KALAIVANI COLLEGE OF EDUCATION K P P EDUCATION TRUST Vs. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION SOUTH REGIONAL COMMITTEE

JUDGEMENT

(1.) PETITION filed seeking for a writ of Certiorarified Mandamus, to call for the records on the file of the 2nd respondent in proceedings F.No,89-2/2009 appeal/92515 and dated 20.3.2009 in confirming the order of the 1st respondent in proceedings F.SRO/NCTE/B.Ed/2007-2008/5881, dated 8.10.2008 and further quash the same, as illegal, incompetent and without jurisdiction and further direct the respondents to grant recognition and for commencing B.Ed., for the academic year 2008-2009 and its consequential year.) 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 Certiorarified Mandamus, to call for and quash the proceedings of the second respondent, dated 20.3.2009, confirming the order of the first respondent, dated 8.10.2008, refusing to grant recognition for the B.Ed. course, in terms of Section 14(3)(b) of the National Council for Teacher Education Act, 1993.

(3.) AT this stage of the hearing of the writ petition the learned counsel appearing on behalf of the second respondent had placed before this Court a report of the Director, District Teacher Education and Training Institute, Villupuram, dated 15.6.2009, showing that no other course is being run in the petitioner premises. The copy of the said report has been handed over to the learned counsel for the petitioner, who in turn had stated that the said report would be submitted before the respondents by the petitioner, within ten days from today. It was prayed that on such submission, the respondents may be directed to pass appropriate orders, with regard to the granting of recognition to the petitioner Institute for conducting the B.Ed. course, within a specified period.