S GANGAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) IN this batch of writ petitions, some writ petitions are filed by the managements of elementary teacher education colleges seeking a relief with regard to the recognition granted by the National Council for Teacher Education (NCTE) and also seeking consequential directions against the authorities of the State in not granting affiliation to the colleges for the academic year 2013 -2014. Some of these writ petitions are, however, filed only against the authorities of the State Government seeking affiliation and ratification of admission with respect to students, who are already admitted in the first year course during the year 2013 -2014. Some writ petitions are filed by the students of some of the colleges seeking a direction that they be allowed to pay examination fee and appear for examination for the 1st year D.Ed course, which is stated to have been studied by the students in their respective colleges.

(2.) IN all these writ petitions, except WP.No.13836 of 2014, NCTE granted recognition for the respective colleges only from the academic year 2014 -2015 and in all the writ petitions recognition granted by NCTE is for an intake of 50 students and in almost all the colleges, students have been admitted for the academic year 2013 - 2014.

(3.) THE relevant facts relating to each writ petitioner are set out in a tabular form as under: