M MANIKANDAN Vs. MANONMANIAM SUNDARNAR UNIVERSITY

JUDGEMENT

(1.) BY consent of all the parties, the main writ petition itself is taken up for final disposal.

(2.) THE petitioners who are students studying in S.Chattanatha Karayalar College, Tenkasi- second respondent herein, have approached this Court to issue a writ of mandamus directing the second respondent to implement proceedings No. MSU/A/DC/2002 dated 11.3.2002, issued by the first respondent- Manonmaniam Sundaranar University and take back them in the College.

(3.) THE perusal of the decision of the Discipline Committee of the first respondent University shows that the Committee considered the grievance of the petitioners and the incidents that had taken place in their College as well as the report of the Peace Committee meeting convened by the Revenue Divisional Officer, Tenkasi. After holding that the issue of Transfer Certificates to the five students is definitely against the norms accepted by everybody on that day, the Committee expressed that the five students (petitioners herein) may be taken back in the same Institution for the good of the students.