A.R. DHINESH Vs. CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) THIS Common Order shall dispose of W.P.(MD) No.13267 to 13274 of 2011, as common question of law and facts are involved. For the sake of brevity, the facts are taken from W.P.(MD)No.13267 of 2011.

(2.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the proceedings No.AUT-T/COE/2011/132 dated 07.10.2011, with a consequential relief of a writ, in the nature of Mandamus, to direct the respondents, to permit the petitioner, to continue M.E. Manufacturing Engineering in full time programme during session 2010 - 2012.

(3.) THE petitioners appeared before the Enquiry Committee, and explained, that the complaint against the petitioners are false and motivated, and that the petitioners were not employed by the fifth respondent M.A.M. College.