REGISTRAR TAMIL NADU TEACHERS EDUCATION UNIVERSITY Vs. CORRESPONDENT SHREE RAGAVENDRA COLLEGE OF EDUCATION

JUDGEMENT

(1.) The prayer in the writ petition is to set aside the order dated 18.11.2009 and direct the respondents to permit the petitioner to continue B.Ed course in the second respondent college.

(2.) The case of the petitioner is that the petitioner studied B.A. Degree course in Sri Karumariamman Government Arts College, Chidambaram, from September, 2004 to April, 2007 and passed the said course. The petitioner is the first graduate in her family. Petitioner joined in the second respondent B.Ed College during the academic year 2009-2010 by paying necessary fees and also submitted her certificates and mark sheets to the second respondent for admission. The second respondent sent the petitioner for practical training and when approval of petitioner's admission was sought for through the second respondent College, the first respondent passed an order on 18.11.2009 stating that the petitioner has not secured 43% of marks, which is a mandatory requirement for MBC candidates as per G.O.Ms.No.201 Higher Education, dated 26.6.2009. Petitioner's admission stands cancelled and the second respondent was directed to remove the petitioner from the rolls of the college and the petitioner was directed not to appear for the examinations to be held in May/June, 2010. The said order is challenged in this writ petition contending that the petitioner has secured overall 43.57% marks and the minimum marks prescribed for MBC candidates as per G.O.Ms.No.201 Higher Education dated 26.6.2009 being 43%, her candidature for admission to B.Ed degree cannot be rejected.

(3.) When the writ petition was posted for admission on 5.1.2010, this Court granted interim stay and by virtue of the interim order, petitioner is continuously undergoing B.Ed degree course and the course is also going to be over shortly.