V KANTHA SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal is filed against the order passed by the learned single Judge in W.P.(MD)No.3871 of 2008, dated 28.07.2008 wherein the writ petition filed praying for issuing Writ of Mandamus, directing the third respondent to publish the results of the appellant for the B.Ed.,course in registration No.A6406796 for the year 2006.

(2.) THE grievance of the appellant is that the appellant joined in the B.Ed. Course in the year 2005-2006 and completed the course. However, she was not allowed to write examination and the appellant approached this Court and obtained interim order to appear for the examination and she also appeared for the examination. However, the result of the appellant is not declared.

(3.) LEARNED counsel for the appellant also submitted that the appellant is similarly placed and against the said order, the respondent university has not filed appeal and the said order was implemented.