R A GREETA Vs. REGISTRAR, TAMIL NADU TEACHERS EDUCATION UNIVESITY; DIRECTOR, DIRECTORATE OF DISTANCE EDUCATION; PRINCIPAL, N P R COLLEGE OF EDUCATION AND ADMINISTRATIVE OFFICER, N P R COLLEGE OF EDUCATION

JUDGEMENT

(1.) The Petitioner has sought for a Certiorarified Mandamus, calling for the records of the impugned guidelines issued by the first respondent, dated 10.10.2008, regarding the Eligibility Certificate, in respect of Additional Degree obtained without undergoing three year degree course in the main subject and also relating to rounding of marks for admission to B.Ed Degree Course. The petitioner has also challenged the consequential proceedings, dated 23.12.2008 of the University, by which, the admission of the petitioner to B.Ed degree course has been cancelled.

(2.) Brief facts leading to the Writ Petition are as follows:

(3.) The Registrar, Tamil Nadu Teachers Education University, Chennai, the first respondent herein, in his counter affidavit has submitted that the Government of Tamil Nadu enacted Act No. (33) of 2008, for establishment and incorporation of Teachers Education University, in the State of Tamil Nadu for promoting excellence in teachers' education. The Act came into force from 01.07.2008, by a Gazette Notification issued in G.O.Ms. No. 256, Higher Education (K2) Department, dated 25.06.2008. The first respondent has further submitted that as per the details furnished in the application form, seeking for eligibility from the University, the qualifications of the petitioner are as follows: