Madras High Court
Vpn Teacher Training Institute vs The State Of Tamil Nadu on 14 September, 2017
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 14.09.2017 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU Writ Petition No.39524 of 2004 and WP.MP.No.47106 of 2004 VPN Teacher Training Institute, Gingee Rep. by its Correspondent P.Gopinath S/o.V.Perumal Nainar No.122-A, M.G.Road, Gingee Villupuram District - 604 202. ..Petitioner Vs. 1. The State of Tamil Nadu Rep. by its Secretary to Government Educational Department Fort St.George, Chennai-9. 2. National Council for Teacher Education Rep. by its Regional Director First Floor, C.S.D.Building H.M.T. Post, Bangalore - 560 031. 3. The Director The Director of Teacher Education Research and Training College Road, Chennai-600 006. ..Respondents Prayer : Writ petition filed under Article 226 of the Constitution of India, for issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the proceedings made in Rc.No.8869/C1/2004 dated 20.12.2004 passed by the third respondent quash the same and consequently issue a direction, directing the respondents to include the name of the petitioner institute in the list of eligible institutions under the single window system for the admission of candidates to the first year of Diploma in Teacher Educational Course for the academic year 2004-2005 or permit the petitioner to admit the candidates for the unfilled Government quota directly by the petitioner institute. For Petitioner : No appearance For Respondents : Mr.A.Kumar Special Government Pleader, for R1 & R3 Mr.P.R.Gopinathan standing counsel, for R2 O R D E R
When the matter was listed before this Court on 13.09.2017, there was no representation on behalf of the petitioner and hence, the matter was directed to be listed under the caption For Dismissal on 14.09.2017. When the matter is listed today, again there is also no representation for the petitioner either in person or through the learned counsel on record. Therefore, the writ petition is dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petition is closed.
14.09.2017 Speaking/Non-speaking order Index : Yes/No mk To
1. The State of Tamil Nadu Rep. by its Secretary to Government Educational Department Fort St.George, Chennai-9.
2. National Council for Teacher Education Rep. by its Regional Director First Floor, C.S.D.Building H.M.T. Post, Bangalore - 560 031.
3. The Director The Director of Teacher Education Research and Training College Road, Chennai-600 006.
K.RAVICHANDRABAABU,J.
mk W.P.No.39524 of 2004 14.09.2017