S.GOWTHAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, has sought for a mandamus, directing the respondents 1 to 3 to consider the representations of the petitioner, dated 12.09.2010 and permitting him to continue his BE Computer Science Engineering degree course in the Christian College of Engineering and Technology, Oddanchatram, Dindigul District under Non Resident Indian Quota, by accepting the sponsorship of Mr.Manimaran Sethuraman without insisting the production of Guardian certificate.

(2.) RECORD of proceeding shows that by an order made in M.P.(MD)No.2 of 2012, dated 20.04.2012, Anna University represented by its Registrar, Chennai has been impleaded, as 4th respondent in this writ petition.

(3.) IT is the case of the petitioner that after verifying all the required particulars, the third respondent college admitted the petitioner to B.E.-Computer Science Engineering (CSE) and that the petitioner had been attending the classes regularly and that a fee of Rs.74,800/-for the academic year 2010-2011 was also paid.