AYYA NADAR JANAKIAMMAL COLLEGE Vs. A PANDIAN

JUDGEMENT

(1.) THIS writ Appeal is directed against the order dated June 26, 1996 of N. Y. Balasubramanian, J., in w.p. No. 13013 of 1985. The petitioner leollege is the appellant.

(2.) THE Ayya Nadar Janaki Ammal College at Sivakasi, filed the writ petition to call for the records of the 3rd respondentl]Private Colleges Appellate Tribunal relating to its proceedings dated September 17, 1985 made in Second Appeal (TAC) No. 4 of 1982 and quash the same.

(3.) THE 1st respondent preferred an appeal to the 2nd respondent under Section20 of the Tamil Nadu Private Colleges (Regulation) Act, 1976 (hereinafter referred to as the College 34 Act). Tle said appeal was contested by the appellant by filing a counter statement. The 2nd respondent dismissed the appeal on December 26, 1981. A second Appeal was filed before the 3rd respondent/private colleges Tribunal ' The 3rd respondent held that the Ist respondent is 4(only a probationer and that the order of termination is not penal but only a termination simpliciter and that even in the case of termination si