CHRISTINA TEACHER TRAINING Vs. DIRECTOR OF TEACHER EDUCATION

JUDGEMENT

(1.) WHILE W. P. No. 11200 of 2009 is filed by the institute challenging the order of the first respondent dated 5. 5. 2009 by which the first respondent has rejected the claim of the petitioner/institute to approve the appointment of mr. G. Anbazhagan as the Principal and Mrs. J. Ceema Nair as Maths Lecturer for the academic year 2006-2007, W. P. No. 11670 of 2009 has been filed by 20 students of the said Teacher Training Institute (petitioner in W. P. No. 11200 of 2009) for a direction against the respondents to permit them to complete their Diploma in teacher Education (D. T. Ed.) course by taking up their second year arrears examinations.

(2.) 2. 1. It is stated that the petitioner/institute in W. P. No. 11200 of 2009 was recognised by the National Council for Teacher Education (NCTE) on 9. 1. 2007 to conduct Diploma in Teacher Education (D. T. Ed.) course with an annual intake of 50 students. It is stated that, after the recognition, the said institute submitted a list of faculty members for approval to the first respondent/director of Teacher Education Research and Training, through the second respondent/principal, District Institute of Education and Training, pulikarai on 21. 2. 2007.

(3.) THE 20 students, who have filed W. P. No. 11670 of 2009, were admitted in the year 2006-2007 in the above said institute and permitted by this Court to write first and second year examinations and as per the direction of the Supreme Court they were permitted to undergo practical training and practical examination and even though they have completed the course, due to the non approval of the teaching staff in respect of the institute by the first respondent, their results are not published and therefore, the said writ petition in W. P. No. 11670 of 2009 has been filed for direction as stated above.