A CHITHAMBARATHANU Vs. PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) All these three writ petitions raise similar questions of law and facts and were heard together and as such are being disposed of by this common judgment.

(2.) Petitioners were admitted to the II year B.Tech. Course for the academic year 2000-2001 in Bharathiyar College of Engineering and Technology (hereinafter referred to as College) under Lateral Entry Scheme after completing their Diploma in Engineering. Petitioners were admitted under Management quota and thereafter they were permitted to appear in third semester examinations conducted during December 2000. Subsequently the petitioners were informed by the College that their admission had been cancelled by the Pondicherry University (hereinafter referred to as University) on the ground that admission of the petitioners was not in accordance with the norms prescribed by the Centralised Admission Committee, Government of Pondicherry (hereinafter referred to as CENTAC).

(3.) It is contended by the petitioners that in the information bulletin for the year 2000-2001, issued by CENTAC, no norms have been prescribed for admission under Lateral Entry Scheme for the II year B.Tech. Course and following the guidelines prescribed by the Department of Technical Education, Government of Tamil Nadu, the College had admitted the students. It has been submitted that the petitioners were not at fault and even assuming that there are violation of some guidelines, the petitioners should not be victimized by prohibiting them from completing the course. It has been also submitted that before cancelling the admission of the petitioners, no opportunity had been given to the petitioners.