MANICKAM TEACHER TRAINING INSTITUTE Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) PETITION filed seeking for a writ of Certiorarified Mandamus, calling for the order passed by the 1st respondent in his proceedings FSRO/NCTE.D.T.Ed/-A1 2006-2007/15392 dated 30.11.2007 and the subsequent order passed by the 2nd respondent in Appeal No.F.No,89/109/2008-Appeal/80858 dt.10.07.2008 and quash the same as illegal and against law and direct the respondents to grant recognition to the petitioner institute viz. "Manickam Teacher Training Institute, M.R.M. Nagar, Shivapuram, Namasamutharam P.O., Pudukkotai District. Heard the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents 1 to 3.

(2.) THIS Writ Petition has been filed by the petitioner praying for a writ of Certiorarified Mandamus, challenging the proceedings of the 1st Respondent, dated 30.11.2007 and the appellate order of the 2nd Respondent, dated 10.07.2008.

(3.) MR. K. Ramakrishna Reddy, the learned counsel appearing on behalf of the respondents 1 and 2, had submitted that since the request for recognition had been rejected by the 1st and 2nd Respondents, due to the deficiencies pointed out in the inspection report, it is open to the petitioner to make a fresh application for recognition, for the academic year 2010-2011 and on such application being submitted, the respondents would consider the same and pass appropriate orders thereon, in accordance with law.