R KARPAGAVALLI Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) THIS writ appeal is filed as against the order dated 16.8.2007, passed in W.P. (MD) No. 5538 of 2007.

(2.) THE above said writ petition was filed by the appellant herein seeking a direction to the respondents to issue Eligibility Certificate and allow her to continue her B.Ed., Course in the fourth respondent College and to permit her to attend the University Examinations. THE writ petition was dismissed on the ground that the appellant has not possessed the required qualification prescribed by the concerned University. As against the same, this writ appeal is filed.

(3.) IN addition to this, the learned counsel has also relied on a judgment of the Hon'ble Supreme Court in Guru Nanak Dev University v. Sanjay Kumar Katwal (2009) 1 SCC 610, wherein at paragraph Nos. 6, 7, 8 and 9, it has been held as follows: