IMRAN AHAMED MOHAMMED Vs. REGISTRAR ANNA UNIVERSITY

JUDGEMENT

(1.) THE petitioner joined B.E. Computer Science in the second respondent College during 2003-2004. He completed 2 years. He also appeared for all the semester examinations that were conducted during those two years. However, the first respondent-University took a decision to debar the petitioner for a period of two years. THErefore, the petitioner was not able to pursue his course for two years. However, he was re-admitted, after debarment. THE re-admission was approved by the first respondent-University by an order dated 23.08.2007. THE petitioner was re-admitted for the third year course during the year 2007-2008. While his initial admission was under the Regulations 2001, the re-admission was under Regulations 2004. Apart the from the petitioner, many others were also re-admitted to various courses. In those circumstances, the second respondent-College wrote a letter dated 13.12.2007 to the first respondent-University seeking information relating to the list of subjects to be studied additionally and the list of subjects to be exempted, for re-admitted students, as there was change of Regulations. Along with the said letter dated 13.12.2007, the second respondent-College enclosed the list of re-admitted students. THE petitioner's name was found therein along with others. While so, the first respondent sent a letter dated 09.06.2008 stating that the list of the students, whose names were given in the annexure to the said letter, were to study additional subjects and nothing was stated about the petitioner.

(2.) ON the other hand, the first respondent permitted the petitioner to write all the examinations commencing from 5th semester to 8th semester, along with the students who were admitted under the Regulations 2004. The petitioner appeared in all those examinations and has also passed in all the subjects. He completed the course in April - May 2009. Transfer certificate was also issued to him by the second respondent on 29.05.2009 and based on the mark sheet issued by the first respondent, he also joined M.B.A course. The petitioner requested the first respondent vide letter dated 18.11.2009 to provide him provisional certificate and consolidated mark sheet for the B.E. Course.

(3.) IN these circumstances, the petitioner has filed the present writ petition seeking to quash the aforesaid orders dated 19.02.2010 and 19.03.2010 of the first respondent-University and for a consequential direction to the first respondent - University to issue consolidated mark sheet and provisional certificate to the petitioner.