S RAJAPANDIAN Vs. DIRECTORATE OF TECHNICAL EDUCATION CHENNAI

JUDGEMENT

(1.) THESE Writ Petitions have been filed by the petitioners praying that this Court may be pleased to issue a writ of Mandamus to direct the respondents to permit the petitioners to write the first and the second year Board Examination, held in the month of April, 2006, by the respondents.

(2.) IT is noted that an Interim Order had been passed in W.P.M.P.Nos.11811 to 11816 of 2006, dated 13.04.2006, as follows: