Madras High Court
Mr.Shadrach Kalaiselvan vs The State Of Tamil Nadu on 19 January, 2015
Author: T. Raja
Bench: T. Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 19.01.2015
CORAM:
THE HON'BLE MR. JUSTICE T. RAJA
W.P. No. 459 of 2007
and
M.P.Nos. 2 and 3 of 2007
Mr.Shadrach Kalaiselvan .. Petitioner
Vs.
1. The State of Tamil Nadu,
rep. by Secretary to Government,
Education Department,
Fort St.George, Chennai -9.
2. The University of Madras,
rep. by Registrar, Chennai.
3. The Madurai Kamarajar University,
rep. by its Registrar, Chennai.
4. The Bharathisadan University,
rep. by its Registrar,
Thiruchirapalli, Tamil Nadu.
5. The Director of Collegiate Education,
College Road, Chennai - 6.
6. The Director of School Education,
College Road, Chennai - 6.
7. The Commissioner of Employment and Training
Chepauk, Chennai - 600 005.
8. The Teacher Recruitment Board,
Fourth Floor, E.V.K.Sampath Maligai,
College Road, Chennai - 6.
9. The District Employment Exchange,
Thiruvallur District,
Thiruvallur - 602 001.
.. Respondents
PRAYER: Petition has been filed under section 226 of the Constitution of India to issue an order of Writ of Certiorarified Mandamus, to call for records relating to the order, dated 16.04.2002, passed by the seventh respondent, in Ma.Va.Su.No.13 of 2002 and to quash the same and consequently, to direct the ninth respondent to register the educational qualification of the petitioner, without seeking for production of evaluation certificate and pass further orders.
For petitioner : Mr.N.R.Anantharama Krishnan
For respondents
1,5 to 9 : Mrs.M.E.Rani Selvam
Addl. Government Pleader
For Respondent-2 : Mrs.G.Thilagavathi
For Respondents 3 &10 : No appearance
For Respondent-4 : Mr. V. Govardhan
M/s. Row and Reddy
O R D E R
This Writ Petition has been filed by Mr.Shadrach Kalaiselvan, under Article 226 of the Constitution of India, seeking a prayer for issuance of a Writ of Certiorarified Mandamus, to call for records relating to the order dated 16.04.2002, issued by the 7th respondent, in Ma.Va.Su.No.13 of 2002 and to quash the same with a consequential prayer to direct the 9th respondent to register the educational qualification of the petitioner, without seeking for production of evaluation certificate.
2. Mrs.G.Thilagavathi, learned counsel appearing for University of Madras, the 2nd respondent and Mr. V. Govardhan, learned counsel for 4th respondent jointly produced a copy of the order passed by this Court in W.P. No. 2806 OF 2005 dated 09.08.2006 and made a statement before this Court that on the basis of the said order, the issue in the present Writ Petition has become infructuous. It is relevant to extract paragraphs 2 and 3 below :
Mr. A. U. Elango, learned counsel appearing for the second respondent produced a copy of proceedings dated 7.8.2006 issued by the Registrar, University of Madras, the second respondent herein in and by which, one Ms. L. Anbarasi, who also claimed for recognition of B.Ed. Degree obtained from Bharatiya Shiksha Parishad, UP from where she obtained B.Ed. Degree Programme does not find place in the recognised/ approved list of University Grants Commission, New Delhi/ Association of Indian Universities, New Delhi/ National Council for Teacher Education, New Delhi and hence, the University of Madras is not a position to recognise your B.Ed. Degree obtained from Bhartiya Shiksha Parishad, UP. Based on this, the learned counsel appearing for the second respondent stated that in respect of the B.Ed. Degree stated to have been obtained by the petitioner from the said Bhartiya Shiksha Parishad, UP could not also be recognised by the second respondent in as much as the said University does not find place in the approved list of University Grants Commission.
3. Considering the above said fact, this Writ Petition is dismissed as having become infructuous. However, the petitioner is at liberty to assail the proceedings if any issued against the petitioner by the second respondent in appropriate proceedings. No cost. Consequently, WPMP is closed.
3. In view of the above, this Writ Petition fails and the same is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petitions are closed. 19.01.2015 Index: Yes/No Internet : Yes/No avr To
1. The Secretary to Government, Education Department, Fort St.George, Chennai -9.
2. The University of Madras, rep. by Registrar, Chennai.
3. The Madurai Kamarajar University, rep. by its Registrar, Chennai.
4. The Bharathisadan University, rep. by its Registrar, Thiruchirapalli, Tamil Nadu.
5. The Director of Collegiate Education, College Road, Chennai - 6.
6. The Director of School Education, College Road, Chennai - 6.
7. The Commissioner of Employment and Training Chepauk, Chennai - 600 005.
8. The Teacher Recruitment Board, Fourth Floor, E.V.K.Sampath Maligai, College Road, Chennai - 6.
9. The District Employment Exchange, Thiruvallur District, Thiruvallur - 602 001.
T. RAJA J., avr W.P. No. 459 of 2007 and M.P.Nos. 2 and 3 of 2007 19.01.2015