M. DEVAMANI CHRISTOPHER, PRINCIPAL AND SECRETARY Vs. MADURAI KAMARAJ UNIVERSITY, REP. BY ITS REGISTRAR, PALKALAI NAGAR

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for disposal at the admission stage. Heard Mr.M.Ajmal Khan, learned counsel for the petitioner and Mr.K.Mahendran, learned counsel for the first respondent University and Mr.E.V.N.Siva, learned counsel for the impleaded second respondent.

(2.) THE petitioner has prayed for a Mandamus seeking for a direction to the first respondent herein to consider and grant approval of the petitioner educational qualification to be appointed as the Principal and Secretary of the American College, Madurai, considering the application preferred by the petitioner dated 14.11.2011, within a time stipulated by this Court.

(3.) MR .K.Mahendran, the learned counsel appearing for the first respondent university would submit that the University is not opposed to any consideration of the application pending before them in accordance with law and on merits.