R SRINRVASAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both parties, the main writ petition itself is taken up for final disposal, when the miscellaneous petition came up for hearing.

(2.) THE petitioner has come up to this Court praying to issue a writ of mandamus directing the respondents herein to admit the petitioner in the B.L. evening course at Dr.Ambedkar Government Law College, Madras.

(3.) I have considered the arguments on both sides.