N ARIMARTHANA PANDIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) It has been stated that the petitioners had studied Diploma in Teacher Training Course, in various Teacher Training Institutes. They had pursued the course in the respective institutions at a time when the institutions had not been de-recognised. Since the petitioners have failed in one or more subjects they have written the arrear examinations. Even though the results of other similarly placed students have been declared, the results of the petitioners have not been declared, so far. In such circumstances, the petitioners have preferred the present writ petition before this Court, under Article 226 of the Constitution of India.

(3.) The main contention of the learned counsel for the petitioner is that the Ordinance promulgated by the Government of India, on 11.9.2006, with regard to the Teacher Training Institutes, would prevail over the order of this Court, dated 27.4.1993, made in W.P.No.9494 of 1992. The Government of India has passed the Ordinance only with a view to help the students who had studied in the Teacher Training Institutes, which were de-recognised. Therefore, the non- publication of the results of the petitioners, by the respondents, is arbitrary and illegal.