BRIAN JUDE NATHAN Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) BY consent of all parties, the writ petition is taken up for final disposal.

(2.) IN this writ petition, the petitioner has challenged the order of the second respondent - management of a private College, issuing compulsory transfer certificate to the petitioner on the ground of certain misconduct and seeking direction to the second respondent to permit the petitioner to undergo classes in B.B.A. Course.

(3.) PETITIONER has filed a reply affidavit narrating the incident happened on 6.2.2011, which led to registration of the criminal complaint against the petitioner and his brother and subsequent grant of bail by this court. For the apology letter given earlier by the petitioner's brother it is alleged that a correction is made by the management in the bottom of the letter stating TC to be issued. PETITIONER also denied the allegation that he indulged in violence in the college campus as well as denied the allegation that he threatened the students with knife. He has also stated in the reply affidavit that he will not indulge in unwanted activities inside the college or outside the college and also stated that the petitioner's mother has not pleaded for issuance of TC.