Madras High Court
Unknown vs The Registrar on 10 March, 2023
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.7257 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.03.2023
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P.No.7257 of 2023
and W.M.P.Nos.7300 & 7302 of 2023
1.Vinova Jacob Santhosh.V
2.A.Ananthi
3.A.Archana
4.R.Aswini
5.S.Dhanalakshmi
6.T.Divya Bharathi
7.B.Gavaskar
8.C.Gayathri
9.J.Gayathri
10.A.Gayathri
11.A.Geetha
12.S.Giridharan
13.R.Gokul
14.R.Gopika
15.E.Hariharan
16.S.Hemalatha
17.Heshwanthi
18.J.Jayachitra
19.V.Jayalakshmi
20.R.Komala
21.D.Malathi
22.A.Malathi
23.M.Manikandan
24.R.Manju
1
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W.P.No.7257 of 2023
25.D.Mohan
26.A.Monisha
27.N.Nagendiran
28.M.Parthasarathy
29.M.Parvathi
30.B.Piruthviraj
31.G.V.Pooja
32.S.Pradheep kumar
33.S.Premkumar
34.P.Priyanka
35.R.Rajeshwari
36.S.Reshma
37.S.Sandhiya
38.P.Sarankumar
39.S.Sathiyavath
40.S.Sentamil Selvi
41.B.Shayira Begam
42.M.Sugumar
43.T.Tamilselvan
44.R.Theerthasamy
45.S.Thenmozhi
46.D.Udhayakumar
47.P.Vinolin Kamesh
48.K.Chandra Baskar
49.A.Aishwariya
50.M.S.Ajitha
51.S.Bharath
52.A.Devi
53.S.Gunavanthi
54.M.Hamavathi
55.D.Janaki
56.S.Jothi
57.N.Krishna Kumar
58.P.Lavanya
59.P.Monika
60.B.Preetha
2
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W.P.No.7257 of 2023
61.S.Nithya
62.P.Premkulmar
63.G.Priya
64.S.Rajathi
65.M.Ranjith kumar
66.M.Sathya
67.P.Swaran
68.K.Swetha
69.S.Swetha
70.V.Vaishalini
71.R.Velu
72.K.Vijayakumari
73.S.Vikjayaselvarani
74.S.Vimal Kumar
75.D.Vinod
76.M.Yuvaraj
77.S.Ganapathi .. Petitioners
Vs.
1. The Registrar,
Tamilnadu Teachers Education University,
Gangaiamman Koil Street,
Karapakkam, Chennai-600 097.
2.The Commissioner of School Education,
D.P.I.Complex, College Road,
Chennai-600 008.
3.The Correspondent,
Kalaibharathi B.Ed College,
Padmapuram Village,
Erumbi Post, Pallipet Taluk,
Thiruvallure District-631302 .. Respondents
3
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W.P.No.7257 of 2023
Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ or Order or Direction more particularly a Writ of Mandamus, to
direct the 1st respondent herein to publish the result of the 1st semester
examination insofar as the petitioners 49 to 77 are concerned, allow all the
petitioners to participate in the 2nd semester examination.
For Petitioners : Mr. G.Sankaran
for M/s.J.Jayendrakrishnan
For Respondents : Mr.E.Veda Bagath Singh
Special Government Pleader for R1 & R2
: M/s.S.Buvaneswari for R3
ORDER
This Writ Petition has been filed seeking a direction to the 1st respondent to publish the result of the 1st semester examination with respect to the petitioners 49 to 77 and allow all the petitioners to participate in the 2nd Semester examination.
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2. It is the case of the petitioners that the 3rd respondent college which holds recognition for conducting B.Ed course since 2007, was issued with a show cause notice dated 22.08.2019 calling upon to submit certain documents. Though the documents sought for in the said notice were submitted along with a reply, however, the recognition which was granted to the 3rd respondent college was withdrawn by the Southern Regional Committee of the National Council for Teacher Education vide order dated 21.02.2020, against which, W.P.No.13418 of 2020 was filed before this Court which was disposed of with a direction to the 3rd respondent college to prefer an appeal, pursuant to which, appeal was preferred. However, the said appeal was rejected vide order dated 25.02.2022. As against the said rejection order, W.P.(C).No.8480 of 2022 was filed before the Delhi High Court which was allowed, pursuant to which, continuous recognition was granted to the 3rd respondent college vide order dated 25.07.2022.
3. In the meantime, the petitioners were admitted for B.Ed Course in the 3rd respondent college for the academic year 2021-2023 but, they were 5 https://www.mhc.tn.gov.in/judis W.P.No.7257 of 2023 not allowed to appear for the 1st semester Examination, which resulted in filing of Writ Petition before this Court in W.P.No.4500 of 2022, in which an interim order came to be passed, pursuant to which, the petitioners were allowed to participate in the said Examination, however, the results for the said Examination were published only in respect of the petitioners 1 to 48 and the results were not published with respect to the other petitioners. Thereafter, the 2nd semester examination came to be scheduled on 15.07.2022 in which the petitioners were not allowed to participate, as continuous recognition was granted only subsequent to the scheduling of the 2nd semester Examination. Subsequently, the circular for teaching practice also came to be issued on 18.02.2023. In the above circumstances, the petitioners made a collective representation before the 1st respondent on 21.02.2023 seeking permission to participate in teaching practice as well to write the 2nd semester examination. However, till date, no action has been taken on the said representation. Hence, the present petition has been filed.
4. Learned counsel for the petitioners submitted that in view of the aforesaid circumstances, this Court may issue a direction to the 1 st 6 https://www.mhc.tn.gov.in/judis W.P.No.7257 of 2023 respondent to permit the petitioners to participate in the 2nd semester examination and further allow them to participate in teaching practice.
5. Learned Special Government Pleader submits that the petitioners herein who are the students of the 3rd respondent College would be allowed to participate in the 2nd semester Examination and thereafter they will be allowed to participate in teaching practice.
6. In view of the aforesaid submissions and the relief sought for in this Writ Petition, this Court, without going into the merits of the case, is inclined to issue a direction to the 1st respondent to permit the petitioners to participate in the 2nd semester Examination and thereafter allow the petitioners to appear for the 3rd semester (i.e., participation in Teaching practice). If the petitioners want to participate in the arrears examination of the 1st semester, they are at liberty to make appropriate application for the same before the 1st respondent. On such application being filed, the 1st respondent shall consider the same and allow the petitioners to participate in the said examination.
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7. This Writ Petition stands disposed of with the aforesaid direction. There shall be no order as to costs. Consequently, the connected Miscellaneous Petition stands closed.
10.03.2023 NHS Note to Office :
Issue order copy on 16.03.2023 To
1. The Registrar, Tamilnadu Teachers Education University, Gangaiamman Koil Street, Karapakkam, Chennai-600 097.
2.The Commissioner of School Education, D.P.I.Complex, College Road, Chennai-600 008.
3.The Correspondent, Kalaibharathi B.Ed College, Padmapuram Village, Erumbi Post, Pallipet Taluk, Thiruvallure District-631302 8 https://www.mhc.tn.gov.in/judis W.P.No.7257 of 2023 9 https://www.mhc.tn.gov.in/judis W.P.No.7257 of 2023 M.DHANDAPANI, J.
NHS W.P.No.7257 of 2023 10.03.2023 10 https://www.mhc.tn.gov.in/judis