P JENNIFER PHILIP Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner has filed the present Writ Petition seeking to challenge the order dated 12.11.2008 passed by the 3rd respondent.

(2.) THE petitioner sent a letter dated 29.8.2008 stating that she was working as a Headmistress of Suryodaya Primary School, Gudiyatham. She had studied B.Lit., M.A., M.Phil., in Tamil from the Annamalai University under the Distance Education Programme. She has got B.Ed. Degree from the Bharathia Shiksha Parishad at Uttar Pradesh (Lucknow). THErefore, she wanted the said Certificate to be recognised as equivalent to B.Ed., Degree by the Tamil Nadu Government. THE petitioner's letter given to the Hon-ble Minister for Higher Education Department was forwarded for proper decision by the 3rd respondent University. It is pursuant to the said representation, the University had passed the impugned order stating that the Degree awarded by Bharathia Shiksha Parishad, Uttar Pradesh was not recognised by the University and therefore, it cannot be evaluated as equivalent to B.Ed.degree awarded by the State Government.

(3.) WITH reference to the grant of Certificate by any College or University, the power to recognise the same as equivalent to the University Certificate is based upon the criteria whether the institution granting such certificate was recognised by the University Grants Commission and whether the said University or College affiliated to such University, and that particular University, which is in turn recognised by the University Grants Commission.