ARUNAI COLLEGE OF ENGINEERING Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) BOTH writ petitions came to be posted on being specially ordered by the Hon'ble Chief Justice, vide order dated 13.7.2012.

(2.) THESE two writ petitions were filed by the same College, i.e., Arunai College of engineering (formerly called as Kamban Engineering College), represented by its Principal.

(3.) WHEN that writ petition came up on 10.07.2012, this court ordered notice on admission and directed the learned Special Government Pleader Mr.V.Jayaprakash Narayanan to take notice for first and fifth respondents. In respect of the Anna University, Mr.V.Shamuga Sundar, learned Standing counsel was directed to take notice for respondents 2 to 4.