S SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In W. P. 7693 of 1997, petitioner has prayed for issuance of writ of mandamus directing 2nd respondent to issue the petitioner a duplicate Diploma in Teacher Education (DTE) Certificate.

(2.) In W.P. No. 8813 of 1997 also, petitioner seeks the issuance of a writ of mandamus, directing 2nd respondent to issue to the petitioner the diploma in teacher education certificate evidencing that the petitioner has passed the said examination held in April, 1991 with Reg. No. 406564.

(3.) In W.P.No. 7693 of 1997, petitioner has stated that he is a qualified Diploma Holder in teaching, and he obtained the Diploma in BG Teachers Training School at Dinivanam. His TC Registration Number is 161/80 and the examination number is 11609, 405954 and 500161/91. He registered his name with third respondent-Employment Exchange on 9-9-91 and his registration number is 10447/91, on the strength of his Diploma in Teachers Education. According to petitioner, when he was boarding a bus on 7-5-96, he lost his marklist, grade-sheet and the Diploma record book at Dharmapuri bus-stand. He gave complaint to police. But the Certificates could not be traced. The Sub Inspector of Police, Dharmapuri Police Station also gave a Certificate to that effect. The same was brought to the knowledge of the Magistrate-cum-Tahsildar, Dharmapuri. He also issued a Certificate to that effect on 16-7-1996. On 2-7-1996, he met the 2nd respondent and requested that a duplicate certificate may be issued, and he was informed that it was not possible to issue a duplicate certificate. Petitioner thereupon sent a legal notice and also remitted a sum of Rs. 52/- towards the prescribed fee for the issue of duplicate Diploma in Teacher Education, by way of postal order. 2nd respondent sent a communication on 21-8-1996 intimating the petitioner that it was not possible to issue a Duplicate Certificate in view of the judgment in 1993 Writ LR 604 (P. M. Joseph v. State of Tamil Nadu), and the amount sent by petitioner was returned. The same is challenged in W. P. 7693 of 1997. Petitioner seeks intervention of this Court for issuance of Duplicate Certificate.