SRI KASI VISWANATHAR EDUCATIONAL Vs. DIRECTOR

JUDGEMENT

(1.) THIS common order shall dispose of W.P.(MD)Nos.4539, 5102, 6809, 9206 and 6675 of 2012, as common question of law and facts are involved.

(2.) FOR the sake of brevity, the facts are taken from W.P.(MD)No.4539 of 2012.

(3.) IT is not in dispute, that in pursuance to the agreement entered into between the petitioners and the second respondent, the petitioners admitted number of students under intimation to the second respondent. That even though the petitioners admitted the students as per the Agreement, when the names were sent to the University, for issuance of Identity Card and Roll Number, for sitting in the examinations, the second respondent refused to entertain some of the students, on the ground, that the admission of the students after 18.08.2011, was not approved, for want of verification of their certificates and eligibility conditions.