ST MARYS INSTITUTE OF TEACHER TRAINING GOOD SHEPHERD COMPOUND ANNAMADUVU Vs. DIRECTOR OF TEACHER EDUCATION RESEARCH AND TRAINING

JUDGEMENT

(1.) THE writ petitioner Institution was recognised by the National Council for Teacher Education on 7.12.2005 for the academic session 2005-06, to run D.T.Ed course with the intake of 50 students.

(2.) IT is the case of the petitioner that after the approval granted by the National Council for Teacher Education, the petitioner Institution has approached the first respondent for approval of the faculty list and that list was sent on 7.1.2006. However, the case of the petitioner is that no orders have been passed by the first respondent, which resulted in filing of a writ petition in W.P.No,46523 of 2006 and this Court, while disposing of the writ petition by order dated 30.11.2006, has directed the first respondent to consider the representation of the petitioner dated 7.1.2006 for the approval of faculty members and pass appropriate orders based on the norms and standards prescribed by the National Council for Teacher Education. In the meantime, it appears that there was some change in respect of one teacher and the petitioner Institution has submitted a fresh list for approval on 29.12.2006.

(3.) IT is also stated that in the meantime, the petitioner Institution has admitted another 43 fresh students for the subsequent year 2006-07 and pursuant to an interim order dated 18.2.2008, passed in W.P.No,3827 of 2008, the second batch of students numbering 43, who were admitted in the year 2006-07, have written their first year examinations. Since those students have entered into the second year after writing the first year based on the interim order of this Court, the petitioner has filed another writ petition in W.P.No,20267 of 2008. By virtue of the interim order passed in the said writ petition, dated 21.8.2008, those second batch of candidates have also written their second year examinations and completed the course.