EMANUEL TEACHERS Vs. DIRECTOR OF SCHOOL EDUCATION MADRAS

JUDGEMENT

(1.) THE writ petition is directed against an order of the first respondent refusing to grant recognition to the Teachers� Training Institute for Women at Vallam, Tirunelveli District.

(2.) THE brief facts are as follows: THE petitioner filed an application for starting a Teachers� Training Institute for Women at Vallam, Tirunelveli District, on 10.12.1985. He has submitted his application for recognition to the Joint Director of School Education (Secondary Education) who is the competent authority under Rule 4(3) of the Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977. THE Joint Director of School Education (Secondary Education) examined the proposal and rejected the request of the petitioner on the ground that there was no educational need to start any Teachers� Training Institute for Women in Tirunelveli District as there were already one Government Teachers� Training Institute for women besides 5 aided Teachers� Training Institute for women. THE authority thought that the educational need of the locality is met by these institutions. THE other reason given by the authority is that the policy of the Government is not to open any new Teachers� Training Institute in the State. THE petitioner preferred an appeal to the Director of School Education, the first respondent herein on 22.5.1986 which was received by the appellate authority on 24.5.1986. It seems that the appellate authority examined the appeal and came to the provisional conclusion that the amenities and other facilities provided in the institute are not adequate. As such, the appellate authority requested to show cause why the appeal petition for recognition to the Teachers� Training Institute should not be rejected. THE appellate authority gave time till 5.12.1986 for obtaining his reply. By the impugned order dated 15.12.1986, the appellate authority rejected the appeal after considering the question of granting recognition. While doing so, the appellate authority held that the correspondent has not sent any reply till the date of the order i.e., 15.12.1986. Aggrieved by this order, the Institute has come to this court.

(3.) THOUGH Mr.Ramajagadeesan, learned counsel for the petitioner raised a question based upon the order of the original authority that the reasoning of the authority that there is no necessity for granting permission to Teachers� Training Institute in that locality is not correct, in view of the decisions of this Court in Anna Teacher Training Institute for Women represented by its Manager v. Joint Director of School Education, Madras and anotherW.PNo.2022 of 1982 dated 23.1.1985, by a Division Bench and of Shanmugham, J., in (Society of the Brothers of the Sacred Heart of Jesus Palayamkottai and another v. Director of School Education Madras-6 and another, W.P.No.3487 dated 18.8.1986), I am not inclined to go into that question, since I take the view that the other contention raised by the petitioner in the affidavit that the impugned order of the first respondent is violative of the fundamental principles of natural justice, which came to be passed is without any legal sanction and without providing any opportu-nity to the petitioner to explain his case.