R HARI PRASAADH Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THE petitioner has come forward to file the present writ petition seeking to challenge the communication sent by the Controller of Examinations, the 2nd respondent herein dated 09.12.2010. In that communication, the petitioner herein, a M.L. Student Non -Semester pattern wanting to write the examination during December 2010 was informed of the revised penal fees stipulated by the University. The petitioner was informed that the M.L. degree (Non -Semester) both regular and private study candidate who have not completed the degree examination within the stipulated time and were having arrear of papers are permitted to appear for December 2010 examination for all branches from I to VII after collecting the penal fee of Rs.30,000/ -, besides collection of five times of prescribed examination fee for each paper. Therefore, the petitioner was directed to remit the penal fee of Rs.20,000/ - and the examination fee of Rs.250/ - each paper as well as the balance fee of Rs.10,000/ - immediately by way of Demand Draft, failing which he was informed that he will not be permitted to write the University Examinations.

(2.) WHEN the matter came up on 21.12.2010, this Court directed notice to be issued to the Standing Counsel for the University. Subsequently, when the matter came up on 22.12.2010, this Court permitted the petitioner to write the M.L.degree examinations after paying a sum of Rs.30,000/ - and the payment to be made will be subject to the final orders in the writ petition.

(3.) IT is now fairly stated by Mr.N.Umapathy, learned counsel for the petitioner that the petitioner did not avail the condition imposed by the interim order and also did not write the examinations. On this short ground itself, the writ petition is liable to be rejected.