PADMAVATHI COLLEGE OF EDUCATION Vs. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION SOUTHERN REGIONAL COMMITTEE

JUDGEMENT

(1.) THIS petition is filed under Article 226 of the Constitution of India for the issuance of Writ of Mandamus directing the respondent to process the application of the petitioner dated 8.12.2008 and pass appropriate orders thereon. For the purpose of approval of change of site/premises for the petitioner college namely Padmavathi College of Education from Sekkampatti Village, Harur Taluk, Dharmapuri District to Idaikal Village, Ambasamudram Taluk, Tirunelveli District for conducting the B.Ed., Programme continuously from the academic year 2009-10.) THIS petition has been filed by the petitioner praying for a Writ of Mandamus to direct the respondent to process the application of the petitioner dated 8.12.2008 and to pass appropriate orders thereon. The application has been filed for the purpose of approval for the change of site/premises of the petitioner's college for conducting B.Ed. programme continuously from the academic year 2009-10. At the time of the hearing of the writ petition, the learned counsel appearing on behalf of the respondent had placed before this court a communication from the National Council for Teacher Education, Bangalore dated 9.6.2009 which is as follows:

(2.) THE learned counsel for the petitioner had submitted that on receipt of the said communication, dated 9.6.2009, the petitioner's college would comply with the requirements as stated therein and on such compliance, the respondent may be directed to process the application of the petitioner for the purpose of approving the change of site/premises of the petitioner's college.