M MANOHAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AS the common question of law and facts are involved in all these writ petitions, common order is being passed. For the sake of brevity, facts have been taken from W.P.No.10847 of 2010.

(2.) THE petitioners in all these writ petitions are Secondary Grade teachers working in various schools in the State of Tamilnadu. The petitioners in order to acquire higher educational qualification applied to the District Educational Officer in the district and the teachers employed in Corporation Schools applied to the Educational Officer of the Corporation for permission to join in the Distance Education Course called the Distance mode conducted by SASTRA University, Tanjavur. SASTRA University is a Deemed University recognised by University Grants Commission in the year 2001. The University is also approved by the National Council for Teachers Education (NCTE). The Southern Regional Committee of NCTE in 131st meeting held on 11.04.2007 also granted conditional recognition for awarding the degree of B.Ed. Distance Education.

(3.) THE case of the petitioners is that the authorities gave permission, only after satisfying themselves with regard to degree awarded by the SASTRA University.