S S NAVEEN KUMAR REP BY HIS FATHER AND NATURAL GUARDIAN S SELVARAJ Vs. TAMILNADU DR M G R MEDICAL UNIVERSITY REP BY ITS REGISTRAR

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of mandamus, to direct the first respondent, to consider the petitioner's representation dated 5.8.2011 and 17.8.2011 and transfer the petitioner S.S.Naveen Kumar, Registration No. 52108981 studying MBBS course in the second respondent college, to any other college for pursuing his remaining course. In support of the prayer it is pleaded by the petitioner as under:-

(2.) I submit based on the paper advertisement published by the second respondent college to the effect that their college is recognised by the Medical Council of India and affiliated to the first respondent Tamilnadu Dr. MGR.Medical University, I admitted my son for the M.B.B.S Course in the second respondent college for the academic year 2010-2011 and his registration Number is 52108981.

(3.) FROM 4.8.2011 all other students except one wrote the remaining exams in University campus. On 5.8.2011 after writing exam when my son came out of the examination hall, it appears his colleague Akil Nayar and others at the behest of the second respondent pushed him and assaulted him stating that when the Chairman of the second respondent college was taking every efforts to protect the interest of the students, because of my son they were forced to write the exam in the University campus and because of that their future is at stake and threatened to attack him when he comes to college. Immediately my son gave a complaint to the first respondent university and requested for transfer. A police complaint in this regard was also lodged with the Guindy Police Station.