAR, TAMIL NADU TEACHERS EDUCATION UNIVERSITY, GANGAIAMMAN KOIL STREET

JUDGEMENT

(1.) Petitioner/College has come up with this Writ Petition seeking to quash the communication bearing Ref.No.TNTEU/R/Elig/2018/1330, dated 25.06.2018 culminating in the Communication bearing Ref.No.TNTEU/R/Affiliation/2018/1342, dated 27.06.2018 on the file of the 1st Respondent, insofar as they direct their Institution to surrender excess of 90 students through the single window counselling system.

(2.) According to the Petitioner, their College is being run by "Manickavasagam Charitable Foundation", since 1956. The said Institution conducts B.Ed. Degree Course recognized by the National Council for Teacher Education (NCTE) and is affiliated to the Tamil Nadu Teachers' Education University. NCTE originally granted recognition for 100 students to be admitted every year in B.Ed. Course conducted by the Petitioner Institution. Subsequently, in the year 2008-2009, the College increased its infrastructure and other facilities and made an application for an additional intake of another 2 units of 50 students each (totally 100 students) per year and the same was also granted by the NCTE vide order dated 30.07.2009. As on date, the Petitioner Institution has been granted a total intake of 200 students per year consisting of two units of aided and two units of additional intake.

(3.) As per 2014 NCTE Regulations, 7 + 1 Teachers are required for 2 units of 50 students each. The Government of Tamil Nadu has granted Aid only in respect of Teaching faculty required for 2 units of 50 students each. Apart from the above, in respect of additional intake granted by the NCTE of 2 units and 50 students each, the salaries of the teaching faculty are borne by the College Management from its own funds and the additional intake of 2 units of 50 students each is deemed to be self-financing courses equivalent to that of self-financing Colleges.