M AYYAPPAN Vs. REGISTRAR TAMIL NADU

JUDGEMENT

(1.) THIS is a Writ Petition filed through Legal Aid. The petitioner herein is an HIV patient. He made an application for admission to one of the Government Colleges in the State of Tamil Nadu. The petitioner was given admission for the academic year 2006-2009 for 3 years B.L. Degree course.

(2.) THE petitioner was working in a temporary capacity with Tamil Nadu Networking People with HIV/AIDS as a Counselor from December, 2005 onwards. In view of his admission into the Government Law College, the petitioner made a request to the Secretary of the Tamil Nadu Networking People with HIV/AIDS seeking permission to continue his service as Peer Counselor. The petitioner was given such permission.

(3.) THE learned counsel appearing for the petitioner would submit that the petitioner was working in an honorary capacity. He has also resigned his service on 21.08.2008. He has passed in all the examinations till the passing of the order impugned, by which, the result of the final semester examination was withheld. The learned counsel appearing for the petitioner would further submit that the petitioner, being an HIV patient, having got admission on merits and completed the course, will have to be permitted to get himself enrolled by setting aside the order impugned.