V JAYAPRABHA Vs. DIRECTOR OF TECHNICAL EDUCATION GUINDY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Mr.Prabhakaran, Additional Government Pleader for the State.

(2.) Originally in the writ petition, the prayer was made to forbear the respondents from proceeding with the enquiry relating to cancellation of the Community Certificate granted in favour of the petitioner.

(3.) The main ground on which the writ petition was based relates to the fact that on an earlier occasion, the petitioner had come to this Court in W.P.No.14982 of 1997, wherein, on the basis of the Community Certificate already issued to her, this Court had directed the Director of Technical Education to select her for admission to B.E. Course.