Madras High Court
Amirtalaya College Of Education vs The Registrar on 14 December, 2022
Author: C. V. Karthikeyan
Bench: C. V. Karthikeyan
W.P.Nos.30297, 30299 & 30302 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.12.2022
CORAM
THE HON'BLE MR. JUSTICE C. V. KARTHIKEYAN
Writ Petition Nos.30297, 30299 & 30302
and
W.M.P.Nos.29736, 29739 & 29743 of 2022
Amirtalaya College of Education
Rep. by its Secretary Mr.M.Munisamy
Chinnamottur Village,
Natarampalli Taluk,
Tirupattur District. ... Petitioner in W.P.No.30297/2022
Sri Kalaimagal College of Education
Rep. by its Secretary Mr.D.Sankaran
No.89/2, N.H.46, Atturkuppam Village,
Natrampalli, Tirupattur Taluk,
Vellore District. ... Petitioner in W.P.No.30299/2022
Merit College of Education
Rep by its Correspondent Mr.M.R.Balasubramaniyam
Zameen, Thathanur-Post
Udayarpalayam Taluk
Ariyalur District ... Petitioner in W.P.No.30302/2022
Versus
1.The Registrar
Tamil Nadu Teachers Education University
Kangaiamman Koil Street,
Karapakkam, Chennai 600 097.
2.The Commissioner
School Education
DPT Complex
College Road,
Chennai-600 008.
https://www.mhc.tn.gov.in/judis
... Respondents in all Wps.
1/6
W.P.Nos.30297, 30299 & 30302 of 2022
Common Prayer: Writ Petitions filed under Article 226 of the
Constitution of India praying to issue a Writ of Mandamus directing the
1st respondent to accept the teaching practice of 30 students, 65 students
and 89 students respectively from 05.08.2022 and qualify them to do
their 4th semester examination from the academic year 2021-2022
forthwith.
For Petitioner in all WPs : Mr.Selvaraj
for Mr.C.Robert Bruce
For Respondents in all WPs: Mrs.Bhuvaneswari,
Senior Counsel
COMMON ORDER
These writ petitions have been filed seeking a mandamus directing the 1st respondent/the Registrar, Tamil Nadu Teachers Education University, Chennai to accept the teaching practice of the students mentioned in each one of the writ petitions from 05.08.2022 and therefore qualify them to do their 4th semester examination from the academic year 2021-2022.
2. The three writ petitions have been filed by three separate colleges, whose students had been allotted teaching practice by the 2nd respondent.
https://www.mhc.tn.gov.in/judis 2/6 W.P.Nos.30297, 30299 & 30302 of 2022
3. That particular communication by the 2nd respondent was taken as an affront by the 1st respondent who claimed that the 1st respondent/the Registrar, Tamil Nadu Teachers Education University is alone the authority, who can allot the students for such teaching practice.
4. However, the stand of the 2nd respondent namely the Commissioner of School Education at Chennai is that, the list of the students had been forwarded by the University and taking into consideration the welfare of the students, they had been allotted teaching practice at various places and accordingly they had also done to teaching practice.
5. The list has been enclosed in the writ petitions and there is no doubt or dispute raised regarding the list. There is also no doubt or dispute raised regarding the fact that they underwent teaching practice at the places allotted to them, by the 2nd respondent.
6. The 1st respondent claims that they should have the privilege of allotting the students to various places. But the 1st respondent can always https://www.mhc.tn.gov.in/judis 3/6 W.P.Nos.30297, 30299 & 30302 of 2022 ratify the decision of the 2nd respondent, as the 1st respondent is the University which controls the education afforded to prospective teachers.
7. At any rate, it is the same students who have to be allotted to various places for teaching practice. They have undergone some practical practice in teaching. They have been instructed to go to those places where they have been allotted. Now a clarification required is that whether they are qualified to do their 4th semester examination. A pre- qualification for doing the 4th semester examination is to undergo teaching practice at various places. That practice has been undergone as a fact by the students of the three writ petitioners.
8. The stand of the 1st respondent borders on technicality and I would interfere with the particular direction given to refuse to recognize or permit the students who had undergone the teaching practice from participating the 4th semester examination.
9. Such direction is set aside and it is declared that the students of the three Colleges who had undergone teaching practice in the various https://www.mhc.tn.gov.in/judis 4/6 W.P.Nos.30297, 30299 & 30302 of 2022 places as allocated by the 2nd respondent are qualified to write their 4th semester examination for the academic year 2021-2022.
10. In view of the above, these Writ Petitions stands allowed. No costs. Consequently, the connected miscellaneous petitions are closed.
14.12.2022 ssi Index : Yes/No Internet : Yes/No To:
1.The Registrar Tamil Nadu Teachers Education University Kangaiamman Koil Street, Karapakkam, Chennai 600 097.
2.The Commissioner School Education DPT Complex College Road, Chennai-600 008.
C. V. KARTHIKEYAN,J.
https://www.mhc.tn.gov.in/judis 5/6 W.P.Nos.30297, 30299 & 30302 of 2022 ssi W.P.Nos.30297, 30299 & 30302 of 2022 and W.M.P.Nos.29736, 29739 & 29743 of 2022 14.12.2022 https://www.mhc.tn.gov.in/judis 6/6