C NANDHINI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed praying for a Writ of Mandamus to direct the second respondent to approve the admission of the petitioner in Diploma in Teacher Education Course, in the 6th respondent Institute for the year 2003-2004 and direct the respondents 1 to 4 to permit the petitioner to write the ensuing second year Diploma in Teacher Education examinations.

(3.) IT has also been stated that there has been a dispute between the educational agency of the sixth respondent Institute and the Tamil Nadu Evangelical Lutheran Church. A writ petition in W.P.No,24675 of 2005, had been filed before this Court, with regard to the selection of the candidates for admission for the academic years 2005-2007. Further, the management of the 6th respondent Institute had also filed a writ appeal, in W.A.No,250 of 2006, challenging the order, dated 5.12.2005, made in W.P.M.P.No,26994 and 26995 of 2005, in W.P.No,24675 of 2005 and it is still pending, on the file of this Court. However, since the petitioner had been admitted in the 6th respondent Institute to undergo the Diploma in Teacher Education course for the academic year 2003-2004, and as she had completed her two year course during the academic year 2004-2005, she is not in way connected with the dispute raised before this Court, in W.P.No,24675 of 2005.