PRINCIPAL, JAMES COLLEGE OF ENGINEERING AND TECHNOLOGY, JAMESPURAM, NOVALCAUD, NEAR NAGERCOIL, KANYAKUMARI DISTRICT Vs. ANNA UNIVERSITY OF TECHNOLOGY, TIRUNELVELI, GOVT COLLEGE OF ENGINEERING CAMPUS, TIRUNELVELI

JUDGEMENT

(1.) The first writ petition is filed by the Principal of a Self Financing Engineering College at Jamespuram, Novalcaud, Kanyakumari District. The other four writ petitions are filed by the students studying in the College.

(2.) While the first writ petition challenges the directive issued by the first respondent University, dated 23.08.2011 and seeks to set aside the same, the other four writ petitions are filed seeking to enforce the said order of the University which was rendered in favour of those four students. In view of the inter-connectivity between these writ petitions, they were grouped together for disposal.

(3.) The writ petition filed by the Engineering College was admitted on 7.9.2011. Pending the writ petition, this court had granted only notice on the said petition. In the meanwhile, as the four students were not being admitted by the college in their respective semesters, they have moved the Court with four writ petitions. In those four writ petitions, notices were ordered and there was a direction to post those matters along with the writ petition filed by the College.