D JEYABALAN Vs. REGISTRAR MADURAI KAMARAJ UNIVERSITY MADURAI

JUDGEMENT

(1.) THE petitioner challenges the order of the respondent/University which has cryptic Order.

(2.) THE petitioner is a practising Lawyer. He has sought for permission to register for Degree in the respondent/University on 01.02.1990. By its letter dated 09.11.1990, University has stated that his request for permission to register for Ph.D.Degree complied with. THE petitioner is before me against this order.

(3.) THE learned counsel appearing for the Petitioner contends that the judgment reported Sampath v. Registrar, University of Madras, 1988 Writ L.R. 247, is in his favour and this Court should straightaway allow the writ petition setting aside the order Respondent.