Madras High Court
The State Of Tamil Nadu Rep. By Its vs Self Financing Private Teacher ... on 15 July, 2021
W.A.Nos.2785 to 2790/2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.07.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.A.Nos.2785 to 2790 of 2012
W.A.No.2785/2012 :
1. The State of Tamil Nadu rep. by its
Secretary to Government,
School Education Department,
Fort St. George, Chennai-600 009.
2. The Secretary to Government,
Higher Education Department,
Government of Tamil Nadu,
Fort St. George, Chennai-600 009.
3. The Director of Collegiate Education,
Government of Tamil Nadu,
D.P.I. Campus, Chennai-600 006.
4. The Director of Teacher Education,
Research Training,
Government of Tamil Nadu,
D.P.I. Campus, Chennai-600 006. ... Appellants
-vs-
1. Self Financing Private Teacher Training
Institutes Association (Regd.) rep. by its
Secretary S.Nicholson,
No.241/5, Rohini Flats, 7th Avenue,
Anna Nagar West, Chennai-600 101.
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W.A.Nos.2785 to 2790/2012
2. The National Council for Teacher Training
rep. by its Member Secretary,
Hans Bhavan, Wing II,
New Delhi-110 002.
3. The Regional Director,
National Council for Teacher Education,
Southern Regional Committee,
First Floor, C.S.D. Complex,
H.M.T. Township, Bangalore-31. ... Respondents
Prayer: Writ appeal filed under Clause 15 of the Letters Patent
against the common orders dated 19.08.2006 passed in
W.P.Nos.22161, 22215, 22820, 24502, 24629 and 24870/2006.
For Appellants : Mr.T.Arun Kumar,
Government Advocate
For respondents : Mr.R.Thirunavukkarasu
2 and 3
COMMON JUDGMENT
(Judgment of the Court was pronounced by T.RAJA.J)
These Writ Appeals have been directed against the common
orders dated 19.08.2006 passed in W.P.Nos.22161, 22215, 22820,
24502, 24629 and 24870/2006 by a learned Single Judge of this
Court.
2. When these matters were called, learned Government
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W.A.Nos.2785 to 2790/2012
Advocate appearing for the appellants, on instructions, stated that the
Government has constituted a High Level Committee to inspect the
Teacher Training Institutes started from 2001 to 2006 to find out the
discrepancies in the infrastructural facilities etc. as prescribed by the
National Council for Teacher Training Institutes in Tamil Nadu vide
G.O.(Ms.) No.90, School Education (U1) Department, dated
21.06.2006 and also constituted Visiting Committees to assist the High
Level Committees vide G.O. (1D) No.180, School Education (U1)
Department, dated 03.07.2007. Learned Government Advocate
further stated that therefore, the Government has taken a policy
decision not to issue ''No Objection Certificate'' to start Teacher
Training Institutes in Tamil Nadu vide G.O.(1D) No.358, School
Education (U1) Department, dated 06.11.2007. Hence, nothing
survives for further adjudication in these Writ Appeals. In support of
his contention, the learned Government Advocate has also filed the
aforesaid 3 Government Orders along with his instructions.
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W.A.Nos.2785 to 2790/2012
T.RAJA, J.
and
V.SIVAGNANAM, J.
tsi
3. Recording the same, all these Writ Appeals are dismissed
as infructuous. No costs.
(T.R.J.,) (V.S.G.J.,)
15.07.2021
tsi
To
1. The Secretary,
Self Financing Private Teacher Training
Institutes Association (Regd.)
No.241/5, Rohini Flats, 7th Avenue,
Anna Nagar West, Chennai-600 101.
2. The Member Secretary,
National Council for Teacher Training,
Hans Bhavan, Wing II,
New Delhi-110 002.
3. The Regional Director,
National Council for Teacher Education,
Southern Regional Committee,
First Floor, C.S.D. Complex,
H.M.T. Township, Bangalore-31.
W.A.Nos.2785 to 2790 of 2012
https://www.mhc.tn.gov.in/judis/
W.A.Nos.2785 to 2790/2012
07.07.2021
https://www.mhc.tn.gov.in/judis/
