PERUNTHALAIVAR KAMARAJAR INSTITUTE OF MARITIME SCIENCE AND ENGINEERING Vs. THE DIRECTOR GENERAL OF SHIPPING AND ORS.

JUDGEMENT

(1.) This writ petition has been filed for an issue of writ of mandamus directing the first respondent to reopen the online portal and enable the petitioner to upload the data relating to the General Purpose Reading Course for the period from 01.07.2019 to 31.12.2019.

(2.) The petitioner institution received an approval from the first respondent dated 06.02.2019 for conducting 12 courses. In the present writ petition, this Court is concerned with training for General Purpose Reading Course. A careful reading of the approval shows that the duration of the Course was six months and the intake that was permitted was for 40 students. It was made clear in the letter of approval that the approval was a conditional approval and it is valid only for one batch till 30.06.2020. It will be relevant to extract the special instruction provided by the approval letter hereunder:

(3.) The relevant averments with regard to the same, made in the affidavit filled in support of the writ petition is extracted hereunder: