V KOHILAVANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned Addl.Govt.Pleader (Education) for the respondents. Learned counsel for the petitioner was already heard on the previous day.

(2.) THE prayer in this writ petition is for a direction to the respondent to admit the petitioner in the Teacher Training Course in the academic year 2001-2002. THE petitioner had been admitted into the Teacher's Training Institute in June 1992 which was subsequently derecognised by virtue of the order passed by the High Court. With a view to help such affected students, the Government had issued G.O.No.136 dated 7.9.2001. It is stated that though the petitioner had appeared and secured higher marks, she was not admitted on the ground that she had no completed the refresher course. It has already been held that the refresher course itself was illegal. THErefore, the non-admission in the refresher course was immaterial. Be that as it may , the admission for the year 2001-2002 is already over and such affected students can take the benefits of G.O.No.89 dated 17.06.2002. If the petitioner has not made any application for this year, she may make an application within seven days. Otherwise, if the petitioner has already made the application, such application has to be considered in accordance with law and the policy under G.O.No.89 and necessary steps may be taken. Subject to the above observation both the writ petition and the WPMP are disposed of. No costs.