A BAKYARAJ Vs. REGISTRAR ANNA UNIVERSITY CHENNAI

JUDGEMENT

(1.) IN spite of service having been effected to the second respondent and the name of the second respondent has been printed in the cause list, neither the second respondent nor his counsel appeared before the Court.

(2.) THE writ petition is for direction against the second respondent to forthwith issue the B.E., degree certificate, mark statement, original previous educational certificates of the petitioner, without insisting the payment of dues.

(3.) ACCORDINGLY, the writ petition stands allowed with direction to the second respondent to issue B.E., degree certificate, mark statements, original previous educational certificates to the petitioner, without insisting for arrears of dues if any due to the second respondent forthwith. No costs.