THE DIRECTOR OF TEACHER EDUCATION, RESEARCH AND TRAINING; THE DIRECTOR OF GOVERNMENT EXAMINATIONS AND; THE PRINCIPAL, DISTRICT INSTITUTE OF EDUCATION AND TRAINING Vs. JOSEPH CHELLAMUTHU TEACHER TRAINING INSTITUTE REP BY ITS CORRESPONDENT, C SULOCHANA

JUDGEMENT

(1.) This writ appeal is directed at the instance of the Director of Teacher Education, Research and Training, Director of Government Examinations, College Road, Chennai and the Principal of District Institute Education and Training, Namakkal District questioning the veracity of the order dated 15.12.2006 made in W.P. No. 48851 of 2006.

(2.) A candidate by name Selvi. K. Sudha was admitted in Joseph Chellamuthu Teacher Training Institute, Keerambur, Namakkal District in the academic year 2004-2005 for the I year Diploma in Teacher Education Course. There is no controversy that the minimum eligibility marks for admission to the II year Diploma Teacher Education Course, is 45% in +2 Examinations. Equally, there is also no controversy or dispute that the said candidate had secured only 44.8% of marks in +2 Examinations. When a proposal was forwarded to the first appellant for approval of the selected candidates, by the proceedings dated 16.11.2005, the admission of the said candidate by name Selvi. K. Sudha was not approved by the first appellant on the ground that she did not secure 45% marks in +2 Examinations. On a challenge to the said order in the writ petition, the learned Judge had set aside the order and directed the Director of Teacher Education, Research and Training to approve the admission of the said candidate and also to allow her to write I and II years examinations scheduled to be held from 18.12.2006. The said order is now questioned in the writ appeal. For completion of facts, it appears that pursuant to the directions of this Court, the said candidate had written examinations and also completed her course.

(3.) The question as to how the marks obtained by a candidate could be rounded off came up for consideration before the Apex Court in State of Punjab and Anr. v. Asha Mehta . In that case, while considering the awarding of marks by the Public Service Commission, the Apex Court approved the practice of rounding off marks from 32.5% to 33%. Again in State of U.P. and Anr. v. Pawan Kumar Tiwari and Ors. 2005 (2) SCC 10, when a similar question came up for consideration, it has been held thus