ANNAI MADHA COLLEGE OF EDUCATION RUN Vs. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION BANGALORE

JUDGEMENT

(1.) THE writ petitioner has made an application to the first respondent on 23.3.2009 for transfer of educational agency from Christuva Madhakalvi Kalacharam Samuga Niruvanam to Vijayalakshmi Ammal Sellamuthu Educational Trust. THE application has been made under Rule 7(3) of the Tamil Nadu Private Colleges (Regulations) Rules, 1976 on the pretext that there was no Regulation available under the NCTE Regulation for the purpose of transfer of management.

(2.) THE learned counsel appearing for the first respondent would submit that under the amendment effected from 10.12.2007, the procedure for transferring the Management has been enunciated, which is as follows: