S. SELVAKUMAR, Vs. THE CENTRAL INSTITUTE OF PLASTICS ENGINEERING & TECHNOLOGY (MINISTRY OF CHEMICALS & FERTILIZERS, GOVT. OF INDIA) GUINDY, CHENNAI

JUDGEMENT

(1.) THESE nine writ petitions raise common question of facts and law and were heard together and are being disposed of by this common judgment.

(2.) PETITIONERS are the students of the Central Institute of Plastics Engineering & Technology (hereinafter referred to as "Institute"). Aforesaid Institute is established under the Ministry of Chemicals & Fertilizers, Government of India and is an autonomous Institution relating to Plastics Mould Technology. There is no dispute that such Institute is a "State" within the meaning of Article 12 of the Constitution of India.

(3.) AGGRIEVED by such notices issued to the petitioners / their respective parents, the writ petitions have been filed mainly on the ground that the respondent has not been authorised to change the regulation mid stream and the petitioners were to be governed by the procedure relating to supplementary examination and admission to subsequent semester in accordance with the Rules which were applicable at the time of their admission into the course. It has been contended that the respondent has no authority to change the procedure to the detriment of the students after they have completed a part of the course.