RAJA RAJESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the issue involved in these two Writ Petitions as well as the facts and circumstances and parties are common, the same are taken up together and being disposed of by this common order.

(2.) For the sake of clarity, this Court feels it appropriate to deal with the Writ Petitions separately.

(3.) This Writ Petition has been filed to issue a Writ of Mandamus, directing the 6 th respondent, the Director, Madha Dental College & Hospital, to issue the course completion certificate to the petitioner, for she having completed the four years course successfully, and also to permit the petitioner to complete the internship without insisting for any payment.