S MANIKANDAN Vs. SECRETARY SELECTION COMMITTEE

JUDGEMENT

(1.) PART-1 : PRELUDE SHOCKING CONDUCT OF EDUCATIONAL INSTITUTIONS & OMISSIONS OF AUTHORITIES FACTS LEADING TO THE WRIT PETITIONS : This batch of writ petitions palpably demonstrates the wasteful years spent by few hundred students in

(2.) . As a result, all the students who have undergone the course and even passed the examination conducted by the University are disabled from registering themselves with the Pharmacy Council of India as they have acquired degree in Pharmaceutical Science by undergoing course in the said two unapproved institutions and lost their valuable part of their life, besides it has frustrated the students and their career and also defeated the hopes of their parents.

(3.) . Though the situation is pathetic and it has to be considered with compassion, but there is neither equity nor there is any just reason for the Court to exercise its powers in favour of the petitioners as compassion or sympathy will result in violation of mandatory provision of law, which is impermissible as laid down by the Supreme Court in various pronouncements. The above scenario is shocking and even after settlement of legal principles, the two college authorities, academicians employed in the college, University, State, the Selection Committee, the All India Council of Technical Education and the Pharmacy Council of India have contributed either deliberately or knowingly or by inaction resulting in deprivation of valuable part of life for the younger generation. It is clear that these two institutions are nothing but "educational shops" and they are to be closed down forthwith by orders of this Court till they secure approval of the AICTE and Pharmacy Council and fresh affiliation from the University. V