PSG COLLEGE OF TECHNOLOGY Vs. SECRETARY

JUDGEMENT

(1.) Writ Petition No.16044 of 2003 has been filed for issuance of a writ of certiorarified mandamus, to call for the records pertaining to the impugned order of the first respondent in its letter No.666/EA3/2003, dated 17.04.2003, quash the same and consequently, permit the petitioner to fill up 50% of seats in the self-financing courses of the petitioner institution for the current academic year 2003-2004.

(2.) Writ Petition No.18725 of 2003 has been filed for issuance of a writ of certiorarified mandamus, to call for the records pertaining to the impugned order of the respondent in G.O.Ms.No.240, Higher Education Department, dated 30.06.2003, quash the same and consequently, permit the petitioner to fill up 50% of the seats in the self- financing courses of the petitioner institution for the current academic year 2003-2004.

(3.) The Government of Tamil Nadu, represented by its Secretary to Government, Higher Education Department, is the sole respondent in W.P.No.18725 of 2003 and the second respondent in W.P.No.16044 of 2003, the first respondent being The Secretary, Tamil Nadu Engineering Admissions, Anna University.