N GOWTHAMAN Vs. TAMILNADU DR AMBEDKAR LAW UNIVERSITY

JUDGEMENT

(1.) The petitioner is a law graduate. He is a practicing Advocate in this Court. He is also a part-time lecturer in the Dr.Ambedkar Government Law College, Chennai.

(2.) Pursuant to the notification issued by the first respondent in May 2008 calling for application for Ph.D., Programme (full-time/part-time) for the year 2008-2009 both in Law and Interdisciplinary Research in Law, the petitioner applied for full-time Ph.D., Programme vide his application dated 30.06.2008.

(3.) The first respondent sent an intimation letter to the petitioner on 30.09.2008 to appear before the Admission committee of the University for the presentation of Ph.D., Research Proposal on 15.10.2008 in the University premises. Accordingly, the petitioner appeared at 9.30 am on 15.10.2008, as per the aforesaid intimation letter. He signed in a register for having appeared before the committee.