S. GUNASEKARAN Vs. UNDER SECRETARY TO GOVT

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of peculiar facts and circumstances.

(3.) In the admission process for the Academic Year 2022- 23, the appellant herein had participated on the basis of the prospectus that was available on the website of Respondent No.3/Institution. Question No.37 and answer thereto reads thus: