S. HARIVIGNESH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) On consent given by either side, the main Writ Petition is taken up for final hearing.

(2.) This Writ Petition has been filed for the issue of Writ of Mandamus directing the Respondents 1 to 4 to conduct the arrears examination for the Diploma Courses and to publish the results, in order to enable the Petitioner to apply under lateral entry direct second year admission and get admission for B.E.,/B.Tech., course.

(3.) When the matter came up for admission, the decision taken by the Government to declare as pass even those students, who had arrears papers, became a subject matter of challenge before the Division Bench of this Court. Pursuant to the orders passed by the Division Bench, it has been decided to conduct the arrears examinations for those candidates, who had failed in any of the subjects.