AKATHIYAR TEACHERS TRAINING INSTITUTE ARULMIGU AYYANAR EDUCATIONAL TRUST Vs. DIRECTOR OF TEACHER EDUCATION RESEARCH AND TRAINING COLLEGE ROAD

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus directing the respondents to include the petitioner institute in the list of institues for Counselling for the academic year 2009-10, to sponsor students under single window system and consequently direct the respondents to sponsor 25 students under single window system to the petitioner institute so as to enable the petitioner institute to complete the admission under management quota before the cut off date i.e.31.07.2009.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) IT has been submitted that the petitioner Institute is being run by Arulmigu Ayyanar Educational Trust for the benefit of aspiring students in the locality, with the prime object of offering quality education in the Teaching profession. The petitioner institute had applied for the grant of recognition for two years D.T.Ed., course before the National Council for Teacher Education-Southern Regional Committee (in short NCTE-SRC), on 02.01.2007, with an annual intake of 50 students from the academic year 2006-2007. On the basis of infrastructural and instructional facilities provided by the petitioner Institute and on the basis of the report of the visiting team, the petitioner Institute was granted with a conditional order of recognition, on 11.09.2007, under Clause 7(11) of the National Council for Teacher Education (Recognition, Norms and Procedure) Regulations, 2005. Thereafter, an unconditional order of recognition was granted on 11.12.2007, as per clause 7(12) of the National Council for Teacher Education (Recognition, Norms and Procedure) Regulations, 2005.

(3.) IN view of the undertaking given by the Chairman of the Trust, the petitioner is permited to admit the students in the D.T.Ed. course for the year 2009-2010, subject to the compliance of the undertaking, within the time specified and the grant of approval by the first respondent would be based on the compliance of such undertaking.