AROCKIA Vs. REGISTRAR MEDICLAVE

JUDGEMENT

(1.) This common judgment shall dispose of W.P. (MD) Nos. 12841 to 12844 of 2012, as a common question of law and facts is involved in all these cases. For the sake of brevity, the facts are being taken from W.P. (MD) No. 12841 of 2012.

(2.) The prayer made in these writ petitions is for issuance of a writ in the nature of certiorari to quash the impugned orders dated 21.9.2012 passed by the second respondent.

(3.) The petitioners were admitted in Sacred Heart College for Nursing Course. The petitioners are now studying in 4th year as resident students. There are 130 students in the hostel of the I, II, III and IV year of Nursing.